Section 14 in Guru Angad Dev Veterinary and Animal Sciences University Act, 2005
14. The Vice-Chancellor.
(1)The Vice-Chancellor shall be appointed by the Board from amongst the distinguished veterinarians in the prescribed manner :Provided that where the members of the Board are not unanimous with regard to the selection of the person, proposed to be appointed as the Vice- Chancellor, the appointment, shall be made by the Chancellor :Provided further that the first Vice-Chancellor of the University shall be the Secretary, Animal Husbandry of the State Government. He shall hold charge till the University starts functioning smoothly or till the Board appoints a regular Vice-Chancellor.(2)Notwithstanding anything contained in sub-section (1), in the event of the Vice-Chancellor, being not in a position to discharge his functions on account of illness, absence or leave or any other contingency, the Chancellor may, on the advice of the State Government, appoint any person to act as Vice-Chancellor for the disposal of the business during the said event. The person temporarily appointed to discharge the functions of the Vice- Chancellor, shall hold office during the pleasure of the Chancellor. The Chancellor shall determine the emoluments or allowances, payable to the person, so appointed.(3)The term of office of the Vice-Chancellor, shall be four years and he shall be eligible for re-appointment.(4)The emoluments and other conditions of service of the Vice-Chancellor shall be such, as may be prescribed and the same shall not be varied to his disadvantage after his appointment.(5)When a vacancy occurs, or is likely to occur, in the office of the Vice- Chancellor by reason of leave or for any cause, other than the expiry of the term of office, the Registrar shall report the fact forthwith to the Board, and such vacancy shall be filled in accordance with the provisions of sub- section (1).(6)The Vice-Chancellor may, relinquish office by resignation in writing, addressed to the Board and deliver it to the Secretary of the Board atleast two months prior to the date, on which the Vice-Chancellor wishes to be relieved.
