Section 9A in The Maharishi Dayanand University Act, 1975
9A. [ Vice-Chancellor. - (1) The State Government shall constitute a Selection Committee consisting of one nominee of the Chancellor and two nominees of the Executive Council, which shall prepare a panel of at least three names, in alphabetical order, from which the Chancellor, shall appoint the Vice- Chancellor, on the advice of the State Government. The terms and conditions of service of the Vice-Chancellor, shall be determined by the Chancellor, on the advice of the State Government.
(1-A) The Chancellor may, on the advice of the State Government, cause an enquiry to be held in accordance with the principles of natural justice, and remove the Vice-Chancellor from office, if he is found on such inquiry, to be a person patently unfit to be continued in such office] [Sub-section (1) and (1-A) Substituted by Haryana Act 1 of 1998.].(2)The Vice-Chancellor shall hold office for a period of three years which may be renewed for not more than one term :Provided that he shall cease to hold the office on attaining the age of 65 years irrespective of the fact that his term has not expired :[Provided further that a person, holding the office of the Vice- Chancellor, who was appointed or is deemed to have been appointed before the first day of November, 1980 shall continue to be governed by the law in force at the time of his appointment].(3)[ If the Vice Chancellor is unable to perform his duties owing to his temporary incapacity on account of illness or any other reason, or the office of the Vice-Chancellor falls vacant due to death, or otherwise, the Chancellor shall make such arrangements for the duties of the Vice-Chancellor to be performed by some authority until Vice-Chancellor re-joins.] [Substituted by Haryana Act No. 7 of 2003.](4)The Vice-Chancellor shall be the principal executive and academic officer of the University and shall exercise general supervision and control over the affairs of the University and give effect to the decisions of all the authorities of the University.(5)[ The Vice-Chancellor may, if he is of the opinion that immediate action is necessary on any matter, exercise any power conferred on any authority of the University by or under this Act, except in the matters involving creation or abolition of a Faculty, Department, or post, the matter involving appointment or removal of an employee :Provided that the Vice-Chancellor before exercising powers under this section shall record in writing the reasons, why the matter cannot wait till the meeting of the authority concerned :Provided further that if the authority concerned is of the opinion that such action ought not to have been taken, the decision of the authority thereon shall be final :Provided further that a person in the service of the University who is aggrieved by the action taken by the Vice-Chancellor under this sub-section shall have the right to refer such action to the Executive Council within one month from the date on which decision on such action is communicated to him and thereupon the Executive Council may confirm, modify or reverse the action taken by the Vice-Chancellor. The employee shall be informed that the action has been taken under emergency powers.] [Substituted by Haryana Act 12 of 1994.](6)The Vice-Chancellor shall exercise such other powers and perform such other duties as may be prescribed by the statutes or ordinances.[-] [Section 9AA omitted by Haryana Act No. 7 of 2003.][9B. Dean of Faculties - Every Dean of a Faculty shall be appointed in such manner and shall exercise such powers and perform such duties as may be prescribed by the statutes.] [Added by Haryana Act No. 8 of 1983.]
