Section 27 in Doctor Ram Manohar Lohiya National Law University Uttar Pradesh Act, 2005
27. The [Vice-Chancellor] [Substituted for 'Director' by U.P. Act 5 of 2009, Section 2.].
(1)The [Vice-Chancellor] [Substituted for 'Director' by U.P. Act 5 of 2009, Section 2.] shall be a whole-time salaried officer of the [University] [Substituted for 'Sansthan' by U.P. Act 35 of 2006, Section 2.]. The [Vice-Chancellor] [Substituted for 'Director' by U.P. Act 5 of 2009, Section 2.] after the commencement of this Act shall be appointed by the General Council [from amongst eminent academicians or educationist or professors of eminence in the field of law] [Substituted for 'from amongst persons' by U.P. Act 35 of 2006, Section 9(a).] whose names are sent to the General Council by the Committee constituted in accordance with provisions of sub-section (2).Provided that the first [Vice-Chancellor] [Substituted for 'Director' by U.P. Act 5 of 2009, Section 2.] shall be appointed by the State Government.[(1-A) Notwithstanding anything to the contrary contained in sub-clause (1), the Chairperson of the General Council, if satisfied, may grant extension for another term of five years to the Vice-Chancellor continuing in office after completing four years in office and the matter shall be reported in the next meeting of the General Council.] [Inserted by U.P. Act 5 of 2009, Section 8(a).](2)The Committee referred to in sub-section (1) shall consist of the following members, namely-(i)One person to be nominated by the Visitor;(ii)One person to be [nominated by the Chairperson of the General Council] [Substituted for 'nominated by the General Council' by U.P. Act 5 of 2009, Section 8(b).];(iii)One person to be nominated by the State Government.(3)The Committee shall, as far as may be, at least six months before the date on which a vacancy in the office of the [Vice-Chancellor] [Substituted for 'Director' by U.P. Act 5 of 2009, Section 2.] is due to occur by reason of expiry of term or resignation under sub-section (4), and also whenever so required and before such date as may be specified by the General Council; submit to the General Council the names of not less than three persons suitable to hold the office of the [Vice-Chancellor] [Substituted for 'Director' by U.P. Act 5 of 2009, Section 2.]. The Committee shall, while submitting the names, also forward to the General Council a concise statement showing the academic qualifications and other distinctions of each of the persons so recommended, but shall not indicate any order of preference.(4)The [Vice-Chancellor] [Substituted for 'Director' by U.P. Act 5 of 2009, Section 2.] shall hold office for a term of five years from the date on which he enters upon his office [* * *] [The words 'or till he/she completes the age of sixty-five years, whichever is earlier' omitted by U.P. Act 35 of 2006, Section 9(b).]:Provided that the [Vice-Chancellor] [Substituted for 'Director' by U.P. Act 5 of 2009, Section 2.] may by writing under his hand addressed to the [Chairperson] [Substituted for 'Chairman' by U.P. Act 5 of 2009, Section 2.] of the General Council resign his office, and shall cease to hold his office on the acceptance by the General Council of such resignation.(5)Subject to the provisions of this Act, the emoluments and other conditions of service of the [Vice-Chancellor] [Substituted for 'Director' by U.P. Act 5 of 2009, Section 2.] shall be such as may be prescribed.(6)The [Vice-Chancellor] [Substituted for 'Director' by U.P. Act 5 of 2009, Section 2.] shall not be entitled to the benefit of any pension, insurance or provident fund.(7)The [Chairperson] [Substituted for 'Chairman' by U.P. Act 5 of 2009, Section 2.] of the General Council may appoint any suitable person to the office of [Vice-Chancellor] [Substituted for 'Director' by U.P. Act 5 of 2009, Section 2.] for a term not exceeding six months if the vacancy in the office of [Vice-Chancellor] [Substituted for 'Director' by U.P. Act 5 of 2009, Section 2.] occurs or is likely to occur by reason of leave or any other cause, not being resignation or expiry of term, of which a report shall forthwith be made by the Registrar to the [Chairperson] [Substituted for 'Chairman' by U.P. Act 5 of 2009, Section 2.] of the General Council.(8)If in the opinion of the General Council, the [Vice-Chancellor] [Substituted for 'Director' by U.P. Act 5 of 2009, Section 2.] willfully omits or refuses to carry out the provisions of this Act or abuses the powers vested in him, or if it otherwise appears to the General Council that the continuance of the [Vice-Chancellor] [Substituted for 'Director' by U.P. Act 5 of 2009, Section 2.] in office is detrimental to the interest of the [University] [Substituted for 'Sansthan' by U.P. Act 35 of 2006, Section 2.], the General Council may, after making proper inquiry which shall be completed preferably within six months, remove the [Vice-Chancellor] [Substituted for 'Director' by U.P. Act 5 of 2009, Section 2.] by an order after giving him an opportunity of being heard.(9)During the pendency or in contemplation, of any inquiry referred to in subsection (8) the General Council may order that till further orders-(a)such [Vice-Chancellor] [Substituted for 'Director' by U.P. Act 5 of 2009, Section 2.] shall refrain from performing the functions of the office of [Vice-Chancellor] [Substituted for 'Director' by U.P. Act 5 of 2009, Section 2.], but shall continue to get the emoluments to which he was otherwise entitled under sub-section (5).(b)the functions of the office of the [Vice-Chancellor] [Substituted for 'Director' by U.P. Act 5 of 2009, Section 2.] shall be performed by the person specified in the order.(10)The [Vice-Chancellor] [Substituted for 'Director' by U.P. Act 5 of 2009, Section 2.] shall-(a)ensure that the provisions of this Act and the Regulations are duly observed and shall have all powers as are necessary for that purpose;(b)subject to the specific and general directions of the Executive Council, the [Vice-Chancellor] [Substituted for 'Director' by U.P. Act 5 of 2009, Section 2.] shall exercise all powers of the Executive Council in the management and administration of the [University] [Substituted for 'Sansthan' by U.P. Act 35 of 2006, Section 2.];(c)convene the meetings of the General Council, the Executive Council, the Academic Council and shall perform all other acts, as may be necessary to give effect to the provisions of this Act;(d)have all powers relating to the proper maintenance of discipline in the [University] [Substituted for 'Sansthan' by U.P. Act 35 of 2006, Section 2.].(11)If, in the opinion of the [Vice-Chancellor] [Substituted for 'Director' by U.P. Act 5 of 2009, Section 2.], any emergency has arisen, which requires immediate action, he shall take such action as he deems necessary and shall report the same for confirmation, in the next meeting, of the authority concerned which in the ordinary course would have dealt with the matter.
