Section 11 in The Rajasthan University of Health Sciences Act, 2005
11. The Vice-chancellor.
(1)The Vice-chancellor shall be a wholetime salaried officer of the University and shall be appointed by the Chancellor, on the advice of the State Government upon recommendation of a Selection Committee consisting of-(a)one person nominated by the Board not being a person connected with the University or any constituent or affiliated college;(b)one person to be nominated by the Chancellor who shall also be the convener of the Committee;(c)three Secretaries to the Government nominated by the State Government.(2)The Vice-chancellor shall hold office for a term of three years from the date on which he enters upon this office or until he attains the age of sixty two years whichever is earlier:Provided that the same person shall be eligible for reappointment for a second term:Provided further that the Vice-chancellor may, not less than sixty days in advance of the date on which he wishes to be relieved, by writing under his hand and addressed to the Chancellor, resign his office, and he shall, upon the acceptance by the Chancellor of such resignation, cease to hold his office with effect from the date determined by the Chancellor and conveyed to the Vice-chancellor.(3)The Vice-chancellor shall receive such pay and allowances as may be determined by the State Government. In addition to it, he shall be entitled to free furnished residence maintained by the University and such other perquisites as may be prescribed.(4)When a permanent vacancy in the office of the Vice-chancellor occurs by reason of his death, resignation, removal or the expiry of his term of office, it shall be filled by the Chancellor in accordance with sub-section (1) and for so long as it is not so filled, stop-gap arrangement shall be made by him under and in accordance with sub-section (5).(5)When a temporary vacancy in the office of the Vice-chancellor occurs by reason of leave, suspension or otherwise or when a stop-gap arrangement is necessary under sub-section (4), the Registrar shall forthwith report the matter to the Chancellor, who shall make, on the advice of the State Government, arrangement for the carrying on of the functions of the office of the Vice-chancellor.(6)Notwithstanding anything contained in sub-section (1) to subsection (5), the first Vice-chancellor of the University shall be appointed by the Chancellor on the advice of the State Government for a period not exceeding three years on such terms and conditions as the State Government may determine.(7)If in the opinion of the Chancellor, the Vice-chancellor willfully omits or refuses to carry out the provisions of this Act or abuses the powers vested in him, or if it otherwise appears to the Chancellor that the continuance of the Vice- chancellor in office is detrimental to the interest of the University, the Chancellor may, after making such inquiry as he deems proper, by order, remove the Vice-chancellor.(8)During the pendency, or in contemplation of any inquiry referred to in sub-section (7), the Chancellor may order that till further orders-(a)such Vice-chancellor shall refrain from performing the functions of the office of the Vice-chancellor, but shall continue to get the emoluments to which he was otherwise entitled under sub-section (3);(b)the functions of the office of the Vice-chancellor shall be performed by the person specified in the order.
