(1)The vice-chancellor shall be appointed by the Chancellor on the recommendation of a committee appointed by him for the purpose (hereinafter referred to as the committee).(2)The committee shall consist of three members, one elected by the Senate, one nominated by the Chairman of the University Grants Commission and the third nominated by the chancellor.(3)The Chancellor shall appoint one of the members of the committee to be its convener.(4)The committee shall make its recommendation within a period of three months of its appointment or within such further period, not exceeding one month, as the Chancellor may specify in this behalf.(5)In case the committee unanimously recommends the name of only one person, the Chancellor shall appoint that person to be the Vice-Chancellor.(6)In the case the committee is unable to recommend a name unanimously, it may submit a panel of three names to the Chancellor within the period specified in or under sub-section (4) and the Chancellor shall appoint one of the persons in the panel to be the Vice-chancellor(7)In case the committee fails to make a unanimous recommendation as provided in sub-section (5) or to submit a panel as provided in sub-section (6), each member of the committee may submit a panel of three names to the chancellor and the Vice-Chancellor shall be appointed from among the persons mentioned in the panels.(8)Non-submission of a panel under sub-section (7) by any member of the committee shall not invalidate the appointment of the Vice-Chancellor(9)No person who is more than sixty years of age shall be appointed as Vice-chancellor.(10)The Vice-Chancellor shall, hold office for a term of four years from the date on which he enters upon his office and shall be eligible for re-appointment.Provided that a person shall not be appointed as Vice-Chancellor for more than two terms.(11)The remuneration payable to and the other conditions of service of, the Vice-chancellor shall be such as may be determined by the Chancellor in accordance with the guidelines issued by the University Grants Commission in this regard, from time to time.(12)The Vice-Chancellor shall be the principal academic and executive officer of the University.(13)The Vice-chancellor shall be the Chairman of the Senate, the Syndicate, the Academic council and the Finance Committee and shall be entitled to be present at and to address any meeting of any authority of the University, but shall not be entitled to vote thereat unless he is a member of the authority concerned.(14)In the event of equality of votes at any meeting of the Senate, the Syndicate or the Academic Council or of any other authority, at which the Vice-chancellor is the Chairman, he shall have and exercise a casting vote.
