Section 28 in The Maharashtra National Law University Act, 2014
28. Vice-Chancellor.
- [(1) The Vice-Chancellor shall be appointed by the Chancellor from out of a panel of three persons recommended by a Search Committee as referred in sub-section (1-A).(1-A) (a) There shall be a Search Committee consisting of the following members to recommend suitable names to the Chancellor for appointment of Vice-Chancellor, namely :-(i)a person nominated by the Executive Council ;(ii)a person nominated by the Chairman of the University Grants Commission; and(iii)a person nominated by the Chancellor.(b)The member nominated by the Chancellor shall be the convener of the meetings of the Committee.(c)The Committee shall recommend a panel of three suitable persons for the consideration of the Chancellor for being appointed as Vice-Chancellor. The names of the persons so recommended shall be in alphabetical order without any preference being indicated.](2)Subject to the specific and general directions of the Executive Council, the Vice-Chancellor shall exercise all powers of the Executive Council in the management and administration of the university.(3)The Vice-Chancellor who shall be an academic person and a Professor of Law at the university, shall hold office for a term of five years, which shall be renewable by a resolution to that effect by the Executive Council or upto the age of retirement of the members of the teaching staff, whichever is earlier. Upon the expiry of his term, he shall continue in office until his successor is appointed and enters upon his office.(4)The Vice-Chancellor shall,-(i)ensure that, the provisions of this Act, and the regulations are duly observed, and he shall have all powers, as are necessary for that purpose;(ii)convene the meetings of the General Council, the Executive Council, the Academic Council and shall perform all other acts, as may be necessary to give effect to the provisions of this Act ;(iii)[ ***] [Deleted by Maharashtra Act No. 76 of 2018, dated 17.12.2018.](iv)have all powers relating to the proper maintenance of discipline in the university.(5)If in the opinion of the Vice-Chancellor, any emergency has arisen, which requires that immediate action be taken, he shall take such action as he deems necessary and shall report the same for confirmation to the next meeting of the authority, which, in the ordinary course, would have dealt with the matter.(6)[ The emoluments and other conditions of service of the Vice- Chancellor shall be as prescribed by the Regulations.(7)If the office of the Vice-Chancellor becomes vacant due to death, resignation or otherwise or if he is unable to perform his duties due to ill health or any other cause, the Chancellor or the Pro-Chancellor shall have the authority to designate a Professor of the university to perform the functions of the Vice-Chancellor until the new Vice-Chancellor assumes his office or until the existing Vice-Chancellor attends on the duty of his office, as the case may be :Provided that, if the Pro-Chancellor takes an action under this section, he shall, without undue delay submit a report thereof to the Chancellor.] [Added by Maharashtra Act No. 76 of 2018, dated 17.12.2018.]
