Section 11 in Madurai-Kamaraj University Act, 1965
11. The Vice-Chancellor.
(1)Every appointment of the Vice-Chancellor shall be made by the Chancellor from out of a panel of three names recommended by the Committee referred to in sub-section (2). Such panel shall not contain the name of any member of the said Committee.[Provided that if the Chancellor does not approve any of the persons in the panel so recommended by the Committee, he may take steps to constitute another Committee, in accordance with sub-section (2), to give a fresh panel of three different names and shall appoint one of the persons named in the fresh panel as the Vice-Chancellor.] [This proviso was inserted by Tamil Nadu Universities Laws (Amendment) Act 1992 ( Tamil Nadu Act No. 3 of 1992).](2)For the purpose of sub-section (1), the Committee shall consist of three persons of whom one shall be nominated by the Senate, one shall be nominated by the Syndicate and one shall be nominated by the Chancellor.Provided that the person so nominated shall not be a member of any of the authorities of the University.(3)The Vice-Chancellor shall hold office for a period of three years and shall be eligible for re-appointment for not more than two successive terms.(4)When any temporary vacancy occurs in the office of the Vice-Chancellor or if the Vice-Chancellor is, by reason of absence or for any other reason, unable to exercise the powers and perform the duties of his office, the Syndicate shall, as soon as possible, make the requisite arrangements for exercising the powers and performing the duties of the Vice-Chancellor.(5)The Vice-Chancellor shall be a whole-time officer of the University and shall be entitled to such emoluments, allowances and privileges as may be prescribed by the statutes.
