Section 12(2) in The Shree Somnath Sanskrit University Act, 2005
(2)(a)The Committee shall, within the period of eight weeks of the constitution prepare a panel of three eminent scholars whom it considers worthy of being appointed as Vice-Chancellor and shall recommend the panel to the State Government with such other particulars as may be prescribed by the regulations with the names of the persons so recommended in alphabetical order of surnames and without indicating any preference.(b)The State Government may accept the recommendation of the committee or seek a fresh recommendation from the same committee or require the committee to make change in its members or reconstitute the committee.(c)If the person so appointed as the Vice-Chancellor happens to be a member or an office bearer of any political party or any trade union or staff association or such other bodies or holds the office in any statutory public body or of a body of local self-Government he has to tender his resignation therefrom under an intimation to the Chancellor and the State Government before accepting the appointment.
