Section 13 in Visvesvaraya Technological University Act, 1994
13. The Vice Chancellor.
(1)The Vice-Chancellor shall be a whole time officer of the University and shall function as the chief academic and administrative head of the University.(2)The Vice-Chancellor shall be appointed by the Chancellor from a panel of three persons who are outstanding in the field of Engineering, Technology or education and recommended by the committee referred to in sub-section (3) of this section and such panel shall not contain the name of any member of the sub-committee.(3)For the purpose of sub-section (2) the committee shall consist of a member of Academic Senate, a member of the Executive Council, a representative of Government and a person of eminence in the field of engineering, technology and industry nominated by the Chancellor:Provided that if none of the persons recommended by the committee is willing to accept the appointment or if none of the persons recommended is acceptable to the Chancellor, the Chancellor may call for fresh recommendations from such committee:Provided further that the first Vice-Chancellor shall be appointed by the Chancellor from out of a panel of names recommended by State Government.(4)The term of office of the Vice-Chancellor shall be three years extendable by another term of similar period at the discretion of the Chancellor:Provided that the Vice-Chancellor may by writing under his hand addressed to the Chancellor and after giving three months notice resign his office.(4A)[ The Vice-Chancellor shall not be removed from his office except by an order of the Chancellor passed on the ground of willful omission or refusal to carry out the provisions of this Act or for abuse of the powers vested in him and on the advice tendered by the State Government on consideration of the report of an inquiry ordered by it under sub-section (4B).(4B)For the purposes of holding an inquiry under this section, the State Government shall appoint a person who is or has been a Judge of the High Court or the Supreme Court. The inquiry authority shall hold the inquiry after giving an opportunity to make representation by the Vice-Chancellor and shall submit a report to the State Government on the action to be taken including penalty if any to be imposed, and the State Government shall on consideration of the report advice the Chancellor. The Chancellor shall act in accordance with such advice.] [Inserted by Act, 22 of 2014 w.e.f. 03.07.2014.](5)The Chancellor may direct that a Vice-Chancellor whose term of office has expired shall continue in the office for such period not exceeding one year as may be specified in the direction.(6)The emoluments and other service conditions of the Vice-Chancellor shall be such as may be determined by the Chancellor and shall not be varied to his disadvantage after his appointment.(7)Where a temporary vacancy occurs or is likely to occur in the office of the Vice- Chancellor by reason of leave, illness or other cause, other than the expiry of the term, the Executive Council shall as soon as possible and subject to approval of the Chancellor make such arrangements for carrying on the duties of the office of the Vice Chancellor as it may think fit and until other arrangements are made, such officer of the University as may be nominated by the Chancellor for the purpose shall carry on the current duties of the office of the Vice Chancellor.
