Section 14 in The Karnataka State Law University Act, 2009
14. The Vice Chancellor.
(1)The Vice Chancellor shall be a whole time officer of the University and he shall be appointed by the Chancellor from the panel of eminent academician in law drawn by the Search Committee constituted by the State Government which shall consist of the following persons, namely:-(i)one person nominated by the Chancellor;(ii)Chairman, University Grant Commission or his nominee;(iii)one person nominated by the State Government;(iv)one person nominated by the Syndicate.Provided that one of the members shall be nominated by the Chancellor to act as Chairman of the Committee. The Secretary to Government, Department of Law, Justice and Human Rights shall be the convener of the Search Committee.(2)No person connected with the affairs of the State Government, the University or any college or institution affiliated to the University shall be nominated as the member of the Search Committee.(3)The Search committee shall submit to the State Government a panel of three persons who are eminent academicians in Law in the alphabetical order. The State Government shall forward the panel to the Chancellor who shall keeping in view merit, equity and social justice and with the concurrence of the State Government, appoint one person from the panel as the Vice-Chancellor:Provided that the Chancellor may with the concurrence of the State Government call for a second panel if he considers it necessary and the Search Committee shall submit a second panel, which shall be final.(4)Notwithstanding anything contained in sub-section (3), the first Vice Chancellor of the University shall be appointed by the Chancellor on the recommendation of the State Government.(5)The Vice-Chancellor shall hold office for a term of four years or until he attains the age of sixty-five years whichever is earlier. He shall not be eligible for reappointment.(6)The Vice-Chancellor shall not be removed from his office except by an order of the Chancellor passed on the ground of willful omission or refusal to carry out the provisions of this Act or for abuse of the powers vested in him and on the advice tendered by the State Government on consideration of the report of an inquiry ordered by it under sub-section (7).(7)For the purposes of holding an inquiry under this section the State Government shall appoint a person who is or has been a Judge of the High Court or the Supreme Court. The inquiry authority shall hold the inquiry after giving an opportunity to make representation by the Vice-Chancellor and shall submit a report to the State Government on the action to be taken including penalty if any to be imposed, and the State Government shall on consideration of the report advise the Chancellor. The Chancellor shall act in accordance with such advice, as far as may be within six months.(8)The emoluments and other conditions of service of the Vice-Chancellor shall be such as may be determined by the Chancellor and shall not be varied to the dis-advantage after his appointment as Vice-Chancellor. In the event of a Vice-Chancellor retiring on superannuation during his tenure as Vice-Chancellor, his conditions of service already determined shall continue to be in vogue. All his pensionary benefits shall be kept in abeyance, which shall be released after his demitting the office of the Vice-Chancellor.(9)The Vice-Chancellor may relinquish his office by resignation in writing under his hand addressed to the Chancellor which shall be delivered to the Chancellor normally sixty days prior to the date on which the Vice-Chancellor wishes to be relieved from his office, but the Chancellor may relieve him earlier.(10)In the event of a temporary vacancy of the post of Vice-Chancellor or in his absence on leave or for any other reason, senior most Professor with the approval of the Chancellor, may perform the duties of the Vice-Chancellor for a period not exceeding six months.(11)If a retired person is appointed as Vice-Chancellor, the terms and conditions of service upon his appointment as Vice-Chancellor including emoluments shall be determined by the Chancellor. The emoluments shall be reduced by the amount of pension and allowances drawn by him.(12)If a Professor in the service of a University in the State is appointed as Vice-Chancellor, his terms and conditions of service as Professor shall not be revised to his dis¬advantage during his tenure as Vice-Chancellor and he shall retain his lien in his post.
