Section 33 in Kerala University of Fisheries and Ocean Studies Act, 2010
33. The Vice Chancellor.
(1)The Vice Chancellor shall be a full-time Officer of the University.(2)The Vice Chancellor shall be appointed by the Chancellor on the advice of the Selection Committee consisting of one person nominated by the Governing Council of the University, one person nominated by the Government , Director General of the Indian Agricultural Research or his representative;Provided that the nominee of the University Governing Council shall not be from among the members of that Council or an employee of the University.Provided further that the selection committee shall submit a panel of members not exceeding three to the Chancellor unanimously;Provided also that if the advice rendered by the Selection Committee is not unanimous, the Chancellor may accept the opinion of the majority of its members.(3)The Vice Chancellor shall be a person of eminent and expert in the field of Fisheries or Ocean Studies.(4)The Selection Committee may formulate its own procedure for securing names of possible candidates for consideration and in consultation with such individuals or bodies as it considers appropriate.(5)Notwithstanding anything contained in sub-section (2), the first Vice Chancellor shall be appointed by the Government for a period not exceeding five years on such terms and conditions.(6)The term of the Vice Chancellor shall be five years or till he attains the age of sixty five years, whichever is earlier. Provided that he shall be eligible for re-appointment.(7)The emoluments and other conditions of service of the Vice Chancellor shall be such as may be prescribed.(8)The Vice Chancellor may, by writing under his hand addressed to the Chancellor, resign his office.(9)The resignation of the Vice Chancellor shall be delivered to the Chancellor ordinarily at least sixty days prior to the date on which the Vice Chancellor wishes to be relieved from his office, but the Chancellor may relieve him earlier.(10)The resignation of the Vice Chancellor shall take effect from the date of relief.(11)In the event of a temporary vacancy occurs in the office of the Vice Chancellor,or if the Vice Chancellor is, by reason of illness, absence or for any other reason, unable to exercise the powers and perform the duties of his office, the Chancellor shall make necessary arrangements in consultation with the Pro-Chancellor for exercising the powers and performing the duties of the Vice Chancellor until a Vice Chancellor appointed under the provisions of this Act assumes office.(12)Where the post of Vice Chancellor falls permanently vacant, either by resignation or otherwise, the vacancy shall be filled in accordance with the provisions of sub-section (2) and the Vice Chancellor so appointed shall hold office for a full term of five years.
