Section 20 in Maharana Partap Horticultural University, Karnal Act, 2015
20. Vice-Chancellor.
(1)The Vice-Chancellor shall be a whole-time officer of the University and shall be appointed by the Chancellor on the advice of the State Government based on the recommendation of a Selection Committee to be constituted for this purpose in such manner as may be prescribed.(2)Notwithstanding anything contained in sub-section (1), in the event of the Vice-Chancellor, being not in a position to discharge his functions on account of illness, absence or leave or any other contingency, the Chancellor may appoint any senior eligible person on the recommendation of the State Government to act as Vice-Chancellor for the disposal of the business during this period.(3)The term of office of the Vice-Chancellor shall be three years and he shall be eligible for re-appointment subject to the maximum age of 68 years.(4)The emoluments and other conditions of service of the Vice-Chancellor shall be such, as may be prescribed and the same shall not be varied to his disadvantage after his appointment.(5)The Vice-Chancellor may, relinquish office by resignation in writing, addressed to the Board and deliver it to the Secretary of the Board at least two months prior to the date, on which he wishes to be relieved.(6)When a vacancy occurs or is likely to occur in the office of the Vice-Chancellor on account of resignation or expiry of the term of office, the Registrar shall report the fact forthwith to the Board and such vacancy shall be filled in accordance with the provision of sub-section (1).
