Section 10 in The Guru Nanak Dev University Amritsar Act, 1969
10. Appointment, powers, duties and conditions of service of Vice- Chancellor.
(1)The Vice-Chancellor shall be appointed by the Chancellor on the advice of the State Government.(2)The Vice-Chancellor shall hold office for a term of three years which may be extended by the Chancellor, on similar advice, for such further periods not exceeding three years at a time as he may deem fit.(3)The Chancellor shall determine the amount of remuneration and other conditions of service of the Vice-Chancellor:Provided that such terms and conditions shall not be altered to the disadvantage of the Vice-Chancellor during his term of office.(4)[ In the event of the occurrence of any vacancy in the office of the Vice-Chancellor by reason of his death, resignation, expiration of his term or otherwise, the Chancellor may appoint any person to act as the Vice-Chancellor for a period not exceeding one year or until a new Vice-Chancellor appointed under sub-section (1) enters upon his office, whichever is earlier.(4A)The Chancellor shall determine the amount of remuneration or allowances and other conditions of service of the person appointed under sub-section (4).] [Added by President's Act No. 4 of 1985. Old Sub-section 4 read as: (4) In case of illness or absence on leave of the Vice-Chancellor or in any other contingency, the Chancellor may appoint a person from amongst the Fellows of the University to act as the Vice-Chancellor, or make such other arrangements as he may think fit for the disposal of business during the absence of the Vice-Chancellor. The Chancellor shall determine the emoluments or allowances payable to the person temporarily appointed to discharge the functions of the Vice-Chancellor.](5)The Vice-Chancellor shall be the principal executive and academic officer of the University and shall exercise general control over its affairs in accordance with Statutes, Ordinances, and Regulations and give effect to the decisions of the authorities of the University. He shall be ex-officio Chairman of Senate, the Syndicate, the Academic Council and the Finance Committee and shall, in the absence of the Chancellor, preside at any convocation of the University. He shall be entitled to be present at and address any meeting of any authority or other body of the University.(6)The Vice-Chancellor shall have power of convening meetings of the Senate, the Syndicate and Academic Council. He may delegate this power to any other officer of the University.(7)It shall be the duty of the Vice-Chancellor to ensure that the Act, Statutes, Ordinances and Regulations are faithfully observed and he shall have all powers necessary for this purpose.(8)If, in the opinion of Vice-Chancellor, an emergency has arisen which requires immediate action to be taken, the Vice-Chancellor shall take such action as he deems necessary and shall report the same for confirmation at the next meeting to the authority which, in the ordinary course, would have dealt with the matter:Provided that if the action taken by the Vice-Chancellor is not approved by the authority concerned, he may refer the matter to the Chancellor whose decision thereon shall be final:Provided further that where any such action taken by the Vice-Chancellor affects any person in the service of the University, such person shall be entitled to prefer within thirty days from the date on which he receives notice of such action, an appeal to the Chancellor.(9)The Vice-Chancellor shall exercise such other powers as may be prescribed by the Statutes and Ordinances.[Validation - Anything done or any action taken (including the appointment of any person and anything done or action taken by such person) or purported to have been done or taken under or for the purposes of the principal Act on or after the 21st day of November, 1984 and before the commencement of this Act shall be deemed to have been validly done or taken in accordance with law as if the provisions of the principal Act as amended by section 2 had been in force at all material times.] [Vide President's Act No. 4 of 1985]
