(1)The Vice-Chancellor shall be appointed by the Chancellor from a panel of not less than three persons who shall be recommended by a Committee consisting of three members :Provided that if the Chancellor does not approve of any of the persons so recommended, he may call for fresh recommendations.(2)The Committee under sub-section (1) shall consist of a member nominated by the Syndicate, a member nominated by the Chancellor and a member nominated by the University Grants Commission :Provided that the member nominated by the Syndicate shall be a person who is not connected with the affairs of the University.(3)The Vice-Chancellor shall be a whole-time salaried officer of the University.(4)The Vice-Chancellor may hold office for a term of five years from the date on which he enters upon his office or until he attains the age of sixty-five years whichever is earlier, and shall, on the expiration of his term of office, be ineligible for re-appointment to that office :Provided that the Vice-Chancellor shall, notwithstanding the expiration of his term, continue to hold his office until his successor is appointed and enters upon his office.
