17. The Vice-Chancellor.- (1) The Vice- Chancellor shall be appointed by the
Chancellor for a term of three years subject to other terms and conditions as may belaid down by the Statutes from among three persons recommended by the NominationCommittee constituted in accordance with the provisions of sub- section (2). After theterm of three years, it is renewable for another term of three years:Provided that a Vice-chancellor shall continue to hold the office even afterexpiry of his term till new Vice- chancellor joins. However, in any case this periodshall not exceed one year.(2)The Nomination Committee referred to in sub-section (1) shall consist of thefollowing persons, namely:-(i)One person nominated by the Sponsoring Body; and(ii)Two nominees of the Board of Governors, one of whom shall be nominatedas the Convener of the Committee by the Board of Governors.(3)The Nomination Committee shall, on the basis of merit, recommend threepersons suitable to hold the office of the Vice-Chancellor and forward the same to theChancellor along with a concise statement showing the academic qualifications andother distinctions of each person.(4)The Vice-Chancellor shall be the Principal Executive and Academic Officer ofthe University and shall exercise general supervision and control over the affairs of theUniversity and give effect to the decisions of the authorities of the University:Provided that, where any matter, other than the appointment of a Teacher is ofurgent nature requiring immediate action and the same could not be immediatelydealt with by any officer or the authority or other body of the University empowered byor under this Act to deal with it, the Vice-Chancellor may take such action as he maydeems fit with the prior written approval of the Chancellor.(5)The Vice-Chancellor shall exercise such other powers and perform suchother duties as may be laid down by the Statutes or the Rules:Provided that, where in the opinion of the Vice-chancellor, any decision of anyauthority of the university is outside the powers conferred by this Act or Statutes,Regulations or Rules made there under or is likely to be prejudicial to the interests ofthe university, he shall request the concerned authority to revise its decision withinfifteen days from the date of its decision and in case the authority refuses to revisesuch decision wholly or partly or fails to take any decision within fifteen days, thensuch matter shall be referred to the Chancellor and his decision thereon shall be final.(6)The services of the Vice- Chancellor can be terminated by the Chancellorwith the approval of the Board of Governors after following the principles of naturaljustice and after providing an opportunity to present his case including, fortermination on, disciplinary grounds.(7)The Vice-Chancellor shall preside at the Convocation of the University in theabsence of the Visitor, Pro-Visitor, the Chancellor and the Pro-Chancellor.
