(1)Appointment of the Vice-Chancellor shall be made by the Chancellor on the recommendation of the Government under sub-section (2).(2)The Government shall, for the purpose of sub-section (1), constitute a Search Committee, consisting of three persons of whom, one shall be nominated by the Executive Committee. One shall be nominated by the University Grants Commission and one shall be nominated by the Government. The Search Committee shall submit to the Government a panel consisting of names of three persons in alphabetical order. Such panel shall not contain the name of any member of the said Committee. The Government shall recommend to the Chancellor, the name of one of the three persons in the said panel for being appointed as the Vice Chancellor. The Government may, if necessary obtain a new panel from the Search Committee. Accordingly, upon such requisition by the Government the Search Committee shall submit to the Government a new panel of names of three persons:Provided that,-(a)the person so nominated shall not be a member of any of the authorities of the University;(b)the person so nominated by the Chancellor shall convene the meetings of the committee;(3)The Vice-Chancellor shall hold office for a period of three years and shall be eligible for re-appointment 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 whose 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 his hand addressed to the Chancellor and after giving two months notice, resign his office:Provided also that a person appointed as Vice-Chancellor shall retire from office, if, during the term of his office or any extension thereof, he 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 or for any other reason, unable to exercise the powers and perform the duties of his office, the senior most Professor of the University shall exercise the powers and perform the duties of the Vice-Chancellor till the Executive Council with the approval of the Chancellor makes the requisite arrangements for exercising the powers and performing the duties of the Vice-Chancellor.(5)The emoluments and other terms and conditions of service of the Vice-Chancellor may be such as determined by the Chancellor.
