Section 15 in Telangana State Private Universities (Establishment and Regulation) Act, 2018
15. Vice-Chancellor.
(1)The Vice-Chancellor shall be appointed by the Chancellor from a panel of three persons recommended by the Search Committee and subject to the provisions of subsection (6), hold office for a term of three years or upto the age of 70 years, whichever is earlier:Provided that, after expiry of the term of three years, a person shall be eligible for re-appointment for another term of three years, subject to the upper age limit of 70 years:Provided further that the Vice-Chancellor shall continue to hold office even after expiry of his term till a new Vice- Chancellor takes charge of the office, however in any case this period shall not exceed one year:Provided also that the Chancellor may appoint the first Vice-Chancellor for a period of one year or until a regular Vice-Chancellor is appointed under this section whichever is earlier.(2)The Vice-Chancellor shall be the principal executive and academic officer of the University and shall exercise general superintendence and control over the affairs of the University and shall execute the decisions of various authorities of the University.(3)Where, in the opinion of the Vice-Chancellor, it is necessary to take immediate action on any matter for which powers are conferred on any other authority by or under this Act, he may take such action as he deems necessary and shall at the earliest opportunity thereafter report his action to such officer or authority as would have in the ordinary course dealt with the matter:Provided that if in the opinion of the concerned officer or authority such action should not have been taken by the Vice-Chancellor then such case shall be referred to the Chancellor whose decision thereon shall be final:Provided further that where any such action taken by the Vice-Chancellor affects any person in the service of the University such person shall be entitled to prefer, within three months from the date on which such action is communicated to him; an appeal to the Governing Body and it may confirm or modify or reverse the action taken by the Vice-Chancellor.(4)Where, in the opinion of the Vice-Chancellor, decision of any authority of the University is not within the powers conferred by this Act or the Statutes, the Ordinances, the Regulations or the rules or is likely to be prejudicial to the interest of the University, he shall request the authority concerned to revise its decision within fifteen days from the date of its decision and in case the authority refuses to revise such decision wholly or partly or fails to take any decision within fifteen days, then such matter shall be referred to the Chancellor and his decision thereon shall be final.(5)The Vice-Chancellor shall exercise such powers and perform such functions as may be specified by the Statutes or the Ordinances.(6)If, at any time upon representation made or otherwise and after making such inquiry as may be deemed necessary, the situation so warrants and if the continuance of the Vice-Chancellor is not in the interests of the University, the Chancellor may, by an order in writing stating the reasons therein, ask the Vice-Chancellor to relinquish his office from such date as may be specified in the order:Provided that before taking action under this subsection the Vice-Chancellor shall be given an opportunity of being heard in person.
