Section 9 in The West Bengal University of Animal and Fishery Sciences Act, 1995
9. The Vice-Chancellor.
(1)The Vice-Chancellor shall be appointed by the Chancellor in consultation with the Ministers from a panel of three names of eminent persons in the field of veterinary and animal sciences and allied sciences, elected by the Council in accordance with the system of simple majority of votes.(2)The Vice-Chancellor shall be a whole-time officer of the University, shall hold office for a period of four years and shall be eligible for re-appointment for a further period of four years :Provided that no person shall hold the office of the Vice-Chancellor for more than eight years in aggregate ;Provided further that the Vice-Chancellor shall retire from office if, during the term of his office including the term of re-employment, he attains the age of 65 years :Provided also that the Vice-Chancellor may, by writing under his hand addressed to the Chancellor and after giving two months' notice, resign his office.(3)The emoluments and other conditions of service of the Vice-Chancellor shall be such as may be prescribed and shall not be varied to his disadvantage after his appointment,.(4)During the temporary absence of the Vice-Chancellor on leave or for any other reason, the Chancellor may appoint any person in consultation with the Ministers to officiate as the Vice-Chancellor.
