(1)The Vice-Chancellor shall be a whole-time officer of the University and shall be appointed by the Chancellor from a panel of three names recommended by a Committee unanimously who are not members of the Committee.(2)If the persons approved on priority basis by the Chancellor, out of the panel so recommended, are not willing to accept the appointment, the Chancellor may call for a fresh panel of three different names from the said Committee or if the Chancellor is of the opinion that none of the persons out of the said panel is suitable for appointment as Vice-Chancellor, the Chancellor may take steps to constitute another Committee to give a fresh panel of three different names and shall appoint one of the persons named in the fresh panel, as the Vice-Chancellor.(3)The Committee referred to in sub-section (1) shall consist of three members out of whom one member shall be nominated by the Chairman, University Grants Commission, one member shall be nominated by the Chancellor and the remaining member shall be selected by the Syndicate of the concerned University, and the Chancellor shall appoint one of the members to be the Chairman of the Committee.(4)No person shall be eligible to be a member of the Committee, if he is-(a)A member of any of the authorities of the concerned University; or(b)An employee of such University or of any College or institution maintained or recognized by or affiliated to that University.(5)The business of the Committee shall be conducted in such manner as may be determined from time to time, by the Chancellor in that behalf.(6)No person who has attained the age of sixty-five years shall be eligible to be appointed as Vice-Chancellor and no person shall continue to hold the office of the Vice-Chancellor after attaining the age as aforesaid.(7)The term of office of the Vice-Chancellor shall be three years from the date he assumes office as such, and any person holding such office shall subject to the provisions contained in sub-section (1) be eligible for re-appointment.Provided that no person shall be appointed as Vice-Chancellor for more than two terms.(8)The Chancellor may extend from time to time the term of office of the Vice-Chancellor for a total period not exceeding six months without following the procedure laid down in sub-section (1).(9)In case the office of the Vice-Chancellor falls vacant due to the absence of the Vice-Chancellor on leave, the Chancellor shall appoint a person on such terms and conditions as he deems necessary to act as the Vice-Chancellor during the period for which the Vice-Chancellor proceeds on leave and the person so appointed shall exercise the powers and perform the functions of the Vice-Chancellor and shall be entitled to all emoluments attached to the office.(10)In case the office of the Vice-Chancellor falls vacant due to any other reason, the vacancy shall be filled in the manner specified in sub-section (1) and the person appointed to fill such vacancy shall hold office and shall be eligible for reappointment in accordance with the provisions contained in sub-section(7);Provided that where it is not reasonably practicable to fill up the vacancy in the manner aforesaid immediately after it occurs, the Chancellor may appoint a person to act as the Vice-Chancellor for such period, not exceeding six months, 'as he may fix and the person so appointed shall exercise the powers and perform the functions of the Vice-Chancellor and shall be entitled to all emoluments attached to the office,(11)The executive authority of the University shall vest in the Vice-Chancellor.(12)The Vice-Chancellor of the University shall, when present, preside at the meetings of the Senate and at every meeting of any other authority of which he is a member and, in the absence of the Chancellor, shall also preside at Convocation of the University.(13)The conditions of service such as salary and allowances of the Vice-Chancellor of the University shall be such as may be prescribed.(14)Subject to availability of funds in the budget, the, Vice-Chancellor of the University shall have power to sanction, after obtaining the opinion of the Comptroller of Finance, expenditure up to such sum as may be prescribed during the course of a financial year and shall make a report of all such expenditure to the Syndicate at the earliest opportunity.Provided that it shall be competent for the Vice-Chancellor to differ from the opinion of the Comptroller of Finance, If he deems it so fit, after recording his reasons therefore.(15)If the Vice-Chancellor of a University is of the opinion that any order or decision in respect of any matter, which is required under the provisions of this Act or the Statutes to be passed or made by any authority of that University, is necessary to be passed or made immediately and it is not practicable to convene a meeting of the concerned authority for that purpose, he may pass such order or take such decision as he deems proper and place the order or decision, as the case may be, before the concerned authority at its next meeting for ratification, and where the authority differs from the Vice-Chancellor the matter shall be referred to the Chancellor whose decision thereon shall be final.Provided that if the matter involves any financial transaction, the Vice-Chancellor shall, before passing such order or taking such decision, obtain the opinion of the Comptroller of Finance, but it shall be competent for the Vice-Chancellor to differ from such opinion, if he deems it so fit, after recording his reasons there for.(16)The Vice-Chancellor of every University shall review the performance of teachers and officers of that University annually and submit a report thereon to the Chancellor in the manner prescribed.(17)The Vice-Chancellor shall have power -(i)To require the teachers of different Colleges to report to him about the conduct of University examination; and(ii)To give such directions to the Officers-in-Charge of such examinations as he deems necessary in consultation with the Controller of Examinations.(18)The Vice-Chancellor shall inspect the Colleges and Institutions of or affiliated to the University at least once in three years.(19)Notwithstanding anything' contained in this section, the Chancellor shall appoint such person as he deems fit to be the first Vice-Chancellor of a University newly established under this Act and the person so' appointed shall hold office for such period, not exceeding one year, and subject to such terms and conditions as the Chancellor may fix in that behalf,(20)The Chancellor may, at any time; by an order in writing remove the Vice-Chancellor of a University from office if in his opinion it appears that his continuance in office is detrimental to the interests of that University,Provided that no such removal shall be made without an enquiry being conducted by a sitting or retired judge of the High Court or Supreme Court and giving the Vice-Chancellor a reasonable opportunity of being heard.(21)As from the date specified in the order made under sub-section (20), the Vice-Chancellor shall be deemed to have relinquished the office and the office of the Vice-Chancellor shall fall vacant.
