Section 9 in Swarnim Gujarat Sports University Act, 2011
9. Vice-Chancellor.
(1)The Vice-Chancellor of the University shall be appointed by the State Government from amongst three persons recommended under sub-section (4) by a Committee appointed for the purpose under sub-section (3).(2)The person to be appointed as the Vice-Chancellor shall,-(i)be a renowned physical educationist and sports person; or(ii)be a researcher having out-standing published research work in reputed National or International Journals and have obtained the doctorate degree in the field of Physical Education, or(iii)be eminent educationalist or a person with vast experience in administration; and(iv)not have attained the age of sixty-five years on the date of nomination.(3)(a)The State Government, for the purpose of sub-section (1) shall appoint a Committee which shall consist of three members, one of which shall be a renowned sports personality and another shall be a senior Government Officer, either retired or in service or a Vice-Chancellor, acting or retired;(b)The State Government shall appoint one of the members of the Committee as its Chairperson.(4)The Committee so appointed under sub-section (3) shall within such time and in such manner as directed by the State Government, select three persons who possess the qualifications mentioned in subsection (2) whom it considers fit for being appointed as the Vice-Chancellor and shall recommend to the State Government, the names of the persons so selected together with such other particulars as it may deem necessary.(5)The Vice-Chancellor shall hold office for the period of three years and shall be eligible for re-appointment for a further period of three years :Provided that a person shall not hold office of the Vice-Chancellor after he attains the age of sixty-five years.(6)The emoluments and other terms and conditions of the service of the Vice-Chancellor shall be such as may be determined by the State Government.(7)The Vice-Chancellor may resign from his office by writing under his hand addressed to the State Government and such resignation shall take effect from the date of acceptance by the State Government.(8)Whenever a temporary vacancy occurs in the office of Vice-Chancellor and it cannot be conveniently and expeditiously filled up in accordance with the provisions of sub-section (1), the State Government may direct any of the officers of the University to carry on the current duties of the office of the Vice-Chancellor.(9)A person shall be disqualified for being appointed, or for being a Vice-Chancellor -(i)if he is a member of the Parliament, or of any State Legislature or of any local authority, or(ii)if he is a member of a political party, or(iii)if he is or any time has been adjudged an insolvent or he has suspended payment of his debts or has compounded with his creditors, or(iv)if he is of unsound mind or stands so declared by the competent court, or(v)if he is or has been convicted of an offence, which in the opinion of the State Government, involves moral turpitude.
