Section 10(1) in Maharaja Ranjit Singh State Technical University Act, 2014
(1)The Vice-Chancellor shall be appointed by the Chancellor as per guidelines of the University Grants Commission on the advice of the State Government from the panel of persons recommended by the Board through a Search Committee to be notified by the State Government. The members of this Committee shall be nominated by the Board:Provided that the first Vice-Chancellor shall be appointed for a period of three years by the State Government to manage the day to day affairs of the University.
