Section 10 in Maharaja Ranjit Singh State Technical University Act, 2014
10. Appointment, powers, duties and conditions of service of Vice-Chancellor.
(1)The Vice-Chancellor shall be appointed by the Chancellor as per guidelines of the University Grants Commission on the advice of the State Government from the panel of persons recommended by the Board through a Search Committee to be notified by the State Government. The members of this Committee shall be nominated by the Board:Provided that the first Vice-Chancellor shall be appointed for a period of three years by the State Government to manage the day to day affairs of the University.(2)The Vice-Chancellor shall hold office for a term of three years which may be extended by the Chancellor, on the advice and recommendations of the Board for further period of three years.(3)The Chancellor shall determine the amount of remuneration and other conditions of service of the Vice-Chancellor:Provided that such terms and conditions shall not be altered to the disadvantage of the Vice-Chancellor during the terms of office.(4)In case of illness or absence or leave of the Vice-Chancellor or in any other contingency, the senior most Dean of Faculties shall act as Vice-Chancellor.(5)The Vice-Chancellor shall be the principal executive and academic officer of the University and shall exercise general control over its affairs in accordance with the regulations and give effect to the decisions of the authorities of the University.(6)The Vice-Chancellor shall have the power of convening meetings of the Academic Council.(7)It shall be the duty of the Vice-Chancellor to ensure that the provisions of this Act and the regulations are faithfully observed and he shall have all powers necessary for this purpose.(8)If, in the opinion of the Vice-Chancellor, an emergency has arisen which requires immediate action to be taken, the Vice-Chancellor shall take such action as he deems necessary with the approval of Chairman and shall report the same for confirmation at the next meeting to the authority, which in the ordinary course, would have dealt with the matter:Provided that where any such action taken by the Vice-Chancellor is not approved by the authority concerned, he may refer that matter to the Chancellor, whose decision thereon be final:Provided further that where any such action taken by the Vice-Chancellor affects any person in the service of the University, such person shall be entitled to prefer an appeal to the Board, within a period of thirty days from the date on which he receives notice of such action.
