Section 55 in Potti Sreeramulu Telugu University Act, 1985
55. Provident and pension funds.
(1)The University shall constitute for the benefit of its employees in such manner and subject to such conditions as may be prescribed by the Statutes, such schemes of pension, provident fund and insurance as it may deem fit with the prior approval of the Government.(2)Where such provident or pension fund has been so constituted, the Government may declare that the provisions of the Provident Fund's Act, 1925, (Central Act 9 of 1925) shall apply to such funds as if it were a Government Provident Fund.The Schedule[see section 29(1)]The Statutes of The UniversityThe Vice-Chancellor(1)[ Subject to the provisions of sub-section (1A) of section 10, the Vice-Chancellor shall hold office for a term of three years from the date of his appointment and shall be eligible for reappointment to that office for another term of three years in the manner provided in sub-section (1) of section 10.(2)The Vice-Chancellor shall be paid such pay and allowances as may, by order, be specified by the Government from time to time. He shall be provided with a furnished official accommodation for which he shall pay ten percent of his salary towards rent.] [Substituted by Act No.13 of 1991.](3)It shall be the duty of the Vice-Chancellor to see that the provisions of this Act, the statutes, ordinances and regulations are duly observed and he may exercise all powers necessary for this purpose.(4)[ When the Vice-Chancellor is unable to exercise his powers perform his functions and discharge his duties owing to absence, illness or any other cause or when the office of Vice-Chancellor is vacant, it shall be competent for the State Government to appoint a person to be incharge Vice-Chancellor. The person so appointed as incharge Vice- Chancellor shall exercise the powers, perform the functions and discharge the duties of the Vice-Chancellor until the Vice-Chancellor assumes the office, or as the case may be, a new Vice-Chancellor is appointed in accordance with subsection (1) of section 10.] [Substituted by Act No.13 of 1991.](5)It shall be competent for the Chancellor to accept the resignation of the Vice-Chancellor.(6)When the post of the Vice-Chancellor falls permanently vacant either by resignation or otherwise, the vacancy shall be filled by the Chancellor by appointing another person as Vice-Chancellor and the Vice-Chancellor so appointed shall hold office for a full term of three years.The Registrar
