Section 11 in Professor Jayashankar Telangana State Agricultural University Act, 1963
11. The Vice - Chancellor.
- [(1) The Vice-Chancellor shall be a whole time officer and shall be appointed by the Chancellor. He shall be paid a salary of three thousand rupees per mensem inclusive of pension, if any:[Provided that the Government may appoint the Vice- Chancellor temporarily, till the first Vice-Chancellor is appointed by the Chancellor.] [Substituted by Act No. 50 of 1976.](2)The Vice-Chancellor shall hold office for a term of three years and shall be eligible for reappointment for another term of three years.](3)[The conditions of service other than the emoluments] [Substituted by Act No.50 of 1976.] of the Vice-Chancellor shall be such as may be prescribed and shall not be varied to his disadvantage after his appointment.(4)The Vice-Chancellor may, by writing under his hand addressed to the Chancellor, resign his office. The resignation shall be delivered to the Chancellor ordinarily sixty days prior to the date on which the Vice-Chancellor wishes to be relieved of his office, but the Chancellor may relieve him earlier. The resignation shall take effect from the date of relief.(5)In the temporary absence of the Vice-Chancellor on leave, for whatever reason, or until the vacancy caused in any other manner is filled, the Chancellor shall appoint any person temporarily to act as Vice-Chancellor.(6)Where the post of the Vice-Chancellor falls permanently vacant either by resignation or otherwise, the vacancy shall be filled by the Chancellor in accordance with the provisions of sub-section (1), and the Vice-Chancellor so appointed shall hold office for a full term of [three years.] [Substituted by Act No. 50 of 1976.](7)If, in the opinion of the Chancellor, the Vice- Chancellor willfully omits or refuses to carry out the provisions of this Act or abuses the powers vested in him and if it appears to the Chancellor that the continuance of the Vice-Chancellor in office is detrimental to the interests of the University, the Chancellor may, [XXX] [Omitted by Act No. 50 of 1976.] by order, remove the Vice-Chancellor, after giving him an opportunity of showing cause against the action proposed to be taken in regard to him.
