Section 11 in Tamil Nadu Agricultural University Act, 1971
11. Vice-Chancellor.
(1)Every appointment of the Vice-Chancellor shall be made by the Chancellor from out of a panel of three names recommended by the committee referred to in sub-section (2) and such panel shall not contain the name of any member of the said committee.[Provided that if the Chancellor does not approve any of the persons in the panel so recommended by the committee, he may take steps to constitute another committee, in accordance with sub-section (2), to give a fresh panel of three different names and shall appoint one of the persons named in the fresh panel as the Vice-Chancellor.] [Added by the Tamil Nadu Act 52 of 1992.](2)For the purpose of sub-section (1), the committee shall consist of three persons of whom one shall be nominated by the Board of Management, one shall be nominated by the Academic Council and one shall be nominated by the Chancellor:Provided that the person so nominated shall not be a member of any of the authorities of the University.(3)The Vice-Chancellor shall hold office for a term of [three years] [Substituted for 'five years' by the Tamil Nadu Act 5 of 1993.] from the date on which he enters upon his office and shall be eligible for re-appointment for not more than one successive term:Provided that-(a)the Vice-Chancellor may, by writing under his hand addressed to the Chancellor and after giving two months' notice, resign his office;(b)the Vice-Chancellor may be removed from his office by the Chancellor upon a resolution of the Board passed by a majority of the total members of that Board and by a majority of not less than two-thirds of the members of that Board present and voting.(4)In the event of the occurrence of any vacancy in the office of the Vice-Chancellor by reason of his death, resignation or removal, or otherwise, the Registrar shall act as Vice-Chancellor until the date on which a new Vice-Chancellor appointed in accordance with the provisions of this Act to fill such vacancy enters upon his office.(5)The Vice-Chancellor shall be a whole-time officer of the University and shall be entitled to such emoluments, allowances and privileges as may be prescribed by the statutes.
