Section 12 in Haryana Vishwakarma Skill University Act, 2016
12. Vice-Chancellor.
(1)Notwithstanding anything contained in this Act, the first Vice-Chancellor shall be appointed by the Chancellor on the advice of the State Government for such period not exceeding three years, as deemed appropriate by the State Government.(2)The Vice-chancellor shall be appointed from the field of Technology, Sciences, Public Administration, Skill Development, Pharmacy or Management.(3)The State Government shall constitute a Search Committee consisting of two nominees of the Chancellor and one nominee of the Executive Council, three months prior to the expiry of term of the Vice-Chancellor, which shall prepare a panel of atleast three names, in alphabetical order, from which the Chancellor shall appoint the Vice-Chancellor, on the advice of the State Government. The terms and conditions of service of the Vice-Chancellor shall be determined by the Chancellor, on the advice of the State Government.(4)The Vice-Chancellor shall hold office for a period of three years which may be renewed for not more than one term:Provided that he shall cease to hold the office on attaining the age of 68 years irrespective of the fact that his term has not expired.(5)If the Vice-Chancellor is unable to perform his duties owing to his temporary incapacity on account of illness or any other reason, or the office of the Vice-Chancellor falls vacant due to death, resignation or otherwise, the Chancellor may make arrangements for the performance of duties of the Vice-Chancellor until the existing Vice-Chancellor is able to resume his office or until a regular Vice-Chancellor is appointed, as the case may be.(6)The Vice-Chancellor shall be the principal executive and academic officer of the University and shall exercise general supervision and control over the affairs of the University and give effect to the decisions of all the authorities of the University.(7)The Vice-Chancellor may, if he is of the opinion that immediate action is necessary on any matter, exercise any power conferred on any authority of the University by or under this Act, except in the matters involving creation or abolition of a faculty, department or post and the matter involving appointment or removal of an employee:Provided that the Vice-Chancellor before exercising powers under this section shall record in writing the reasons, why the matter cannot wait till the meeting of the authority concerned:Provided further that if the authority concerned is of the opinion that such action ought not to have been taken, it may refer the matter to the Chancellor, whose decision thereon shall be final:Provided further that any person in the service of the University who is aggrieved by the action taken by the Vice-Chancellor under this sub-section shall have the right to represent to the Executive Council within one month from the date on which decision on such action is communicated to him and thereupon the Executive Council may confirm, modify or reverse the action taken by the Vice-Chancellor. The employee shall be informed that the action has been taken under emergency powers.(8)The Vice-Chancellor shall exercise such other powers and perform such other duties, as may be prescribed by the Statutes or Ordinances.(9)The Chancellor may, on the advice of the State Government, cause an inquiry to be held in accordance with the principles of natural justice, and remove the Vice-Chancellor from office, if he is found on such inquiry, to be a person patently unfit to be continued in such office:Provided that the Chancellor may curtail working powers and functions of Vice-Chancellor in case he is of the opinion that an ongoing matter in a complaint against the Vice-Chancellor is serious enough to be an impediment in discharging the duties of the Vice-Chancellor and may make arrangements for the performance of the duties of Vice-Chancellor until the existing Vice-Chancellor is able to resume his office or until a regular Vice-Chancellor is appointed, as the case may be.
