Section 10 in Kerala University of Health Sciences Act, 2010
10. Appointment of Vice-Chancellor.
(1)The Vice-Chancellor shall be appointed by the Chancellor from among the panel of names recommended by the Search Committee consisting of the following members, namely:-(i)One member nominated by the Chancellor;(ii)One member elected by the Governing Council; and(iii)One member nominated by the Chairman of the University Grants Commission.The Chancellor shall appoint one of the members of the Committee to be the Convenor.(2)The process of preparing a panel shall begin at least three months before the probable date of occurrence of the vacancy of the Vice-Chancellor and shall be completed within the time-limit fixed by the Chancellor. The Chancellor, however, may extend such time-limit, if, in the exigency of the circumstances, it is necessary to do so. However, the period so extended shall not exceed three months in the aggregate.(3)The Committee shall recommend unanimously a panel of not less than three suitable persons from among the eminent persons in the field of health and allied sciences. The names shall be in alphabetical order. The report shall be accompanied by a detailed write-up on the suitability of each person included in the panel. In ease the Committee fails to make a unanimous recommendation as provided, each member of the Committee may submit a panel of three names to the Chancellor. The non-submission of the panel by any member, of the Committee shall not invalidate the appointment of the Vice-Chancellor.(4)(i)If the Chancellor does not approve any of the persons so recommended by the Committee, he may call for a fresh panel either from the same committee or after constitution of a new committee for the purpose, from such a new Committee.(ii)The first Vice-Chancellor shall be appointed by the Chancellor on the recommendation of the Government.(5)(i)The person appointed as the Vice-Chancellor shall, subject to the terms and conditions of his contract of service hold office for a contract period of five years from the date on which he enters upon office or till he attains the age of seventy years, whichever is earlier.(ii)The persons appointed as Vice-Chancellor will be eligible for re-appointment for a second term of five years subject to not attaining the maximum age prescribed as above.(6)In any of the following circumstances, the existence whereof shall solely be judged by the Chancellor, the Chancellor may appoint any suitable person to act as the Vice-Chancellor for a term' not exceeding six months in the aggregate,-(i)where the committee appointed under sub-section (1) is unable to recommend any name within the time-limit specified by the Chancellor;(ii)where the vacancy occurs in the office of the Vice-Chancellor because of death, resignation or otherwise, and it cannot be conveniently and expeditiously filled up in accordance with the provisions of sub-sections (1) to (4) above;(iii)where the vacancy in the office of the Vice-Chancellor occurs temporarily because of leave, illness or other causes;(iv)where the term of Vice-Chancellor has expired; or(v)where there is any other emergency.The person so appointed shall cease to hold such office on the date on which the Vice-Chancellor resumes office or the persons duly appointed as the Vice-Chancellor in accordance with the provisions of sub-sections (1) to (4), assumes office.(7)The Vice-Chancellor shall be a whole-time salaried officer of the University.(8)Such sumptuary allowance shall be placed at the disposal of the Vice-Chancellor as the Government may approve, from time to time or as prescribed by Statutes.(9)The Vice-Chancellor may, by writing under his own signature addressed to the Chancellor, after giving one month's notice, resign from that office and shall cease to hold that office, on the acceptance of the resignation by the Chancellor or from the date of expiry of the said notice period whichever is earlier.(10)The Vice-Chancellor may be removed from the office if the Chancellor is satisfied provided that he,-(i)has become insane and stands so declared by a competent authority;(ii)has been convicted by a court for any offence involving moral turpitude; (iii)has become an undischarged insolvent and stands so declared by a competent authority;(iv)has become physically unfit and incapable of discharging functions due to protracted- illness or physical disability.The incumbent Vice-Chancellor shall be given a reasonable opportunity to show cause by the Chancellor before taking recourse "for his removal under clause (iv).
