Section 19 in The Global Open University (Nagaland) Act, 2006
19. Vice-Chancellor.
(1)There shall be a whole time Vice Chancellor for the University who shall function as the Principal Executive and Academic Officer of the University.(2)There shall be a Selection Committee to recommend the selection of the Vice-Chancellor which shall comprise a nominee of the Chancellor, a nominee of the Government of Nagaland, two nominees of the Trust and a nominee of the Pro Chancellor.(3)The recommendation of the Selection Committee shall further be considered and recommended by the Governing Council to the Chancellor for his final approval.(4)The Vice-Chancellor shall not hold office beyond 65 years of age.(5)In case of emergent circumstances where the appointment of a Vice-Chancellor on the basis of a panel prepared by a Selection Committee is not possible for any reason, the Pro Chancellor until an appointment is made in accordance with that procedure, may appoint a suitable person to function as Vice Chancellor for a period not exceeding one year.(6)Other terms and conditions of service of the Vice Chancellor shall be as per regulations.
