Section 12 in Rajiv Gandhi University of Health Sciences Act, 1994
12. The Vice- Chancellor.
(1)The Vice- Chancellor shall be a whole time officer of the University.(2)The Vice- Chancellor shall be appointed by the Chancellor from out of the panel of persons who have distinguished themselves in the field of health sciences. The panel shall consist of not less than three and not more than five persons arranged in the alphabetical order. The panel shall be recommended by a committee constituted under sub- section (3); Provided that ,-(a)the first Vice- Chancellor shall be appointed by the Chancellor on the recommendation of the Government;(b)No person shall be appointed or hold office as Vice- Chancellor if he has attained the age of 65 years.(c)If the Chancellor does not approve of any one of the persons recommended by the committee or if the person so recommended is not willing to accept the appointment, the Chancellor may call for fresh recommendations from the committee.(3)[ The Committee referred to in sub- section (2) shall be a Search Committee constituted by the State Government consisting of three persons of whom, one shall be nominated by the Chancellor, one by the State Government and one by the Syndicate. The State Government shall appoint one of the members as Chairman of the Committee. The Secretary to the Government incharge of Medical Education or his nominee not below the rank of Deputy Secretary to Government shall be the Convenor of the Search Committee] [Substituted by Act 01 of 2014 w.e.f. 01.01.2014](4)The Vice- Chancellor shall, subject to the pleasure of the Chancellor and the provisions of sub- section (2) hold office for a period of three years, [he shall not be eligible for re- appointment for a second term] [Substituted by Act 01 of 2014 w.e.f. 01.01.2014][XXX] [omitted by Act 01 of 2014 w.e.f. 01.01.2014] Provided [XXX] [omitted by Act 01 of 2014 w.e.f. 01.01.2014] that no Vice- Chancellor shall be removed from the office except by an order passed on the ground of misbehaviour, mismanagement, incapability or otherwise after due enquiry by a serving or retired Judge of a Supreme Court or High Court appointed by the Chancellor.(5)When any temporary vacancy occurs in the office of the Vice- Chancellor by reason of leave, illness or other cause, the Chancellor shall make such arrangements for carrying on the duties of the Vice- Chancellor as he may deem fit:Provided that pending the making of such arrangement by the Chancellor, the Vice- Chancellor may designate among the Deans of the University to be in charge of current duties of the Vice- Chancellor for a period not exceeding one month or till arrangements are made by the Chancellor, whichever is earlier.
