Section 13 in Birsa Munda Tribal University Act, 2017
13. Vice-Chancellor.
(1)The Vice-Chancellor shall be appointed by the State Government from amongst three persons recommended by a search committee constituted for the purpose under sub-section (4).(2)To be eligible for being appointed as the Vice-Chancellor, a person shall be,-(i)an eminent academician having a Ph. D. degree with a minimum of ten year of experience as a professor, or:(ii)a distinguished academician having a Ph. D. degree with a minimum of twelve years experience in the field of academic, education or in the tribal affairs in a University, reputed academic, administrative or research organization;(iii)a person to be appointed may be preferably from Scheduled Tribes.(3)In case where the three names as recommended by the search committee under sub-section (6) include a candidate or candidates from the Scheduled Tribes, then a person to be appointed as a Vice-Chancellor may be preferably from such tribe.(4)For the purpose of sub-section (I), the State Government shall constitute a search committee which shall consist of the following members, namely:-(i)two members (not being persons connected with the University or with any college or institution) out of whom one shall be a person nominated in the manner prescribed by Statutes by the Executive Council and the Academic Council jointly and the other shall be a person nominated in the manner prescribed by Statutes by the Vice-Chancellors of all the State Universities established by law in the State of Gujarat;(ii)one member, who is an eminent educationalist and has contributed to the University education system, to be nominated by the State Government.(5)The State Government shall designate one of the three members of the Search Committee as its Chairperson.(6)The Committee so appointed shall, within maximum eight weeks and in such manner as may be prescribed by Statutes, select three persons whom it considers Fit for being appointed as the Vice-Chancellor and shall recommend to the State Government the names of the persons so selected together with such other particulars as may be prescribed by the Statutes.(7)The Vice-Chancellor shall hold office for a term of three years and shall be eligible for being re-appointed to that office for one more term only:Provided that no person appointed or reappointed as the Vice-Chancellor shall continue to hold his office as such after he attains the age of seventy years.(8)The emoluments to be paid to the Vice-Chancellor, and the terms and conditions subject to which he shall hold office, shall be such as may be determined by the State Government:Provided that such emoluments or such terms and conditions shall not, during the currency of the term of the holder of that office, be varied to disadvantage without his consent.(9)(a)During the leave or absence of the Vice-Chancellor, or(b)in the event of a permanent vacancy in the office of the Vice-Chancellor, until an appointment is made under sub-section (1) to that office, the Pro-Vice-Chancellor shall be given a charge of that post and in his absence, one of the Deans as nominated by the State Government for that purpose shall carry on the current duties of the office of the Vice-Chancellor.(10)The Vice-Chancellor may, by writing under his signature addressed to the State Government, after giving one month's notice, resign from his office and such resignation shall take effect from the dale of the acceptance of resignation by the State Government.(11)The Vice-Chancellor may be removed from his office by the State Government, if it is satisfied that the incumbent:-(a)has become insane and stands so declared by a competent court;(b)has been convicted by a court for any offence involving moral turpitude;(c)has become an insolvent and stands so declared by a competent court;(d)has been physically unfit and incapable of discharging functions due to protracted illness or physical disability:(e)has willfully omitted or refused to carry out the provisions of this Act or has committed breach of any of the terms and conditions of the service as determined by the State Government or has abused the powers vested in him or if the continuation of the Vice-Chancellor in the office is detrimental to the interest of the University:Provided that the Vice-Chancellor shall not be removed from his office, unless an opportunity of being heard is offered to him.
