Section 21 in The Jharkhand State Agricultural University Act, 2000
21. Vice-Chancellor.
(1)(a)The Vice-Chancellor shall be a wholetime officer of a University who shall be appointed by the Chancellor out of a panel of names recommended by Selection Committee consisting of the nominee of the Chancellor, the Director-General of Indian Council of Agricultural Research, the Chairman, U.G.C. or his nominee, and the Agricultural Production Commissioner as the representative of the State Government.(b)The nominee of the Chancellor shall be the Governor and Chairman of the Selection Committee.(2)The Selection Committee mentioned in sub-section (1) above may establish its own procedure for assembling names of possible candidates for consideration and preparing a panel for selection.(3)Notwithstanding anything contained in sub-section (1) or sub-section (2), the first and subsequent Vice-Chancellor shall be appointed by the Chancellor on terms and conditions as he may determine.(4)The Vice-Chancellor shall normally hold office for a term of three years and shall be eligible for one more term not exceeding three years;Provided that the Chancellor may allow him to continue in office until his successor is appointed but this period shall not exceed six months;Provided further that the maximum age upto which a Vice-Chancellor may hold office, shall not exceed 65 years.(5)The Vice-Chancellor may resign his office by writing under his hand addressed to the Chancellor which shall be delivered to the Chancellor ordinarily 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 and the resignation shall take effect from the date of relief.(6)In the event of a temporary vacancy in the post of Vice-Chancellor or in his absence on leave or for any other reason, the Chancellor may appoint one of the Deans/Directors of the University to perform the routine duties of the Vice-Chancellor for a period not exceeding six months.(7)If, in the opinion of the Chancellor, the Vice-Chancellor willfully omits or disregards or refuses to carry out the provisions of this Act or abuses the power vested in him and if it appears to the Chancellor that the continuance of the Vice-Chancellor in office is detrimental to the interest of the University, the Chancellor may institute an enquiry to be conducted by a sitting or retired Supreme Court/High Court Judge and on the basis of the results of the enquiry he, in consultation with the State Government, by order remove the Vice-Chancellor after giving him an opportunity of showing cause against the action proposed to be taken in regard to him.
