(1)The Government shall constitute a Search Committee consisting of:-(i)a nominee of the [Executive Council] [Throughout the Act for the words 'Board of Management' the words 'Executive Council' substituted by Act No.13 of 1995.];(ii)a nominee of the University Grants Commission; and(iii)a nominee of the State Government.[The Search Committee shall submit a panel of three persons to the Government in alphabetical order and the Government shall appoint the Vice-Chancellor from out of the said panel:] [Substituted by G.O.Ms.No.28, Higher Education (UE) Department, dated 11.09.2015.]Provided that it shall be competent for the Government to call for a fresh panel if they consider necessary and the Search Committee shall submit a fresh panel to the Government.
