Section 25 in Sree Sankaracharya University of Sanskrit Act, 1994
25. Registration of the Vice-Chancellor.
(1)The Vice-Chancellor may in writing under his hand and addressed to the Chancellor, resign his office.(2)The resignation of the Vice-Chancellor shall be delivered to the chancellor ordinarily at least thirty days prior to the date on which the Vice-Chancellor wishes to be relieved of his office but the Chancellor may relieve him earlier.(3)The resignation of the Vice-Chancellor shall take effect from the date of his relief.(4)In the event of a permanent vacancy in the office of the Vice-Chancellor the Chancellor shall initiate action for the appointment of the Vice-Chancellor within one month of the occurrence of the vacancy.
