Section 27 in University of Horticultural Sciences Act, 2009
27. The Vice-Chancellor.
(1)The Vice-Chancellor shall be a whole time officer of the University.(2)The State Government shall constitute a Search Committee consisting of the following persons, namely:-(i)Director General, ICAR(ii)Chairman, UGC or his nominee(iii)One nominee of the Chancellor(iv)One nominee of the State GovernmentThe State Government shall appoint one of the members as the Chairman of the Committee. The Secretary to Government incharge of Horticulture Department or his nominee not below the rank of the Deputy Secretary to Government shall be the convener of the Search Committee.(3)The Search committee shall submit to the State Government a panel of three persons who are eminent academicians in Horticultural Sciences in the alphabetical order. The State Government shall forward the panel to the Chancellor who shall keeping in view merit, equity and social justice and with the concurrence of the State Government, appoint one person from the panel as the Vice-Chancellor:Provided that the Chancellor may with the concurrence of the State Government call for a second panel if he considers it necessary and the Search Committee shall submit a second panel, which shall be final.(4)Notwithstanding anything contained in sub-sections (3), the first Vice-Chancellor of the University shall be appointed by the Chancellor on the recommendation of the State Government.(5)The Vice-Chancellor shall hold office for a term of four years or until he attains the age of 65 years, whichever is earlier. He shall not be eligible for reappointment.(6)The emoluments and other conditions of service of theVice-Chancellor shall be such as may be determined by the Chancellor and shall not be varied to his dis-advantage after his appointment as Vice-Chancellor.(7)The Vice-Chancellor may relinquish his office by resignation in writing under his hand addressed to the Chancellor which shall be delivered to the Chancellor normally 60 days prior to the date on which the Vice-Chancellor wishes to be relieved from his office, but the Chancellor may relieve him earlier.(8)In the event of a temporary vacancy of the post of Vice-Chancellor or in his absence on leave or for any other reason, Director of Education and in the absence of Director of Education, Registrar or senior most Director of the University, at the Head Quarters with the approval of the Chancellor, may perform the duties of the Vice-Chancellor for a period not exceeding six months.(9)The Vice-Chancellor shall not be removed from his office except by order of the Chancellor passed on the ground of misbehaviour or incapacity or if it appears to the Chancellor that the continuance of the Vice-Chancellor in office is detrimental to the interests of the University, after due inquiry by such person who is or has been a Judge of High Court to be nominated by the Chancellor in which the Vice-Chancellor, shall have an opportunity of making his representation.
