Section 10 in Jagat Guru Nanak Dev Punjab State Open University Act, 2019
10. Vice-Chancellor, appointment and powers.
(1)The Vice-Chancellor shall be appointed by the Chancellor on the advice of the State Government out of a panel of persons of national eminence, prepared through a transparent screening process:Provided that the first Vice-Chancellor shall be appointed for a period of three years by the State Government.(2)The Vice-Chancellor shall hold office for a term of three years, which may be extended for another three years by the Chancellor, on the advice and recommendations of the State Government.(3)The Chancellor shall determine the amount of remuneration and other conditions of service of the Vice-Chancellor:Provided that such terms and conditions shall not be altered to the disadvantage of the Vice-Chancellor during his term of office.(4)Notwithstanding anything contained in sub-section (2), the Chancellor, on the recommendations of the State Government may, at any time, by an order in writing, remove the Vice-Chancellor from the office on the ground of incapacity, misconduct or violation of statutory provisions:Provided that no such order shall be made by the Chancellor unless the Vice-Chancellor has been given a reasonable opportunity of showing cause against the action proposed to be taken against him:Provided further that during the pendency of any inquiry, the Chancellor may, on the recommendations of the State Government, place the Vice-Chancellor under suspension.(5)In case the office of the Vice-Chancellor becomes vacant due to death, resignation, expiry of term, due to illness or such other cause, the Chancellor, on the recommendations of the State Government may appoint any person to perform the functions of the Vice-Chancellor until a new Vice-Chancellor is appointed or, as the case may be.(6)The Vice-Chancellor shall be the principal executive and academic officer of the University and shall exercise general control over its affairs in accordance with the regulations and give effect to the decisions of the authorities of the University.(7)The Vice-Chancellor shall have the power of convening meetings of the Academic Council.(8)It shall be the duty of the Vice-Chancellor to ensure that the provisions of this Act and the regulations are faithfully observed and he shall have all powers necessary for this purpose.(9)If, in the opinion of the Vice-Chancellor, an emergency has arisen which requires immediate action to be taken, the Vice-Chancellor shall take such action as he deems necessary with the approval of Chairman of the Board of Governors and shall report the same for confirmation at the next meeting to the authority, which in the ordinary course, would have dealt with the matter:Provided that where any such action taken by the Vice-Chancellor is not approved by the authority concerned, he may refer that matter to the Chancellor, whose decision thereon shall be final:Provided further that where any such action taken by the Vice-Chancellor affects any person in the service of the University, such person shall be entitled to prefer an appeal to the Board, within a period of thirty days from the date on which he receives notice of such action.
