Section 11 in Ayush and Health Sciences University of Chhattisgarh Act, 2008
11. Appointment and Removal of Vice-Chancellor.
(1)The Vice-chancellor shall be appointed by the Chancellor from a panel of not less than three persons recommended by a committee constituted under sub-section (2) or sub-section (6):Provided that if the Chancellor does not approve of any of the persons so recommended or the person or persons approved by the Chancellor out of those recommended by the committee are not willing to accept the appointment, the Chancellor may call for fresh recommendations from such committee :Provided further that the first Vice-chancellor of the University shall be appointed as per provisions of Section 13 :(2)The Chancellor shall appoint a committee consisting of the following persons, namely:-(a)A nominee of the Chancellor;(b)A nominee of the State Government; and(c)A nominee of the Board of Management.The Chancellor shall appoint one of these three person to be the chairman of the committee.(3)For constituting the committee under sub-section (2), the Chancellor shall, six months before the expiry of the term of Vice-chancellor, call upon the Board of Management and the Secretary of the Department of Health and Family Welfare of the State Government to choose their nominees and if any or both of them fail to do so within one month of the receipt of the Chancellor's communication in this regard, the Chancellor may further nominate the person on behalf of category (b) or (c) or for both, as the case may be.(4)No person who is connected with the University or any colleges shall be recommended or nominated on the committee under sub-section (2).(5)The Committee shall submit the panel within six weeks from the date of its constitution or such further period not exceeding four weeks as may be extended by the Chancellor.(6)If, for any reason the committee constituted under sub-section (2) fails to submit the panel within the period specified in the sub-section (5), the Chancellor shall constitute another committee consisting of three persons not connected with the university or any College, and one of them shall be designated as the Chairman. The Committee so constituted shall submit a panel of not less than three persons within a period of six weeks or such shorter period as may be specified from the date of its constitution.(7)If the committee constituted under sub-section (6) fails to submit the panel within the period specified therein, the Chancellor may appoint any person whom he deems fit to be Vice-Chancellor after consultation with the State Government.(8)The Vice-chancellor shall be an educationist or administrator having experience and expertise in the field of Modern Medicine or Ayurveda.(9)The Vice-chancellor shall be a full time salaried officer of the university and shall hold office during the pleasure of the Chancellor.(10)The tenure of the office of Vice-chancellor shall be [five years] [Substituted 'four years' by C.G. Act No. 29 of 2013, dated 2.8.2013.] or till attaining the age of the [seventy years] [Substituted 'sixty seven years' by C.G. Act No. 29 of 2013, dated 2.8.2013.], whichever is earlier. The Vice-chancellor shall not be eligible for appointment for more than two terms.(11)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.(12)If at any time upon representation made or otherwise and after making such enquiry as may be deemed necessary, it appears to the Chancellor that Vice-chancellor :-(a)has made default in discharging any duty imposed on him by or under this Act; or(b)has acted in a manner prejudicial to the interest of the university; or(c)is incapable of managing the affairs of the university, the Chancellor may notwithstanding the fact that the term of office of Vice-chancellor has not expired, by an order, in writing, stating the reasons therein, require Vice-chancellor to relinquish his office as from such date as may be specified in the order.(13)No order under sub-section (12) shall be passed unless the particulars of the grounds on which such action is proposed to be taken are communicated to Vice-chancellor and he is given a reasonable opportunity of showing cause against the proposed order.(14)As from the date specified in the order under sub-section (2), Vice-chancellor shall be deemed to have relinquished the office and the office of Vice-chancellor shall fall vacant.(15)In the event of the occurrence of any vacancy including a temporary vacancy in the office of Vice-chancellor by reason of his death, resignation, leave, illness or otherwise, officer nominated by the Chancellor as per the provision of sub-section (3) of Section 61 shall act as Vice-chancellor until the Vice-chancellor appointed under subsection (1) or sub-section (7), as the case may be, enter upon office :Provided that the arrangements contemplated in this sub-section shall not continue for a period of more than six months.
