(1)The Vice-Chancellor shall be appointed by the Chancellor on the recommendation of an Advisory Board constituted by the Chancellor for the purpose and consisting of there members of whom one member shall be elected by the Executive Council, one member shall be nominated by the State Government and one member shall be nominated by the Chancellor. The Chancellor shall appoint one of them as Chairman of the Advisory Board.(2)The Advisory Board shall recommend a panel of these persons to the Chancellor who may appoint one of the persons recommended to be Vice-Chancellor. If the Chancellor does not approve any of the person recommended by the Advisory Board he may call for a fresh recommendation.(3)The Vice-Chancellor shall be a whole time officer of the University who shall hold office for a period of five years and shall be eligible for re-appointment.(4)The Vice-Chancellor shall on the date he attains the are of [70] [Substituted '65' by Assam ACt No. 9 of 2015, dated 20.5.2015.] years.(5)The emoluments and other terms and conditions of service of the Vice-Chancellor shall be determined by the Chancellor :Provided that the salary of the Vice-Chancellor shall not be less than Rs. 2,500 per mensem including all allowances.(6)Whenever there is any temporary vacancy in the office of the Vice-Chancellor by reasons of leave, illness or resignation or other causes the Chancellor shall make such other arrangements temporarily as he may think fit for exercising the powers and performing the duties of the Vice-Chancellor for such period as deem necessary. The Chancellor shall determine the emoluments or allowances if any payable to such a person temporarily appointed to exercise the powers and duties of the Vice-Chancellor.
