Section 24 in Dr. Sarvepalli Radhakrishnan Rajasthan Ayurved University, Jodhpur Act, 2002
24. [ Vice-Chancellor. [Substituted by Act No. 19 of 2018, dated, 1.10.2018.]
(1)The Vice-Chancellor shall be a whole time paid officer of the University.(2)No person shall be eligible to be appointed as Vice-Chancellor unless he is a distinguished academician in the field of Ayurved having a minimum of ten years experience as Professor in a University or college or ten years experience in an equivalent position in a reputed research and/or academic administrative organization.(3)The Vice-Chancellor shall be appointed by the Chancellor in consultation with the State Government from amongst the persons included in the panel recommended by the Search Committee consisting of -(a)one person nominated by the Board of Management of the University;(b)one person having special knowledge of Indian System of Medicine nominated by the Ministry of Ayush, Government of India ;(c)one person nominated by the Chancellor; and(d)one person nominated by the State Government, and the Chancellor shall appoint one of these persons to be the Chairman of the Committee.(4)An eminent person in the sphere of higher education not connected with the University and its colleges shall only be eligible to be nominated as the member of the Search Committee.(5)The Search Committee shall prepare and recommend a panel of not less than three persons and not more than five persons to be appointed as Vice-Chancellor.(6)For the purpose of selection of the Vice-Chancellor, the Search Committee shall invite applications from eligible persons through a public notice and while considering the names of persons to be appointed as Vice-Chancellor, the Search Committee shall give proper weight-age to academic excellence, exposure to the higher education system in the country and adequate experience in academic and administrative governance and record its findings in writing and enclose the same with the panel to be submitted to the Chancellor.(7)The term of the office of the Vice-Chancellor shall be three years from the date on which he enters upon his office or until he attains the age of seventy years, whichever is earlier:Provided that the same person shall be eligible for reappointment for a second term.(8)The Vice-Chancellor shall receive such pay and allowances as may be determined by the State Government. In addition to it, he shall be entitled to free furnished residence maintained by the University and such other perquisites as may be prescribed.(9)When a permanent vacancy in the office of the Vice-Chancellor occurs by reason of his death, resignation, removal or the expiry of his term of office, it shall be filled by the Chancellor in accordance with sub-section (3), and for so long as it is not so filled, stop-gap arrangement shall be made by him under and in accordance with subsection (10).(10)When a temporary vacancy in the office of the Vice-Chancellor occurs by reason of leave, suspension or otherwise or when a stop-gap arrangement is necessary under sub-section (9), the Registrar shall forthwith report the matter to the Chancellor, who shall make, on the advice of the State Government, arrangement for the carrying on of the function of the office of the Vice-Chancellor by any other Vice-Chancellor of a State University.(11)The Vice-Chancellor may at any time relinquish office by submitting, not less than sixty days in advance of the date on which he wishes to be relieved, his resignation to the Chancellor.(12)Such resignation shall take effect from the date determined by the Chancellor and conveyed to the Vice-Chancellor.(13)Where a person appointed as the Vice-Chancellor was in employment before such appointment in any other college, institution or University, he may continue to contribute to the provident fund of which he was a member in such employment and the University shall contribute to the account of such person in that provident fund.(14)Where the Vice-Chancellor had been in his previous employment, a member of any insurance or pension scheme, the University shall make necessary contribution to such scheme.(15)The Vice-Chancellor shall be entitled to travelling and daily allowance at such rates as may be fixed by the Board of Management of the University.(16)The Vice-Chancellor shall be entitled to leave as under :-(a)leave on fuR pay at the rate of one day for every eleven days of active service; and(b)leave on half pay at the rate of twenty days for each completed year of service:Provided that leave on half pay may be Commuted as leave on full pay on production of medical certificate.]
