Section 24 in The Mahatma Gandhi Chitrakoot Gramodaya Vishwavidhyalaya Adhiniyam, 1991
24. The Vice-Chancellor.
(1)The Vice-Chancellor shall be a whole time officer of the University. The First Vice-Chancellor after the commencement of this Act shall be appointed by the Chancellor for a period of four years and on such terms and conditions as the Chancellor may determine.(2)The subsequent Vice-Chancellors shall be appointed by the Chancellor on the recommendation as hereinafter provided of a Committee appointed by him for the purpose (hereinafter referred to as the Committee).(3)[ The Committee shall consist of the following persons, namely :-(i)one person elected by the Board of Management;(ii)one person nominated by the Chairman of the University Grants Commission;(iii)one person nominated by the Chancellor :Provided that no person who is connected with the University or any college shall be elected or nominated as a member of the Committee.(3-A) For constituting the committee under sub-section (3), the Chancellor shall, as far as possible, six months before the expiry of the term of the Vice-Chancellor call upon the Board of Management and the Chairman of the University Grants Commission to choose their nominees and if any or both of them fail to do so within one month of the receipt of the Chancellor's communication in this regard, the Chancellor may further nominate any one or both the persons, as the case may be.] [Substituted by M.P. Act No. 1 of 1997.](4)The Chancellor shall appoint one of the members of the committee to be its Chairman.(5)[ The Committee shall make its recommendation within a period of six weeks from the date of its constitution or such further time not exceeding four weeks as may be extended by the Chancellor.(5-A) If for any reason the committee constituted under sub-section (3) fails to submit the panel within the period specified in sub-section (5), the Chancellor shall constitute another committee consisting of three persons, not connected with the University, or any College one of whom shall be designated as the Chairman. The committee so constituted shall submit a panel of three persons within a period of six weeks or such shorter period as may be specified, from the date of its constitution.(5-B) If the committee constituted under sub-section (5-A) fails to submit the panel within the period specified therein, the Chancellor may appoint any person who he deems fit, to be the Vice-Chancellor.] [Substituted by M.P. Act No. 1 of 1997.](6)The Vice-Chancellor shall be appointed by the Chancellor from among a panel which shall consist of not less than three names submitted to him by the Committee within the period specified in sub-section (5).(7)The Vice-Chancellor shall hold office for a term of four years from the date on which he enters upon his office and shall be eligible for re-appointment : [x x x] [Omitted by M.P. Act No. 34 of 1997 (w.e.f. 20-6-1997).]Provided that a person shall not be appointed as Vice-Chancellor for more than two terms.(8)The remuneration payable to and the other conditions of service of the Vice-Chancellor shall be such as may be prescribed under the Statute.(9)The Vice-Chancellor shall be the principal academic and executive officer of the University and all the offices of the University shall be under his administrative control.(10)The Vice-Chancellor may by writing under his hand addressed to the Chancellor resign his office. The resignation shall take effect from the date of receipt.(11)If at any time upon representation made or otherwise and after making such enquiries as may be deemed necessary, it appears to the Chancellor that the Vice-Chancellor :-(i)has made default in performing any duty imposed on him, by or under this Act; or(ii)has acted in a manner prejudicial to the interests of the University; or(iii)is incapable of managing the affairs of the University, the Chancellor may, notwithstanding the fact that the terms of office of Vice-Chancellor has not expired by an order in writing stating the reasons therein, require the Vice-Chancellor to relinquish his office as from such date as may be specified in the order.(12)[ In the event of occurrence of any vacancy including a temporary vacancy in the Office of the Vice-Chancellor by reason of his death, resignation, leave, illness or otherwise, a Dean of the faculty or any other person considered suitable by the Chancellor and nominated by the Chancellor for that purpose shall act as the Vice-Chancellor until the date on which the Vice-Chancellor appointed under sub-section (2) or sub-section (5-B) enters or re-enters upon his office as the case may be :Provided that the arrangement according to this sub-section shall not continue for a period of more than [eighteen months] [Substituted by M.P. Act No. 1 of 1997.].]
