Section 19 in The Assam Agricultural University Act, 1968
19. The Vice-Chancellor.
(1)The Vice-Chancellor shall be a whole time officer of the University. He shall be an eminent scholar and administrator with background of Agriculture, Animal Husbandry and Veterinary Education, Research and Development. The first Vice-Chancellor after the commencement of this Act shall be appointed by the Chancellor for a period not exceeding five years and on such terms and conditions as the Chancellor may determine. Subsequent Vice-Chancellors shall be appointed by the Chancellor from a panel of three names submitted by a Selection Committee consisting of-(a)One eminent Agricultural Scientist or educationist nominated by the Board ;(b)The Director-General of Indian Council of Agricultural Research ;(c)A nominee by the State Government.(1a)Notwithstanding anything contained in the Act or any contract express or implied, the existing appointment of the Vice-Chancellor shall cease to be operative after the commencement of this Act and the Chancellor shall proceed to appoint the Vice-Chancellor in accordance with the provisions of this Act.(2)A member of the Selection Committee shall not be the member of the Board of Management of Employees of the University.(3)The Vice-Chancellor shall normally hold office for a term of five years and shall be eligible for re-appointment for one additional term of five years. The emoluments and other conditions of service of the Vice-Chancellor shall be such as may be determined by the Chancellor.Provided that no person shall hold the office of the Vice-Chancellor beyond the age of 65 years.(4)The Vice-Chancellor my, by writing under the hand addressed to the Chancellor, resign his office. The resignation shall be delivered to the Chancellor ordinarily at least 60 says prior to the date on which the Vice-Chancellor wishes to be relieved from his office, but the Chancellor may relieve him earlier. The resignation shall take effect from the date of relief.(5)In the temporary absence of the Vice-Chancellor the senior-most officer amongst the Deans should temporarily carry on the routine duties of the office. Where the post of Vice-Chancellor falls permanently vacant either by resignation or otherwise, the vacancy shall be filled by the Chancellor in accordance with the provisions of sub-section (1) of this section and the Vice- Chancellor so appointed shall hold office for full term of five years.
