(1)The Vice-Chancellor shall be appointed by the State Government from amongst three persons recommended under sub-section (3) by a committee appointed for the purposes of sub-section (2).(2)(a)For the purposes of sub-section (1) the Chancellor shall appoint a committee which shall consist of the following members, namely:-(i)two members (not being persons connected with the University or with any affiliated college, recognised institution or approved institution) out of whom one shall be a person nominated in the manner prescribed by Statutes by the Syndicate and the Academic Council jointly and the other shall be a person nominated in the manner prescribed by Statutes by the Vice-Chancellors of all the Universities established by law in the State of Gujarat;(ii)one member to be nominated by the Chancellor.(b)The Chancellor shall appoint one of the three members of the Committee as its chairman.(3)The Committee so appointed shall, within such time and in such manner as maybe prescribed by Statutes, select three persons whom it considers fit for being appointed Vice-Chancellor and shall recommend to the State Government the names of the persons so selected together with such other particulars as may be prescribed by the Statutes.(4)The Vice-Chancellor shall hold office for a term of three years and he shall be eligible for being appointed to that office for a further term of three years only.(5)The emoluments to be paid to the Vice-Chancellor, and the terms and conditions subject to which he shall hold office, [shall be such as may be determined by the State Government] [Substituted for 'shall be such as may be prescribed by the Statutes' by Gujarat 10 of 1982, dated 24th February, 1982 (w.r.e.f 09-12-1981).]:Provided that such emoluments or such terms and conditions shall not, during the currency of the term of the holder of that office, be varied to his disadvantage without his consent.(6)(a)During the leave or absence of the Vice-Chancellor, or(b)in the event of a permanent vacancy in the office of the Vice-Chancellor, until an appointment is made under sub-section (1) to that office,[the Pro-Vice-Chancellor and in the absence of the Pro-Vice-Chancellor] [Substituted for 'the Pro-Vice-Chaiicellor, if any and in the absence of the Pro-Vice-Chancellor' by Gujarat 10 of 1982, dated 24th February, 1982 (w.r.e.f 09-12-1981).], one of the Deans nominated by the Chancellor for that purpose shah carry on the current duties of the office of the Vice-Chancellor.
