(1)The Vice-Chancellor shall be appointed by the Chancellor on the recommendation of an Advisory Board constituted by the Chancellor for the purpose and consisting of three members of whom one member shall be elected by the Executive Council, one member shall be nominated by the State Government and one member shall be nominated by the Chancellor. The Chancellor shall appoint one of them as Chairman of the Advisory Board.(2)The Advisory Board shall recommend a panel of names of three persons to the Chancellor who may appoint one of the persons recommended to be Vice-Chancellor. If the Chancellor does not approve any of the persons recommended by the Advisory Board, he may call for a fresh recommendation.(3)The Vice-Chancellor shall be a whole-time officer of the University who shall hold office for a period of five years and shall be eligible for re-appointment(4)The Vice-Chancellor shall retire on the date he attains the age of 70 years subject to the provision of sub-section (3).(5)Whenever there is any temporary vacancy in the Office of the Vice-Chancellor by reasons for leave, illness or other causes, the Chancellor shall make such other arrangements as he may think fit for exercising the powers and performing the duties of the Vice-Chancellor during the absence.(6)The emoluments and other terms and conditions of service of the Vice-Chancellor shall be determined by the Chancellor, provided that the salary of the Vice-Chancellor shall not be less than Rs. 75,000 per month, as revised from time-to-time and all other allowances as are admissible under relevant rules.
