(1)(a)The Vice-Chancellor shall be a whole-time officer of the University and shall be appointed by the Chancellor in consultation with the State Government from amongst three persons recommended under sub-section (3) by a Committee appointed for the purpose under sub-section (2).(b)A person, who possesses Master's Degree in any of the veterinary and allied sciences with minimum ten years' experience as educationist or researcher or administrator in the University system and has not attained the age of sixty-five years on the date of appointment, subject to the provisions of sub-section (8), he shall be eligible for appointment as a Vice-Chancellor:Provided that preference may be given to a person who possesses Doctorate qualifications in any of the veterinary and allied sciences with minimum ten years' experience as educationist or researcher or administrator in the University system.(2)(a)For the purposes of sub-section (1). the Chancellor shall form a Committee consisting of three members to be nominated by the State Government from the field of Veterinary and allied sciences.(b)The Chancellor shall appoint one of the three members of the Committee as its Chairperson.(3)The Committee so appointed shall, within such time and in such manner as may be prescribed by the Statutes, select three persons who possess the qualifications mentioned in clause (b) of sub-section (1) whom it considers fit for being appointed as Vice-Chancellor and recommend to the Chancellor, the names of the persons so selected, together with such other particulars as may be prescribed by the Statutes.(4)The Vice-Chancellor shall hold office for a term of five years from the date he enters upon his office and be eligible for reappointment to that office for one additional term of five years or until he attains the age of 65 years, whichever is earlier.(5)The emoluments and other terms and conditions of service of the Vice-Chancellor, shall be such as may be prescribed and shall not be varied to his disadvantage after his appointment, without his consent.(6)(a)The Vice-Chancellor may, by writing under his hand addressed to the Chancellor, resign his office and such resignation shall take effect from the date of acceptance by the Chancellor.(b)The resignation shall be delivered ordinarily at least thirty days prior to the date on which the Vice-Chancellor wishes to be relieved from his office:Provided that the Chancellor may relieve him earlier and the resignation shall take effect from the date of acceptance by the Chancellor.(7)(a)During the leave or absence of the Vice-Chancellor, or(b)in the event of a permanent vacancy in the office of the Vice-Chancellor, until an appointment is made under sub-section (1) lo that office,one of the University Officers preferably senior most officer having qualification in Veterinary' and allied Sciences, nominated by the Chancellor for that purpose shall carry on the current duties of the office of the Vice-Chancellor.(8)A person shall be disqualified for being appointed as. 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 a competent court, or(v)if he is or has been convicted of an offence, which in the opinion of the Chancellor, involves moral turpitude.(9)Notwithstanding anything contained in sub-section (4), the Chancellor may at any time remove the Vice-Chancellor from office if. in his opinion, the Vice-Chancellor -(a)is. or has been subject to any of the disqualifications mentioned in sub-section (8), or(b)has been guilty of misconduct in discharge of his duties, or(c)has become physically or mentally incapable of discharging-his duties as a Vice-Chancellor, or(d)has abused his position as to render his continuance in office prejudicial to public interest, or(e)has, without reasonable cause, refused or failed to perform his duties for a period of not less than three months :Provided that a Vice-Chancellor shall not be removed from his office unless an opportunity of being heard is given to him.
