Section 9 in Jharkhand Raksha Shakti University Act, 2016
9. The Vice Chancellor.
(1)(i)Persons of the highest level of competence, integrity, morals and institutional commitment are to be appointed as Vice-Chancellor. The Vice-Chancellor to be appointed should have served in any State/Central Police Department/ Organization or Military/Para Military Forces or have been in the State or Central administration connected with the training of State or Central Police Force or Military or Para Military Forces with proven record in research and/ or academic administrative organization.(ii)The selection of Vice-Chancellor should be through proper identification of a Panel of 3-5 names by a Search Committee through a public notification or nomination or a talent search process or in combination. The members of the above Search Committee shall be persons of eminence in the sphere of police/military establishment and shall not be connected in any manner with the University. While preparing the panel, the search committee must give proper weight age to academic excellence, exposure to the training system in the county and abroad, and adequate experience in administrative governance to be given in writing along with the panel of three to five names to be submitted to the Chancellor.(iii)Following shall be the constitution of the Search Committee:(a)A member nominated by the State Government, who shall be an eminent person and has achieved excellence in the field of education or administration and shall be the Chairman.(b)The Director or Head of an institute or organization of national repute, such as, National Defence College, Indian Military Academy, Police Training Colleges, or Vice-Chancellor of a Law University nominated by the State Government as Member.(c)A member nominated by the Chancellor who shall have knowledge about higher education of the State and have achieved excellence in the field of training/teaching;(2)The Vice Chancellor shall be appointed by the Chancellor in consultation with the State Government.(3)The tenure of the Vice Chancellor shall be of three years. Provided that he may be considered for reappointment for one more tenure after the completion of one tenure. The person appointed as Vice Chancellor shall retire during his tenure or extended tenure after attaining age of seventy years.(4)(a)The Vice Chancellor shall be a whole time officer and hold office during the pleasure of the Chancellor. Provided that he may be removed on the recommendation of the State Government.(b)Subject to the foregoing provisions of this section, the Vice Chancellor shall ordinarily hold office for a term of three years and on the expiry of the said term he may be reappointed by the Chancellor in consultation with the State Government.(5)The Vice Chancellor shall be the principal executive and academic officer of the University, the Vice Chairman of the Governing Council, Chairman of the Academic Council, and Finance Committee and shall be entitled to be present and speak at any meeting of any authority or other body of the University and shall in the absence of the Chancellor preside over meetings of the Governing Council and of any convocation of the University.(6)The Vice Chancellor shall be responsible for imparting of instructions and maintenance of discipline in the University.(7)The Vice Chancellor shall ensure implementation of the decisions of the authorities of the University.(8)The Vice Chancellor shall subject to the provisions of this Act, and the regulations have the power to make appointments to regular of Class-III employees on the basis of Staff Selection Commission and other Class-IV employee in various post as per sanctioned grades and scales of pay and within the sanctioned strength recommendation of the University and have full disciplinary control over such staff.(9)In the academic cadre persons fulfilling the qualifications laid down by the University Grants Commission shall be appointed as Professor, Associate Professor, and Assistant Professor on the recommendation of the Jharkhand Public Service Commission. But the Vice Chancellor may appoint a person on deputation or contract for a period of eleven months for one time.(10)The other terms and conditions of the Vice Chancellor shall be such as may be determined by the State Government.(11)The Vice Chancellor may resign from his office by writing under his hand addressed to the Chancellor and such a resignation shall take effect from the date of acceptance of resignation by the Chancellor.(12)Where any matter is of urgent nature requiring immediate action and the same cannot be immediately dealt with by the authority or body of the University empowered under this Act to deal with it, the Vice Chancellor may take such action as he may deem fit and shall forthwith report the action so taken by him to the authority or body of the University who or which, in the ordinary course, would have dealt with the matter:Provided that if such authority or other body is of the opinion that such action ought not to have been taken by the Vice Chancellor, it may refer the matter to the Governing Council which may either confirm the action taken by the Vice Chancellor or annul the same or modify it in such manner as it thinks fit, and thereupon the action shall cease to have effects or, as the case may be, shall take effect in such modified form. However such modification or annulment shall be without prejudice to the validity of anything previously done by or under the order of the Vice Chancellor.(13)The Vice Chancellor shall exercise such other powers and perform such other duties as may be assigned to him by or under this Act or the regulations or as may be delegated to him by the Board or by the State Government.
