(1)The Vice-Chancellor shall be appointed in accordance with the provisions of this subsection. For the selection of the Vice-Chancellor, there shall be a Committee of three persons, two of whom shall be persons not connected with the University or any college or institution maintained, affiliated or recognised by the University, one to be nominated by the Executive Council and the other by the Academic Council, and the third person shall be nominated by the Chancellor, who shall also appoint one of the three as Chairman of such Committee. The Committee shall select not less than three persons and shall report its selection to the Chancellor. The Chancellor may appoint one of the persons so selected to be Vice-Chancellor. If the Chancellor does not approve any of the persons so selected, he may call for a fresh selection.(2)[ The Vice-Chancellor shall subject to the terms and conditions of his contract of service, ordinarily hold office for a term of three years from the date on which he enters upon his office and shall, on expiration of his term of office, be eligible for re-appointment to that office only for a second term.The Chancellor may, by order, -(a)direct that notwithstanding the expiration of his term, the Vice-Chancellor may continue to hold office; or(b)appoint any other suitable person to hold the office of the Vice-Chancellor, for such term not exceeding six months in the aggregate, as he may specify from time to time in his order :Provided that, the Vice-Chancellor, so continuing, or the person so appointed, to hold the office of the Vice-Chancellor shall cease to hold such office on the date on which the person appointed as Vice-Chancellor in accordance with the provisions of sub-section (1) enters upon his office.] [Sub-section (2) was substituted for the original by Maharashtra 14 of 1984, section 2(a).](3)[ * * * *] [Sub-section (3) was deleted, for the original by Maharashtra 14 of 1984., section 2(b).](4)[ Where -(a)any temporary vacancy in the office of the Vice-Chancellor occurs by reasons of leave, illness or other cause; or(b)any vacancy in the office of the Vice-Chancellor occurs by reason of death, resignation or otherwise and it cannot be filled expeditiously in accordance with the provisions of sub-section (1); the Chancellor may appoint any suitable person, including the Pro Vice-Chancellor, if any, to act as the Vice-Chancellor, for such term not exceeding six months in the aggregate, as he may specify from time to time in his order.](5)[ The Vice-Chancellor shall be a whole-time salaried officer of the University. Subject to the provisions of this Act, the emoluments and other conditions of service of the Vice-Chancellor shall be such [as the State Government may from time to time, whether prospectively or retrospectively, determine :Provided that, the emoluments and other conditions of service shall not be varied to his disadvantage during his tenure as Vice-Chancellor.] [Sub-section (5) was substituted by Maharashtra 14 of 1984, section 2(d).]] [Sub-section (4) was substituted for the original, by Maharashtra 14 of 1984., section 2(c).].(6)No person shall hold, or continue to hold, the office of Vice-Chancellor after he attains the age of sixty-five years.(7)[Notwithstanding anything contained in any law or contract for the time being in force, if a Principal or Teacher] [These words deemed always to have been substituted for the words 'If a Professor' by Maharashtra 32 of 1978, section 4(a).] in the service of any University in the State, or of any college or institution maintained, affiliated or recognised by any such University, is appointed Vice-Chancellor, his terms and [conditions of service as Principal or Teacher, as the case may be,] [These words were deemed to have been substituted for the words 'conditions of service of Professor', by Maharashtra 32 of 1978., section 4(b).] shall not be revised to his disadvantage during his tenure as Vice-Chancellor, and he shall retain his lien, on his post.
