Section 9 in Damodaram Sanjivayya National Law University Act, 2008
9. Vice-Chancellor.
(1)The Vice Chancellor shall be an outstanding scholar in law.(2)The Vice-Chancellor shall be appointed by the Chancellor from out of a panel of not less than three persons recommended by a Committee constituted under subsection (3):Provided that if the Chancellor does not approve any of the persons so recommended he may call for fresh recommendations.(3)The committee referred to in subsection (2) shall consist of three members of whom one shall be nominated by the Executive Council, one by University Grants Commission and one by the Government and the Member nominated by the Government shall be the Convener of the Committee:Provided that the panel shall be prepared from out of the candidates who submit their curricular vitae which is sponsored by some reputed persons or institution in the field of law or legal profession.(4)[ The Vice-Chancellor shall hold office for a term of five years from the date on which he enters his office or until he attains the age of seventy years whichever is earlier and he shall be eligible for reappointment:Provided that after the expiry of the tenure of the Vice-Chancellor, he shall continue in office till the successor assumes charge.] [Substituted by Act No. 14 of 2016, dated 10.5.2016.](5)It shall be competent for the Chancellor to accept the resignation of the Vice-Chancellor.(6)the emoluments and other conditions of service of the Vice-Chancellor shall be as prescribed by regulations.(7)If the office of the Vice-Chancellor becomes vacant due to death, resignation or otherwise or if he is unable to perform his duties due to ill health or any other cause, the Chancellor shall have the authority to appoint a person to perform the functions of the Vice-Chancellor until the new Vice-Chancellor assumes his office or until the existing Vice-Chancellor attends to the duties of his office, as the case may be.(8)The Vice-Chancellor shall be the academic head and the principal executive officer of the University and shall exercise general control over its affairs. He shall be a whole-time officer of the University. He shall,-(i)ensure that the provisions of this Act, statues and regulations are duly implemented and he shall have all powers as are necessary for that purpose:(ii)convene the meetings of the General Council, Executive Council and the Academic Council and shall perform all other acts as may be necessary to give effect to the provisions of this Act;(iii)preside over the meetings of the General Council in the absence of the Chancellor;(iv)have all such powers as are necessary for proper maintenance of discipline in the University;(9)Where, in the opinion of he Vice-Chancellor an emergency requires immediate action, he shall take such action as he deems necessary and shall report the action so taken for confirmation in the next meeting of the authority which in the ordinary course would have dealt with, with the matter.(10)The Vice-Chancellor shall not be removed from his office except by an order of the Chancellor passed on the ground of willful omission or refusal to carry out the provisions of the Act or abuse of power vested in his and after due inquiry conducted in the manner prescribed.
