Section 11 in The Nalanda Open University Act, 1995
11. The Vice-Chancellor.
(1)No person shall be deemed to be qualified to hold the office of the Vice-Chancellor unless he is, in the opinion of the Chancellor, reputed for his scholarship and academic interest.(2)The Vice-Chancellor shall be appointed by the Chancellor in consultation with the State Government from amongst persons having qualifications as mentioned in sub-section (1).(3)The Vice-Chancellor shall be a whole time officer and shall hold office for a term of three years from the date on which he assumes charge of the office. On the expiry of the said term he may be re-appointed for another terms not exceeding three years.(4)(i)The conditions of his appointment shall be determined by the Chancellor in consultation with the State Government.(ii)Where the person appointed as Vice-Chancellor is in receipt of a pension from the Central or the State Government, the pension payable to him shall be treated as part of salary.(5)The Vice-Chancellor shall be the principal executive and academic officer of the University, Chairman of the Executive Council and of the Academic Council, and shall be entitled to be present and speak at any meeting of any authority or other body of the University and shall, in the absence of the Chancellor, preside at any convocation of the University :Provided that the Vice-Chancellor shall not vote in the first instance, but shall have and exercise a casting vote in the case of an equality of votes.(6)The Vice-Chancellor shall, subject to the provisions of this Act, the Statutes and the Ordinance, made thereunder, have power to make appointment to posts within the sanctioned grades and scales of pay and within the sanctioned strength of the ministerial staff and other servants of the University, not being teachers and officers of the University and have control and full disciplinary powers over such staff and servants.(7)The Vice-Chancellor shall have power to convene meetings of the Executive Council, its Committees and Sub-Committees, Academic Council and any other authorities of the University shall and be ex-officio Chairman of those meetings provided that he may on account of his unavailability delegate the power under this sub-section to any other officer of the University.(8)The Vice-Chancellor shall have the right to visit and inspect the study centres and buildings, laboratories, workshops and equipments thereof and any other institution associated with the University.(9)Save as otherwise provided in the Ordinance or the Statutes, the Vice-Chancellor shall appoint officers other than the Pro-Vice-Chancellor, with the approval of the Chancellor, and teachers and shall define their duties.(10)If at any time except when the Executive Council or the Academic Council is in session, the Vice-Chancellor is satisfied that an emergency has arisen requiring him to take immediate action involving the exercise of any power vested in the Executive Council or the Academic Council by or under this Ordinance he shall take such action as he deems fit, and shall report the action taken by him to such authority which may either confirm the action so taken or disapprove it.(11)(i)Subject to the provisions of this Act it shall be the duty of the Vice-Chancellor to see whether the proceedings of the University are carried out in accordance with the provisions of this Act, the Statutes, the Ordinances, the Regulations and the Rules or not, and the Vice-Chancellor shall report to the Chancellor every such proceeding which is not in conformity with such provisions.(11)Till such time as the orders of the Chancellor are not received on the report of the Vice-Chancellor that the proceeding of the University is not in accordance with this Act, the Statutes, the Ordinances, the Regulations and the Rules, the Vice-Chancellor shall have the powers to stay the proceeding reported against.(12)The Vice-Chancellor shall have power to take disciplinary action against all employees of the University including officers and teachers of the University.(13)An appeal shall lie to the Chancellor against the order of the Vice-Chancellor imposing the penalty of dismissal, removal from service or reduction in rank.(14)The Vice-Chancellor shall exercise such other powers and perform such other duties as are conferred or imposed on him by this Act, the Statutes, the Regulations or the Rules.
