Section 9 in Indira Gandhi Technological and The Medical Sciences University Act, 2012
9. The Vice Chancellor.
(1)The Vice-Chancellor shall be whole time officer of the University.(2)He shall be appointed by the Chancellor in accordance with the procedures prescribed in section 11 of the Act.(3)No person shall be appointed or hold office as Vice-Chancellor if he has attained the age of 70 years.(4)The Vice-Chancellor shall, subject to pleasure of the Chancellor and the provisions of sub-section (3), hold office for a period of five years; but he shall be eligible for reappointment;Provided that no Vice-Chancellor shall be removed from the office except by an order passed on the ground of misbehavior, mismanagement, incapacity or otherwise after due enquiry by a person or a committee appointed by the Chancellor.(5)The emoluments and other service conditions of the Vice-Chancellor shall be such as may be determined by the Chancellor in accordance with the regulations, if any, framed in this behalf and they shall not be varied to his disadvantage after his appointment.
