Section 10 in Tamil Nadu Dr. M.G.R. Medical University (Chennai) Act, 1987
10. The Vice-Chancellor.
(1)Every appointment of the Vice-Chancellor shall be made by the Chancellor from out of a panel of three names recommended by the Committee referred to in sub-section (2). Such panel shall not contain the name of any member of the said committee :[Provided that if the Chancellor does not approve any of the persons in the panel so recommended by the Committee, he may take steps to constitute another Committee in accordance with sub-section (2), to give a fresh panel of three different names and shall appoint one of the persons named in the fresh panel as the Vice-Chancellor.] [Substituted by section 2 of the Tamil Nadu Dr. M.G.R. Medical University, Madras (Amendment) Act, 1992 (Tamil Nadu Act 8 of 1992).](2)For the purpose of sub-section (1), the Committee shall consist of three persons of whom one shall be nominated by the Government, one shall be nominated by the Senate and one shall be nominated by the Governing Council:Provided that the person so nominated shall not be a member of any of the authorities of the University.(3)The Vice-Chancellor shall hold office for a period of three years and shall be eligible for re-appointment for a further period of three years:Provided that no person shall hold the office of Vice-Chancellor for more than six years in the aggregate or after attaining the age of [seventy years] [Substituted for 'sixty-five' by Tamil Nadu Act No. 42 of 2012, dated. 14.11.2012, w.e.f. 6.8.2012.] years.(4)Notwithstanding anything contained in sub-section (3), where the Chancellor is of the opinion, that a Vice-Chancellor could not be appointed immediately after the expiry of the term of office of the outgoing Vice-Chancellor, he may direct the outgoing Vice-Chancellor to continue in office for such period, not exceeding a total period of one year, as may be specified in the direction.(5)The Vice-Chancellor may, by writing under his hand addressed to the Chancellor and after giving two months notice, resign his office.(6)When any temporary vacancy occurs in the office of the Vice-Chancellor or if the Vice-Chancellor is, by reason of absence or for any other reason, unable to exercise the powers and perform the functions of his office, the senior most Professor of the University shall exercise the powers and perform the functions of the Vice-Chancellor till the Governing Council makes the requisite arrangements for exercising the powers and performing the functions of the Vice-Chancellor.
