Section 12 in The Shree Somnath Sanskrit University Act, 2005
12. Appointment of Vice-Chancellor.
(1)(a)To recommend a panel of three suitable persons for the appointment of the Vice-Chancellor the State Government shall constitute a Committee consisting of three members, out of whom,-(i)one shall be nominated by the Chancellor who shall be an expert from academics in the field of Indology;(ii)one shall be the scholar in the field of Sanskrit and ancient literature nominated by the Vice-Chancellor of the Universities established by law in the State;(iii)one shall be an expert in the field of Sanskrit and its literature nominated by the Executive Council and the Academic Council jointly in such manner as may be prescribed by the Regulations.(b)The State Government may nominate one of the members as the Chairman of the said Committee.(c)A person nominated on the Committee shall not be eligible to accept an appointment on any post honorary or otherwise or nomination on any of the authorities or bodies of the University for a period of two years from the date of such nomination.(2)(a)The Committee shall, within the period of eight weeks of the constitution prepare a panel of three eminent scholars whom it considers worthy of being appointed as Vice-Chancellor and shall recommend the panel to the State Government with such other particulars as may be prescribed by the regulations with the names of the persons so recommended in alphabetical order of surnames and without indicating any preference.(b)The State Government may accept the recommendation of the committee or seek a fresh recommendation from the same committee or require the committee to make change in its members or reconstitute the committee.(c)If the person so appointed as the Vice-Chancellor happens to be a member or an office bearer of any political party or any trade union or staff association or such other bodies or holds the office in any statutory public body or of a body of local self-Government he has to tender his resignation therefrom under an intimation to the Chancellor and the State Government before accepting the appointment.(3)Subject to the provisions of sub-section (4) the State Government shall appoint one of the persons from the panel as the Vice-Chancellor:Provided that no person shall be appointed as the Vice-Chancellor or hold his office as such after the completion of the age of sixty-five years.(4)The Vice-Chancellor shall hold office for a term of three years and he shall be eligible for re-appointment as the Vice-Chancellor for a further term of three years only. He shall also not be eligible for appointment as an officer or member of any authority of the University after expiry of the term of his office.(5)The terms and conditions of service and the emoluments to be paid to the Vice-Chancellor shall be such as may be determined by the State Government.(6)(a)During the leave or absence of the Vice-Chancellor, or(b)In the event of resignation or a permanent vacancy in the office of the Vice-Chancellor until an appointment is made under sub-section (3) of this section to that office.(c)The State Government shall nominate the Director (Research) or one of the Deans of the Faculties as the Vice-Chancellor for the purpose of carrying out the current duties of the office of the Vice-Chancellor.(7)The Vice-Chancellor may by writing under his signature, addressed to the State Government after giving one month's notice, resign from his office and shall cease to hold office on the acceptance of his resignation by the State Government or from the date expiry of the said notice period, whichever is earlier.
