Section 25 in Sher-I-Kashmir Universities of Agricultural Sciences and Technology Act, 1982
25. The Vice-Chancellor.
- [(1) The Vice-Chancellor shall be a whole-time officer of the University and he shall be appointed by the Chancellor from the penal of eminent agricultural/veterinary scientists drawn by the Selection Committee. The Selection Committee shall consist of the following persons :-(i)Director General, ICAR(ii)Chairman, UGC or his nominee(iii)Chief Secretary/Additional Chief Secretary, Jammu and Kashmir Government (nominee of the Jammu and Kashmir Government);(iv)One nominee of the Chancellor:Provided that one of the members shall be nominated by the Chancellor to act as Convener:Provided further that the project Director-cum-Vice-Chancellor (designate) appointed by the Government shall be the first Vice-Chancellor of the University.] [Substituted by Act XVII of 1985, Section 10.](2)The Vice-Chancellor shall hold office for a term of five years or until he attains the age of 65 years whichever is earlier. He shall be eligible for re-appointment for a second term of five years or until he attains the age of 65 years whichever is earlier. The emoluments and other conditions of the service of the Vice-Chancellor shall be such as may be prescribed and shall not be varied to this disadvantage after his appointment.(3)The Vice-Chancellor may relinquish his office by resignation in writing under his hand addressed to the Chancellor which shall be delivered to the Chancellor at least 60 days prior to the dale on which the Vice-Chancellor wishes to be relieved from his office, but the Chancellor may relieve him earlier.(4)In the event of a temporary vacancy of the post of Vice-Chancellor or his absence on leave or for any other reason senior-most Director of the University with the approval of the Chancellor may perform the routine duties of the Vice-Chancellor but this period shall not exceed six months(5)The Vice-Chancellor shall not be removed from his office except by order of the Chancellor passed in consultation with the Government on the ground of mis-behaviour or in Capacity or if it appears to the Chancellor that the continuance of the Vice-Chancellor in office is detrimental to the interests of the University, after due inquiry by such person who is or has been a Judge of- the High Court to be nominated by the Chancellor in consultation with the Government, in which the Vice-Chancellor, shall have an opportunity of making his representation.
