Section 11 in THE COCHIN UNIVERSITY OF SCIENCE AND TECHNOLOGY ACT, 1986
11. The Vice-Chancellor.-
(1)The Vice-Chancellor shall be appointed b y the Chancellor o n the unanimou recommendation of a Cornmettee appointed by him consistin of three members, one nominated by University Grant Commission, one elected by the Syndicate and the third nominated by the Government. The Committee shall make it recommendation within a period of three months from the dat of its appointment.(2)In case the committee appointed under sub-section (1) is unable to recommend a name unanimously, the Vice Chancellor shall be appointed by the Chancellor from the panel of three names submitted to him by the committee within the period specified in the preceeding sub-section(3)If the committee fails to make a unanimous recommendation or submit a panel of names as aforesaid, another committee consisting of three new members, one nominated by the University Grants Commission, one elected by the Syndicate and the third nominated by the Government shall, make a unanimous recommendation or submit a panel of three names to the Chancellor, within three months of its constitution, and the Chancellor shall appoint a Vice-Chancellor accordingly.Provided that it shall be open to the Chancellor for reasons to be stated in writing, to appoint, by nomination, an appropriate person as Vice-Chancellor for such time as he may consider expedient.(4)No person who hascompleted sixty years of age shall be eligible for appointment as Vice-Chancellor.(5)The Vice Chancellor shall hold office for a term of four years from the date on which he enters upon his office and shall not be eligible for reappointment.(6)The remuneration payable to, and the other conditions of service of the Vice-Chancellor shall be determined by the Chancellor.(7)The Vice-Chancellor shall be the principal academic and executive officer of the University.(8)The Vice-Chancellor shall be the Chairman of the Syndicate, the Senate and the Academic Council, and shall be entitled to be present at and to address any meeting of any authority of the University, but shall not be entitiled to vote thereat unless he is a member of the authority concerned.(9)It shall be the duty of the Vice-Chancellor to ensure that the provisions of this Act, and the Statutes, Ordinances and Regulations are observedand he shall have all the powers necessary for this purpose.(10)The Vice-Chancellor shall have the right of visiting and inspecting institutions maintained or recognised by the University.(11)If at any time, except when the Syndicate or the Academic Council is in session, the Vice-Chancellor is satisfied that an emergency has arisen requiring him to take immediate action involving the exercise of any power vested in the Syndicate or the Academic Council, the Vice-Chancellor may take such action as he deemsfit, and shall, as soon as may be, report the action taken by him to the Syndicate or the Academic Council, as the case may be, for approval.(12)Subject to the provisions of this Act, the Statutes and the Ordinances, the Vice-Chancellor shall have the power(a)to make appointments to posts below the rank of Assistant Registrar, and prescribe their duties;(b)to suspend, dismissor otherwise punish any employee of the University below the rank of Assistant Registrar;(c)to take disciplinary action against students of the University.Provided that he may delegate any of his powers under this sub-section to the Pro-Vice-Chancellor or the Registrar.(13)The Vice-Chancellor shall have the power to convene meetings of the Syndicate, the Senate and the Academic Council, or any other authority of the University.(14)It shall be the duty of the Vice-Chancellor to ensure that the proceedings of the University are carried on in accordance with the provisions of this Act, the Statutes, the Ordinances, the Regulations and the Rules made thereunder and to reportto the Chancellor every proceedings which is not in conformity with such provisions.(15)The Vice-Chancellor shall exercise such other powers and perform such other functions as may be prescribed by the Statutes.(16)In the event of a temporary vacancy occurring in the office of the Vice-Chancellor, the Pro-Vice-chancellor shall perform the duties of the Vice-Chancellor.(17)In the event of a permanent vacancy occurring in the office of the Vice-Chancellor, the Chancellor shall make necessary arrangements for exercising the powers and performing the duties of the Vice-Chancellor until a Vice-Chancellor who is appointed under the provisions of this Act, assumes office.
