Section 12(3) in Haryana Vishwakarma Skill University Act, 2016
(3)The State Government shall constitute a Search Committee consisting of two nominees of the Chancellor and one nominee of the Executive Council, three months prior to the expiry of term of the Vice-Chancellor, which shall prepare a panel of atleast three names, in alphabetical order, from which the Chancellor shall appoint the Vice-Chancellor, on the advice of the State Government. The terms and conditions of service of the Vice-Chancellor shall be determined by the Chancellor, on the advice of the State Government.
