Section 17 in The M.P. Niji Vishwavidyalaya (Sthapana Avam Sanchalan) Adhiniyam, 2007
17. Vice-Chancellor.
(1)The Vice-Chancellor shall be appointed by the Chancellor from the panel recommended by the selection committee constituted for the purpose.(2)The selection committee, referred to in sub-section (1), shall consist of the following members, namely :-(i)two eminent academicians nominated by the sponsoring body; and(ii)one eminent person nominated by the State Government.(3)The Chancellor shall appoint one of the members of the selection committee as Chairman.(4)The selection committee shall submit a panel of at least three eminent persons for the appointment of Vice-Chancellor :Provided that if the Chancellor does not approve the recommendation of the selection committee, he may call for fresh recommendation from the selection committee.(5)Notwithstanding anything contained in the foregoing sub-section, the Chancellor may appoint the first Vice-Chancellor for a period of two years to conduct the affairs of the private university.(6)The Vice-Chancellor shall, subject to the provision contained in sub-section (1), hold office for a term of four years :Provided that a Vice-Chancellor shall continue to hold the office even after expiry of his term till a new Vice-Chancellor joins, however in any case this period shall not exceed 6 months.(7)The Vice-Chancellor shall be the principal executive and academic officer of the private university and shall exercise general superintendence and control over the affairs of the private university and shall execute the decisions of various authorities of the private university.(8)The Vice-Chancellor shall preside at the convocation of the private university in the absence of the Visitor and the Chancellor.(9)If in the opinion of the Vice-Chancellor, it is necessary to take immediate action on arty matter for which powers arc conferred on any other authority by or under this Act, he may take such action as he deems necessary, and shall at the earliest opportunity thereafter report his action to such officer or authority as would have in the ordinary course dealt with the matter :Provided that if in the opinion of the concerned officer or authority such action should not have been taken by the Vice-Chancellor, then such case shall be referred to the Chancellor, whose decision thereon shall be final;Provided further that where any such action taken by the Vice-Chancellor affect any person in the service of the private university, such person shall be entitled to prefer, within three months from the date on which such action communicated to him, an appeal to the governing body and the decision of the governing body shall be communicated to the person concerned within three months from the date of appeal.(10)If in the opinion of the Vice-Chancellor, the decision of any authority of the private university is not in conformity with the power conferred by this Act and Statutes, Ordinances or Regulations made thereunder or is likely to be prejudicial to the interests of the private university, he shall request the concerned authority to revise its decision and in case the authority refuses to revise such decision wholly or partly or fails to take any decision within fifteen days, then such matter shall be decided by the Chancellor.(11)The Vice-Chancellor shall exercise such powers and perform such duties as may be prescribed by the Statutes and the Ordinances.(12)If at any time upon representation made or otherwise, it appears to the Chancellor that the Vice-Chancellor-(a)has made default in performing any duty imposed on him by or under this Act; or(b)has acted in a manner prejudicial to the interest of the private university; or(c)is incapable of managing the affairs of the private university, the Chancellor may, notwithstanding the fact that the term of office of Vice-Chancellor has not expired, by an order in writing stating the reasons therein require the Vice-Chancellor to relinquish his office from such date as may be specified in the order.(13)No order under sub-section (12) shall be passed unless the particulars of the grounds on which such,action is proposed to be taken are communicated to the Vice-Chancellor and he is given reasonable opportunity of showing cause against the proposed order.(14)As from the date specified in the order under sub-section (12), the Vice-Chancellor shall be deemed to have relinquished the office and the office of the Vice-Chancellor shall fall vacant.
