Section 10 in Arunachal Pradesh University Act, 2012
10.
(1)The Vice-Chancellor shall be appointed by the Chancellor from among a Panel of not less than three persons who shall be recommended by a committee in alphabetical order without indicating any order of preference. The Committee shall consist of the following persons namely :-(a)a nominee of the Chancellor, who shall act as the convener of the Committee;(b)a nominee of the Executive Council;(c)a nominee of the State Government;(d)a nominee of the Chairperson of the University Grants Commission, and three members shall form a quorum of the meeting of the Committee :Provided that none of the members of the committee shall be an employee of the University or member of any authority of the University connected with any approved Institution or College or Institution recognized by or associated with the University. Provided further that if the Chancellor does not approve any of the persons included in the Panel, he may call for a fresh Panel from the Committee.(2)(a)The Vice-Chancellor shall hold office for five years from the date on which he enters office or till he attains the age of 65 years whichever is earlier, unless sooner removed by an order passed by the Chancellor and shall subject to the provisions of this Section shall not be eligible for appointment for any further term :Provided that a Vice-Chancellor shall not be removed from office except by an order of the Chancellor, without giving him an opportunity to cause, and accept on the ground of incapacity mismanagement, misconduct or misuse of power proved by an Enquiry to be held by a sitting or retired Judge of the Supreme Court or a High Court appointed by the Chancellor.(b)Notwithstanding the provisions of clause (a) of this sub-section, the Chancellor may allow a Vice-Chancellor whose appointment comes to an end either on expiry of the term of five years or on his attaining the age of 65 years, to continue in office till his successor is appointed and enters upon his office :Provided that the Vice Chancellor shall not continue as such for a period exceeding six months.(3)The Vice-Chancellor may, by writing under his hand addressed to the Chancellor, resign his office.(4)The Vice-Chancellor shall be the Principal Academic and Executive Officer of the University and shall rank next to the Chancellor and shall exercise general supervision and control over the affairs of the University and give effect to the decision of all the authorities of the University. He shall also exercise such other powers and perform such other duties as may be delegated to him by any authority or body of the University or as may be prescribed by Statutes, Ordinance or Regulations.(5)The Vice-Chancellor may if he is of the opinion that immediate action is necessary on any matter, exercise any power conferred on any authority of the University by or under this Act and shall report to such authority the action taken by him on such matter -Provided that if the authority concerned is of opinion that such action ought not to have been taken it may refer the matter to the Chancellor whose decision thereon shall be final:Provided that any person in the service of the University who is aggrieved by the action taken by the Vice- Chancellor under this sub-section shall have the right to appeal against such action to the Executive Council within three months from the date on which decision on such action is communicated to him and Executive Council may confirm, modify or reverse the action taken by the Vice- Chancellor.(6)The Vice-Chancellor shall be a whole time salaried officer of the University.(7)The emoluments and other terms and conditions of service of the Vice-Chancellor shall be prescribed by the Statutes.(8)The Vice-Chancellor shall be entitled to such terminal benefits and allowances as may be fixed by the Executive Council with the approval of the Chancellor from time to time.(9)The Vice-Chancellor shall exercise any other power and shall perform any other power as may be prescribed by the Statutes.(10)If the Vice-chancellor by reason of his leave, illness or any other cause is temporarily unable to exercise the powers and perform the duties of his office or if a vacancy occurs in the office of the Vice-Chancellor by reason of death, resignation or expiry of the term of his office or otherwise, then during the period of such temporary inability, or pending the appointment of Vice-Chancellor as the case may be, the Pro-Vice-Chancellor, if there be any, shall exercise the powers and perform the current duties of the Vice-Chancellor.Provided that if for the time being there is no Pro-Vice-Chancellor, the Chancellor may appoint the senior most Dean of the Faculty and if there is no Dean in the University for the time being senior most Professor to exercise the powers and to perform the current duties of the Vice-Chancellor.
