Section 11 in Tamil Nadu Music and Fine Arts University Act, 2013
11. Vice-Chancellor.
(1)The Vice-Chancellor shall be a whole-time officer of the University.(2)The Government shall constitute a Search Committee consisting of three persons of whom one shall be nominated by the Chancellor, one by the Syndicate and one by the Government. [The nominee of the Chancellor] [Substituted for 'The nominee of the Government' by Act No. 16 of 2016, dated 14.09.2016, publish dated 15.09.2016.] shall function as the Chairman of the Committee. The Secretary to Government, in-charge of Culture or his nominee not below the rank of the Deputy Secretary to Government shall be the Convener of the Search Committee.(3)No person connected with the affairs of the Government, the University or any college or institution affiliated to the University shall be nominated as the member of the Search Committee.(4)The Search Committee shall submit to the Government a panel of three persons who are eminent academicians in the field of music, fine arts and performing arts. The Government shall forward the panel to the Chancellor who shall, keeping in view, merit, equity and social justice and with the concurrence of the Government, appoint one person from the panel as the Vice-Chancellor:Provided that the Chancellor may, with the concurrence of the Government, call for a second panel if he/she considers it necessary, and the Search Committee shall submit a second panel of three different names and shall appoint one of the persons in the second panel as Vice-Chancellor.(5)No person shall be appointed or hold office of the Vice-Chancellor if he has attained the age of seventy years.(6)The Vice-Chancellor shall, subject to the pleasure of the Chancellor and the provisions of sub-section (5), hold office for a period of three years:Provided that the Vice-Chancellor may, by writing under his hand addressed to the Chancellor and after giving two months notice, resign his office:Provided further that a person appointed as Vice-Chancellor shall retire from office if, during the term of his office or any extension thereof, he completes the age of seventy years.(7)When any temporary vacancy occurs in the office of the Vice-Chancellor or when the Vice-Chancellor is, by reason of illness, absence or for any other reason, unable to exercise the powers and perform the duties of his office, the senior most Professor of the University shall exercise the powers and perform the duties of the Vice-Chancellor till the Syndicate makes the requisite arrangement for exercising the powers and performing the duties of the Vice-Chancellor.(8)The Vice-Chancellor shall not be removed from his office except by an order of the Chancellor passed on the ground of wilful omission or refusal to carry out the provisions of this Act or for abuse of the powers vested in him and on the advice tendered by the Government on consideration of the report of an inquiry under sub-section (9).(9)For the purpose of holding an inquiry under sub-section (8), the Government shall appoint a person who is or has been a Judge of the High Court or who is or has been an Officer of the Government not below the rank of Chief Secretary to Government. The inquiry authority shall hold the inquiry after giving an opportunity to make representation by the Vice-Chancellor and shall submit a report to the Government on the action to be taken including penalty, if any, to be imposed, and the Government shall on consideration of the representation, advise the Chancellor. The Chancellor shall act in accordance with such advice, as far as may be, in any case, within three months.(10)The emoluments and other conditions of service of the Vice-Chancellor shall be as follows : -(a)There shall be paid to the Vice-Chancellor such salary as may be fixed by the Government, from time to time, and he shall be entitled without payment of rent to the use of a furnished residence throughout his term of office and no charge shall fall on the Vice-Chancellor personally in respect of the maintenance of such residence. He may be entitled to such other perquisites as may be provided in the statutes.(b)The Vice-Chancellor shall be entitled to such terminal benefits and allowances as may be fixed by the Syndicate, with the approval of the Chancellor, from time to time:Provided that, where an employee of, -(i)the University; or(ii)any other University or college or institution maintained by, or affiliated to, that University, is appointed as Vice-Chancellor, he shall be allowed to continue to contribute to the Provident Fund to which he is a subscriber, and the contribution of the University shall be limited to what he had been contributing immediately before his appointment as Vice-Chancellor.(c)The Vice-Chancellor shall be entitled to travelling allowances at such rates as may be fixed by the Syndicate.(d)The Vice-Chancellor shall be entitled to earned leave on full pay at one-eleventh of the periods spent by him on active service:Provided that when the earned leave applied for by the Vice-Chancellor, in sufficient time before the date of expiry of the term of his office, is refused by the Chancellor in the interest of the University and if he does not avail of the leave before the date of expiry of the term of his office, he shall be entitled to draw cash equivalent to leave salary after relinquishment of his office in respect of earned leave at his credit, subject to a maximum of two hundred and forty days.(e)The Vice-Chancellor shall be entitled, on medical grounds or otherwise, to leave without pay for a period of not exceeding three months during the term of his office:Provided that such leave may be converted into leave on full pay to the extent to which he is entitled to earned leave under clause (d).(11)If a Professor of the University or of an other University in the State is appointed as Vice-Chancellor, his terms and conditions of service as Professor shall not be revised to his disadvantage during his tenure as Vice-Chancellor and he shall retain his lien in his post.
