Section 11 in The Gujarat Ayurved University Act, 2021
11. Vice-Chancellor.
(1)The Vice-Chancellor of the University shall be appointed by the Chancellor in consultation with the State Government from amongst three persons recommended under sub-section (3) by the Committee appointed for the purpose under sub-section (2).(2)(a)The Chancellor for the purpose of sub-section (1) shall appoint a Committee which shall consist of the following members, namely: -(i)two members to be appointed, one each by the Chancellor and the State Government who shall be eminent persons and educationalist in the field of Ayurved and allied subjects not connected with the University or with any affiliated college or institution or approved institutions;(ii)one member to be nominated by the National Commission for Indian System of Medicine (NCISM); and(iii)one member to be nominated by the University Grants Commission.(b)The Chancellor shall appoint one of the members of the Committee as its Chairman.(3)The Committee so appointed under sub-section (2) shall within such time and in such manner as directed by the State Government, select three persons whom it considers fit for being appointed as a Vice-Chancellor and shall recommend to the State Government the names of the persons so selected together with such other particulars as it deems fit.(4)The person to be appointed as a Vice-Chancellor shall-(i)be an eminent educationalist, scientist in the field of Ayurved and administrator having vision for the development of education and research development;(ii)not have attained the age of 65 years on the date of nomination or re-nomination(5)The Vice-Chancellor shall hold office for a term of three years and shall be eligible for re-nomination on that office for a further term of three years only which shall be the final term.(6)The emoluments and other terms and conditions for the Vice - Chancellor shall be such as may be determined by the State Government.(7)Whenever a temporary vacancy occurs in the office of the Vice-Chancellor and cannot be conveniently and expeditiously filled up in accordance with the provisions of sub-section (1), one of the Directors or in absence of the Director one of the Principals nominated by the State Government shall carry on the current duties of the office of the Vice-Chancellor.(8)The Vice-Chancellor may resign from his office by writing under his hand addressed to the Chancellor and such resignation shall take effect from the date it is acceptance by the Chancellor.
