Section 17 in Sri Venkatesware Institute of Medical Science University Act, 1995
17. Method of appointment of [Director-cum-Vice-Chancellor] [Substituted 'Director' by Act No. 9 of 2013, dated 5.7.2013.].
(1)There shall be a [Director-cum-Vice-Chancellor] [Substituted 'Director' by Act No. 9 of 2013, dated 5.7.2013.] of the University who shall be appointed by the [Chairman-cum-Chancellor] [Substituted 'Chairman' by Act No. 9 of 2013, dated 5.7.2013.] fora term of three years and who shall be eligible for re-appointment for two more terms from out of the panel of names recommended by a Committee consisting of, -(a)the Vice-Chairman of the Institute ;Provided that the First Vice-Chairman shall in consultation with the Second Vice-[Chairman-cum-Chancellor] [Substituted 'Chairman' by Act No. 9 of 2013, dated 5.7.2013.] recommend a name ;(b)a nominee of the Governing Council of the Institute ;(c)a nominee of the Academic Senate of the Institute ;(2)The Committee shall forward to the [Chairman-cum-Chancellor] [Substituted 'Chairman' by Act No. 9 of 2013, dated 5.7.2013.] the panel of names together with a concise statement showing the academic qualifications and other distinctions of each of the persons included in such panel but shall not indicate any order of preference.(3)Whenever a vacancy occurs or is likely to occur in the office of the [Director-cum-Vice-Chancellor] [Substituted 'Director' by Act No. 9 of 2013, dated 5.7.2013.], the Committee constituted in accordance with the provisions of sub-section (1) shall prepare a panel of names of three persons who in its opinion are suitable to hold the office.(4)Notwithstanding anything in sub-sections (1), (2) and (3), the [Director-cum-Vice-Chancellor] [Substituted 'Director' by Act No. 9 of 2013, dated 5.7.2013.] of the Institute holding office at the commencement of this Act shall be deemed to have been appointed as the first [Director-cum-Vice-Chancellor] [Substituted 'Director' by Act No. 9 of 2013, dated 5.7.2013.] for a period of three years, communing from the date of original appointment.(5)Where a vacancy in the office of the [Director-cum-Vice-Chancellor] [Substituted 'Director' by Act No. 9 of 2013, dated 5.7.2013.] occurs and it cannot be conveniently and expeditiously filled in accordance with the provisions of sub-sections (1), (2) and (3) or if there is any emergency, the [Chairman-cum-Chancellor] [Substituted 'Chairman' by Act No. 9 of 2013, dated 5.7.2013.] may appoint any suitable person to be the [Director-cum-Vice-Chancellor] [Substituted 'Director' by Act No. 9 of 2013, dated 5.7.2013.] and may, from time to time, extend the term of such appointment under this sub-section, so, however, that the total term of such appointment, including the term fixed in the original order, shall not exceed one year.(6)The conditions of service of the [Director-cum-Vice-Chancellor] [Substituted 'Director' by Act No. 9 of 2013, dated 5.7.2013.], including salary, allowances, leave, pension and provident fund, admissible to him, shall be such as may be prescribed by the Executive Board and until so prescribed shall be determined by the [Chairman-cum-Chancellor] [Substituted 'Chairman' by Act No. 9 of 2013, dated 5.7.2013.]
