Section 12(5) in Uttar Pradesh State Universities Act, 1973
(5)If the Committee in the case referred to in sub-section (3) or sub-section (4) fails or is unable to suggest any names within the time specified by the Chancellor, [or if the Chancellor does not consider any one or more of the fresh names recommended by the committee to the suitable for appointment as Vice-Chancellor] [Inserted by Uttar Pradesh Act No. 5 of 1977 and shall be deemed always to have been inserted.] another Committee consisting of three persons of academic eminence shall be constituted by the Chancellor which shall submit the names in accordance with sub-section (3).
