Section 12 in Mother Teresa Women's University Act, 1984
12. The Vice-Chancellor:-
(1)Every appointment of the Vice-Chancellor shall be made by the Chancellor from out if 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.(2)For the purpose of sub-section (1), the Committee shall consist of three persons of whom(i)one shall be a serving principal of a Women’s College, who has put in not less than five years of service as principal either in a Government College or in a Private College, nominated by the Government;(ii)one shall be an eminent women educationist nominated by the Academic Committee; and(iii)one shall be an eminent women educationist nominated by the Executive Council:Provided that the woman so nominated to the Committee 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 reappointment for a further period of three years:Provided that no person shall hold office of the Vice-Chancellor for more than six years in the aggregate:Provided further that –(a)the Chancellor may direct that a Vice-Chancellor, when term of office has expired, shall continue in office for such period not exceeding a total period of one year as may be specified in the direction;(b)the Vice-Chancellor may, by writing under her hand addressed to the Chancellor and after giving two months notice resign her office:Provided that a woman appointed as Vice-Chancellor shall retire from office, if, during the term of her office or any extension thereof, she completes the age of sixty-five years.(4)When any temporary vacancy occurs in the office of the Vice-Chancellor or when the Vice-Chancellor is, by reason of absence of for any other reason, unable to exercise the powers and perform the duties of her office, the senior most Senior Fellow of the University shall exercise the powers and perform the duties of the Vice-Chancellor till the Executive Council makes the regular 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 her emoluments and other terms and conditions of service shall be as follows:(i)There shall be paid to the Vice-Chancellor a salary of three thousand rupees per mensem and she shall be entitled without payment of rent to the use of a furnished residence through out her term of office and no charge shall fall on the Vice-Chancellor personally in respect of the maintenance of such residence.(ii)The Vice-Chancellor shall be entitled to such terminal benefits and allowances as may be fixed by the Executive Council with the approval of the Chancellor from time to time.Provided that where an employee of –(a)the University ; or(b)any other University or college or institution maintained by or affiliated to that University is appointed as Vice-Chancellor, she shall be allowed to continue to contribute to the Provident Fund to which she is a subscriber, and the contribution of the University shall be limited to what she had been contributing immediately before her appointment as Vice-Chancellor;(iii)The Vice-Chancellor shall be entitled to travelling allowances at such rates as may be fixed by the Executive Council;(iv)The Vice-Chancellor shall be entitled to earned leave on full pay at one-eleventh of the period spend by her on active service:Provided that when the earned leave applied for by the Vice-Chancellor in sufficient time before the date of expiry of the term of her office is refused by the Vice-Chancellor in the interest of the University and if she does not avail herself of the leave before the date of expiry of the term of her office, she shall be entitled to draw cash equivalent to leave salary, after relinquishment of her credit subject to a maximum of one hundred and eighty days;(v)The Vice-Chancellor shall be entitled on medical grounds or otherwise, to leave without pay for a period not exceeding three months during the term of her office:Provided that such leave may be converted into leave on full pay to the extent to which she is entitled to earned leave under clause (iv).
