Section 12 in Karnataka Samskrita Vishwavidyalaya Act, 2009
12. The Vice-Chancellor.
(1)Appointment of the Vice-Chancellor shall be made by the Chancellor on the recommendation of the Government under sub-section (2).(2)The Government shall for the purpose of sub-section (1) constitute a Search Committee consisting of three persons of whom, one shall be nominated by the Chancellor, one shall be nominated by the University Grants Commission and one shall be nominated by the Government. The Search Committee shall submit to the Government a panel consisting of names of three persons in alphabetical order. Such panel shall not contain the names of any member of the said Committee. The Government shall recommend to the Chancellor, the name of one of the three persons in the said panel for being appointed as Vice-Chancellor. The Government may if necessary obtain a new panel from the Search Committee. Accordingly, upon such requisition by the Government, the Search Committee shall submit to the Government a new panel of names of three persons:Provided that,-(a)the person so nominated shall not, be a member of any of the authorities of the University;(b)The person so nominated by the Chancellor shall convene the meetings of the Committee;(3)The Vice-Chancellor shall hold office for a period of four years and shall not be eligible for re-appointment:Provided that;(a)No person shall be appointed or hold office of the Vice-Chancellor if he has attained the age of Sixty-five years.(b)The Vice-Chancellor may, by writing under his hand addressed to the Chancellor and after giving two months notice resign to his office;Provided further that a person appointed as Vice-Chancellor shall retire from office, if, during the term of his office he completes the age of sixty five years.(4)When any temporary vacancy occurs in the office of the Vice- Chancellor or when the Vice-Chancellor is by reason of absence or for any other reason, unable to exercise the powers and perform the duties of his office, the senior most Professor of the University shall exercise the powers and Perform the duties of the Vice-Chancellor with the approval of the Chancellor.(5)The Vice-Chancellor shall not be removed from his office except by an order of the Chancellor passed on the ground of willful omission or refusal to carry out the provisions of this Act or for abuse of the powers vested in him and on the advice tendered by the State Government on consideration of the report of an inquiry ordered by it under sub-section (6).(6)For the purposes of holding an inquiry under this Section, the State Government shall appoint a person who is or has been a Judge of the High Court or the Supreme Court. The Inquiry Authority shall hold the inquiry after giving an opportunity to make representation by the Vice-Chancellor and shall submit a report to the State Government on the action to be taken including penalty, if any, to be imposed, and the State Government shall on consideration of the report advice the Chancellor. The Chancellor shall act in accordance with such advice, as far as may be within six months.(7)The emoluments and other conditions of service of the Vice-Chancellor shall be such as may be determined by the Chancellor and shall not be varied to his disadvantage after his appointment as Vice-Chancellor. In the event of a Vice-Chancellor retiring on superannuation during his tenureship as Vice-Chancellor, his conditions of service already determined shall continue to be in vogue. All his pensionary benefits shall be kept in abeyance which shall be released after his demitting the office of the Vice-Chancellor.(8)If a retired person is appointed as Vice-Chancellor, the terms and conditions of service upon his appointment as Vice-Chancellor including emoluments shall be determined by the Chancellor. The emoluments shall be reduced by the amount of pension and allowances drawn by him.(9)If a Professor in the service of a University in the State is appointed as Vice-Chancellor, his terms and conditions of service as Professor shall not be revised to his disadvantage during his tenure as Vice-Chancellor and he shall retain his lien in his post.
