(1)The Vice-Chancellor shall be appointed by the Chancellor from a panel of not less than three persons recommended by me committee constituted under sub-section (2) :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 such committee are not willing to accept the appointment, the Chancellor may call for fresh recommendations from such committee :Provided further that the first Vice-Chancel for shall be directly appointed by the Chancellor.(2)The Chancellor shall appoint a committee consisting of the following persons, namely :-(i)one person elected by the Board from amongst persons not employed by or on behalf of the University or a college;(ii)one person nominated by the Chancellor; and(iii)one person nominated by- the State Government.The Chancellor shall appoint one of the three-persons to be the Chairman of the Committee.(3)The Chancellor shall constitute the committee under sub-section (2) before the expiry of the term of the Vice-Chancellor, call upon the Board and the State-Government to choose their nominees and if any one of them or both fail to do so within one month of the receipt of the Chancellor's communication in this regard, the Chancellor may nominate any one or two persons, as the case may be, not employed by or on behalf of the University, or college and the persons so nominated shall be deemed to be the persons elected or nominated by the Board or the State Government, as the case may be.(4)The Committee shall submit the panel within six weeks from the date of its constitution or such further time not exceeding four weeks as may be extended by the Chancellor.(5)If the Committee shall to submit the panel within the period specified in sub-section (4), the Chancellor may appoint any person whom he deems fit to be the Vice-Chancellor.(6)The Vice-Chancellor shall hold office-for a term, of five years from the date on which he enters upon his office or until he attains the age of 65 years, whichever is earlier, and shall be eligible for re-appointment :Provided that notwithstanding the expiry of his term, he shall continue in office until his. successor is appointed and enters upon his office, but this period shall not exceed six months.(7)In the event of occurrence of any vacancy in the office of Vice-Chancellor, by reason of his death, resignation or otherwise, a Dean of Faculty nominated by the Chancellor shall act as Vice-Chancel for until the date on which a new Vice-Chancellor, appointed under sub-section (1) to fill such vacancy enters upon his office :Provided that the person so nominated shall not hold office for a period of more than six months.(8)Where any temporary vacancy in the office of Vice-Chancellor occurs by reasons of leave, illness or other cause, the Chancellor shall, as soon as possible, make such arrangements for carrying on the office of the Vice-Chancellor as he may think fit.(9)Until the nomination has made under sub-section (7) or arrangements have been made under sub-section (8), the Registrar and if no Registrar has been appointed or if there be vacancy in the office of the Registrar for any reason whatsoever, such officer of the University as the Chancellor may direct, shall carry on the current duties of the Vice-Chancellor.(10)All acts done by the person appointed under sub-section (8) or by the Registrar under sub-section (9) or by the officer directed by the Chancellor under sub-section (9) to carry on the current duties of the Vice-Chancellor shall be deemed to be acts done by the Vice-Chancellor.
