Section 11 in The SreeNarayanaGuru Open University Act, 2021
11. The Vice-Chancellor.—
(1)The Vice-Chancellor shall be a whole time salaried officer of the University.(2)The first Vice-Chancellor shall be appointed by the Chancellor on the recommendation of the Government and thereafter a person as the Vice-Chancellor shall be appointed by the Chancellor recommended unanimously or recommended by a majority of members of a search committee, consisting of the following members, namely:—(i)one person nominated by the Chancellor — Convener;(ii)one representative of the University Grants Commission;(iii)one person nominated by the Syndicate, who shall not be an authority, officer, teacher or employee of the University:Provided that, where the search committee is unable to nominate a person, the Chancellor shall appoint one person as the Vice-Chancellor from among a panel of names submitted by each member consisting of one person each.(3)The process of preparing such panel or furnishing of recommendation shall begin at least three months before the probable date of occurrence of the vacancy of the Vice-Chancellor and shall be completed within the time limit fixed by the Chancellor:Provided that, the Chancellor, may as he deems fit, extend such time limit and the process of preparing a panel or furnishing of recommendation shall be completed within a period of four months including the period so extended.(4)The Vice-Chancellor shall be the chief academic officer of the University and shall not complete sixty years of age at the time of appointment.(5)The Vice-Chancellor shall hold the office for a period of four years from the date on which he enters upon his office and shall be eligible for reappointment for one more term.(6)Where the vacancy of the Vice-Chancellor arises in any of the following circumstances, the Chancellor may appoint the Vice-Chancellor of any other University established by State law or professor of this University as the Vice-Chancellor for a period not exceeding six months, namely:—(i)where the search committee appointed under sub-section (2) is unable to recommend any name within the time limit specified by the Chancellor;(ii)where vacancy occurs in the office of the Vice-Chancellor because of death, resignation or otherwise and it cannot be filled up conveniently and expeditiously in accordance with the provisions of sub-sections (2) and (3) ;(iii)where the vacancy in the office of the Vice-Chancellor arises temporarily because of leave, illness or of any other causes;(iv)where the term of office of the Vice-Chancellor expires;(v)where there is any other emergency:Provided that, the person so appointed shall cease to hold such office on the date on which the Vice-Chancellor resumes office.(7)The salary payable to, and other conditions of service of, the Vice-Chancellor shall be such as may be prescribed by Statutes.(8)Such sumptuary allowance as the Government may approve from time to time or as prescribed by Statutes, shall be placed at the disposal of the Vice-Chancellor.(9)The Vice-Chancellor may, by writing under his hand addressed to the Chancellor, after giving one month's notice to the Chancellor resign from his office and shall cease to hold that office on acceptance of the resignation by the Chancellor or on the date of expiry of the said notice period, whichever is earlier.
