Section 25 in The Uttar Banga Krishi Viswavidyalaya Act, 2000
25. Vice-Chancellor.
(1)The Vice-Chancellor shall be appointed by the Chancellor in consultation with the Minister from a panel of three names of eminent persons in the field of agriculture and allied sciences, elected by the Council in accordance with the system of simple majority of votes.(2)The Vice-Chancellor shall be the whole-time officer of the University, shall hold office for a period of four years, and shall be eligible for reappointment for a further period of four years.Provided that no person shall hold the office of the Vice-Chancellor for more than eight years in aggregate :Provided further that the Vice-Chancellor shall retire from office if, during the term of his office including the term of re-appointment, he attains the age of 65 years :Provided also that the Vice-Chancellor may, by writing under his hand addressed to the Chancellor and after two months, notice, resign his office.(3)The emoluments and other conditions of service of the Vice-Chancellor shall be such as the Chancellor may decide in consultation with the State Government, and shall not be varied to his disadvantage on his reappointment.(4)During the temporary absence of the Vice-Chancellor on leave or for any other reason, the Chancellor, in consultation with the Minister, may appoint any person to exercise the powers and perform the duties of the Vice-Chancellor.(5)The vacancy in the office of the Vice-Chancellor occurring by reason of death, resignation or expiry of the term of his office or otherwise shall be filled up by appointment of a Vice-Chancellor in accordance with the provisions of sub-section (1) within a period of six months from the date of occurrence of the vacancy and such period shall be held to include any period for which a Vice-Chancellor is allowed to continue in office under sub-section (2) or a person is appointed to exercise the powers and perform the duties of the Vice-Chancellor under sub-section (4).
