Section 19(1) in The Chanakya National Law University Act, 2006
(1)(i)The Vice Chancellor shall be an outstanding scholar in law and a whole time salaried officer of the University;(ii)The Vice-Chancellor shall be appointed by the Chancellor from out of a panel of not less than three persons recommended (the names being arranged in the alphabetical order) by a committee constituted under Clause (iii):Provided that if the Chancellor does not approve of any of the persons so recommended he may call for fresh recommendations;(iii)The Committee referred to in clause (ii) shall consist of three members of whom one shall be nominated by the Executive Council, one by the University Grants Commission and one by the Government; and the member nominated by the Government shall be Convenor of the Committee:Provided that none of the members of the Committee shall be an employee of the University:Provided further that the panel shall be prepared from out of candidates who submit their curriculum vitae which is sponsored by some reputed person or institution in the field of law or legal profession.(iv)The Vice-Chancellor shall hold office for a term of five years from the date on which he enters upon his office, or until he attains the age of seventy years, whichever is earlier, and he shall be eligible for re-appointment for further terms till he attains the age of seventy years :Provided that the Chancellor may require the Vice-Chancellor after his term has expired, to continue in office for such period of not exceeding a total period of one year as may be specified by him.(v)The emoluments and other conditions of service of the Vice-Chancellor shall be as prescribed by Regulations;(vi)If the office of the Vice-Chancellor becomes vacant due to death, resignation or otherwise or if he is unable to perform his duties due to ill health or any other cause, the Chancellor shall have the authority to designate a Professor of the University to perform the functions of the Vice-Chancellor until the new Vice-Chancellor assumes his office or until the existing Vice Chancellor attends to the duties of his office, as the case may be.
