(1)The Vice-Chancellor of the University shall be appointed by the Chancellor.(2)The Vice-Chancellor appointed under this Act shall hold office for a term of three years which term may be extended by the Chancellor for such further periods not exceeding three years at a time, as he may deem fit.(2)(A)Not withstanding anything contained in this Act, or any order made thereunder the person holding office of the Vice-Chancellor immediately before the commencement of the East Panjab University (Amendment) Act, 1956 (Act 9 of 1956) shall continue to hold office for such period up to 31st July, 1957, as the Chancellor may, by order, determine.(3)The Chancellor shall determine the amount or 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)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 statutes, rules and regulations.(5)In case of illness or absence on leave of the Vice-Chancellor, or in any other contingency the Chancellor may appoint a person from amongst the Fellows of the University, or, make such other arrangements as he may think fit for the disposal of business during the absence of the Vice-Chancellor. The Chancellor shall determine the emoluments or allowances payable to a person temporarily appointed to discharge the functions of the Vice- Chancellor.
