Section 11 in Andhra Pradesh Agricultural University Act, 1963
11. The Vice-Chancellor.
(1)The Vice-Chancellor shall be a whole time officer and shall be appointed by the Chancellor. He shall be paid a salary of three thousand rupees per mensem inclusive of pension, if any.(2)[ The Vice-Chancellor shall hold office for a term of three years and shall be eligible for reappointment for another term of three years.] [As amended by the Andhra Pradesh Agricultural University (Second Amendment) Act, 1976 (Act No. 50 of 1976).](3)[ The conditions of service other than the emoluments of the Vice - Chancellor shall be such as may be prescribed and shall not be varied to his disadvantage after his appointment.] [As amended by the Andhra Pradesh Agricultural University (Second Amendment) Act, 1976 (Act No. 50 of 1976).](4)The Vice-Chancellor may, by writing under his hand address send to the Chancellor, resign his office. The resignation shall be delivered to the Chancellor ordinary sixty days prior to the date on which the Vice-Chancellor wishes to be relieved of his office, but the Chancellor may relieve him earlier. The resignation shall take effect from the date of relief.(5)In the temporary absence of the Vice-Chancellor on leave, for whatever reason, or until the vacancy caused in any other manner is filled, the Chancellor shall appoint any person temporarily to act as Vice-Chancellor.(6)[ Where the post of the Vice-Chancellor falls permanently vacant either by resignation or otherwise, the vacancy shall be filled by the Chancellor in accordance with the provisions of sub-section (1) and the Vice-Chancellor so appointed shall hold office for a full term of three years.] [As amended by the Andhra Pradesh Agricultural University (Second Amendment) Act, 1976 (Act No. 50 of 1976).](7)[ If, in the opinion of the Chancellor, the Vice-Chancellor will fully omits or refused to carry out the provisions of this Act or abuses the powers vested in him and i f it appears to the Chancellor that the continuance of the Vice- Chancellor in office is detrimental to the interests of the university, the Chancellor may by order, remove the Vice-Chancellor, after giving him an opportunity of showing cause against the action proposed to be taken in regard to him.] [As amended by the Andhra Pradesh Agricultural University (Second Amendment) Act, 1976 (Act No. 50 of 1976).]
