Section 14 in University of Heatlh Sciences, Karnal Act, 2016
14. Vice-Chancellor.
(1)The Chancellor shall appoint the Vice-Chancellor, who shall be a salaried officer, on the advice of the Government, as per the qualifications and experience prescribed by the Statutes.(2)The Government shall constitute a Search Committee consisting of one nominee of the Chancellor and two nominees of the Executive Council, which shall prepare a panel of at least three names in alphabetic order, from which the Vice-Chancellor shall be appointed. The terms and conditions of the services of the Vice-Chancellor shall be determined by the Chancellor, on the advice of the Government.(3)The Director on the commencement of this Act shall stand appointed as first Vice-Chancellor until a regular appointment is made in accordance with the provisions of this Act or for a period of six months, whichever is earlier.(4)The Vice-Chancellor shall hold office for a period of three years which may be renewed for not more than one term:Provided that no such person appointed as Vice-Chancellor shall hold office on attaining the age of sixty-eight years irrespective of the fact that his term has not expired.(5)The Vice-Chancellor may perform clinical, teaching and research work, if he so desires.(6)The amount of remuneration and other conditions of service of the Vice-Chancellor shall be such, as may be prescribed:Provided that such terms and conditions shall not be varied to the disadvantage of the Vice-Chancellor during his term of office.(7)In the absence of the Vice-Chancellor due to reason of leave, illness or otherwise, the Director, Kalpana Chawla Government Medical College, Karnal shall perform the duties of the Vice- Chancellor until the existing Vice-Chancellor attends the duties of his office or a new Vice-Chancellor assumes office, as the case may be.(8)The Vice-Chancellor shall be the principal executive and academic officer of University and shall exercise supervision and control over the affairs of University and give effect to the decisions of all the authorities of University.(9)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 University by or under this Act except in the matter involving creation or abolition of a Faculty, Department or post, the matter involving the appointment or removal of an employee:Provided that the Vice-Chancellor before exercising powers under this section shall record in writing the reasons, why the matter cannot wait till the meeting of the authority concerned:Provided further that if the authority concerned is of the opinion that such action ought not to have been taken by the Vice-Chancellor, it may refer the matter to the Chancellor whose decision thereon shall be final:Provided further that any person in the service of University who is aggrieved by the action taken by the Vice-Chancellor under this sub-section shall have the right to represent to the Executive Council within one month from the date on which decision on such action is communicated to him and thereupon the Executive Council may confirm, modify or reverse the action taken by the Vice- Chancellor. The employee shall be informed that the action has been taken under emergency powers.(10)The Vice-Chancellor shall convene meetings of the Court, the Executive Council, the Academic Council and the Finance Committee and he may, by order in writing, delegate the powers of convening any of the said meetings to any of the officers of University. The Vice-Chancellor shall be the ex officio Chairman of the Executive Council, Academic Council and Finance Committee and preside over the meetings of these bodies.(11)The Vice-Chancellor shall ensure faithful observance of the provisions of this Act and the Statutes and Ordinances made thereunder.(12)The Vice-Chancellor shall be responsible for the presentation of the annual financial estimate, annual account and balance sheet of University to the Executive Council.(13)The Vice-Chancellor shall be responsible for the proper administration of University and for close co-ordination and integration of teaching, research, clinical work and dissemination of knowledge.(14)The Vice-Chancellor shall exercise such other powers and perform such other functions, as may be prescribed by the Statutes and Ordinances.
