Section 13 in The Karnataka Veterinary, Animal and Fisheries Sciences University Act, 2004
13. 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 out of a panel of names recommended by a search committee consisting of a person nominated by the Chancellor, the Director General, Indian Council of Agricultural Research, the Chairman, University Grants Commission or his nominee and a person nominated by the State Government. No person nominated as a member of the committee shall be connected with the University or any institution, maintained or administered by the University. The Chancellor shall appoint one of the members to be the Chairman of the Committee. The Secretary to Government in charge of Animal Husbandry or his nominee not below the rank of the Deputy Secretary to Government shall be the convener of the search committee.Provided that if the Chancellor does not approve any of the names recommended by the committee, he may call for fresh recommendations from the committee.(3)The committee shall submit a panel to the Chancellor, within such period as he may specify. The Chancellor shall keeping in view merit, equity and social justice and with the concurrence of the State Government appoints one person from the panel. If the Committee fails to submit a panel within the period so specified, the Chancellor may appoint any person whom he deems fit to be the Vice-Chancellor.(4)Notwithstanding anything contained in sub-sections (2) and (3), the first Vice-Chancellor of the University shall be appointed by the Chancellor on the recommendation of the State Government.(5)No person shall be appointed as, or hold office of, the Vice-Chancellor if he has attained the age of sixty five years.(6)The Vice-Chancellor shall, subject to the pleasure of the Chancellor and the provisions of sub-Section (5), hold the office for a period of four years. He shall not be eligible for reappointment for a second term. However, the Vice-Chancellor may, by writing under his hand addressed to the Chancellor, and after giving three months' notice, resign his office.(7)The Vice-Chancellor shall not be removed from his office except by an order of the Chancellor passed on the ground of wilful omission or refusal to carry out the provisions of this Act or for abuse of the powers vested in him and on the advice tendered by the State Government on consideration of the report of an inquiry ordered by it under sub-section (8).(8)For the purposes of holding an inquiry under this section the State Government shall appoint a person who is or has been a judge of the High Court or the Supreme Court. The inquiry authority shall hold an inquiry after giving an opportunity to make representation by the Vice-Chancellor and shall submit a report to the State Government on the action to be taken including penalty, if any, to be imposed, and the State Government shall on consideration of the report advise the Chancellor. The Chancellor shall act in accordance with such advice, as far as may be within six months.(9)The emoluments and other conditions of service of the Vice Chancellor shall be such as may be determined by the Chancellor and shall not be varied to his disadvantage after his appointment as Vice Chancellor. In the event of a Vice-Chancellor retiring on superannuation during his tenureship as Vice Chancellor, his conditions of service already determined shall continue to be in vogue. All his pensionary benefits shall be kept in abeyance, which shall be released after his demitting the office of the Vice-Chancellor.(10)If a retired person is appointed as Vice-Chancellor, the terms and conditions of service upon his appointment as Vice-Chancellor including emoluments shall be determined by the Chancellor. The emoluments shall be reduced by the amount of pension and allowances drawn by him.(11)If a professor in the service of a University in the State is appointed as Vice-Chancellor, his terms and conditions of service as Professor shall not be revised to his disadvantage during his tenure as Vice-Chancellor and he shall retain his lien in his post.
