Section 15 in The Karnataka State Rural Development and Panchayat Raj University Act, 2016
15. Vice Chancellor.
(1)The Vice Chancellor shall be a whole time officer of the University and he shall be appointed by the Chancellor from the panel of three eminent academicians of impeccable character, preferably with rural background drawn by the Search Committee constituted by the State Government which shall consist of the following persons, namely:-(i)One person who has made significant contribution to Rural Development and Panchayat Raj institutions nominated by the State Government who shall be the Chairperson.(ii)One person who has made significant contribution to agriculture, rural livelihood and related fields, law reforms, nominated by the Chancellor.(iii)The Chairman, University Grant Commission or his nominee;The Principal Secretary to Government, Department of Rural Development and Panchayath Raj shall be the convener of the Search Committee.(2)The Search Committee shall submit to the State Government a panel of three persons of impeccable character who are eminent academicians, preferably who have sufficient experience in the areas of Rural Development and Panchayat Raj, law reforms, in the alphabetical order. The State Government shall forward the panel to the Chancellor who shall appoint one person from the panel as the Vice-Chancellor:Provided that, the First Vice Chancellor shall be appointed by the Chancellor on the recommendation of the state Government.Explanation: For the purpose of this clause "rural development" means and includes, a development process that promotes economic, political and social development of people living in rural areas, which includes the following sectoral subjects.(a)Natural Resource Management.(b)Agriculture and agricultural Engineering and Horticulture(c)Forestry and Agro Forestry(d)Fisheries(e)Veterinary, Dairy Science and Animal Husbandry(f)Sericulture and related Textiles, etc.(g)Social sciences, law etc.(h)Rural Development and Rural Infrastructure(i)Panchayati Raj System.(j)Rural Drinking water, Environment, Ecology, Sanitation and Public Health and Rural Housing(k)Rural Employment, Rural livelihood, small and cottage industries(l)Rural Energy and Renewable energy.(m)Community participation and participatory development in rural areas.(n)Worked for Tribal or rural development and development of technology for the benefit of rural areas(3)The Vice Chancellor who shall be an academic person and a Professor, shall hold office for a term of four years or till he attains the age of sixty five years, whichever is earlier.(4)The Vice-Chancellor shall not be removed from his office except by an order of the Chancellor passed on the ground of wilful omission or refusal to carry out the provisions of this Act or for abuse of the powers vested in him and on the advice tendered by the State Government on consideration of the report of an inquiry ordered by it under sub-section (5).(5)For the purposes of holding an inquiry under this section the State Government shall appoint a person who is or has been a Judge of the High Court or the Supreme Court. The inquiry authority shall hold the inquiry after giving an opportunity to make representation by the Vice-Chancellor and shall submit a report to the State Government on the action to be taken including penalty, if any, to be imposed, and the State Government shall on consideration of the report advise the Chancellor. The Chancellor shall act in accordance with such advice, as far as may be, within six months.(6)The emoluments and other conditions of service of the Vice-Chancellor shall be such as may be determined by the Chancellor and shall not be varied to his dis-advantage after his appointment as Vice-Chancellor. In the event of a Vice-Chancellor retiring on superannuation during his tenure as Vice-Chancellor, his conditions of service already determined shall continue to be in vogue. All his pensionary benefits shall be kept in abeyance which shall be released after his demitting the office of the Vice-Chancellor.(7)The Vice-Chancellor may relinquish his office by resignation in writing under his hand addressed to the Chancellor which shall be delivered to the Chancellor normally 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.(8)If a retired person is appointed as Vice-Chancellor, the terms and conditions of service upon his appointment as Vice-Chancellor including emoluments shall be determined by the Chancellor. The emoluments shall be reduced by the amount of pension and allowances drawn by him(9)If a Professor in the service of an University in the State is appointed as Vice-Chancellor, his terms and conditions of service as Professor shall not be revised to his dis-advantage during his tenure and he shall retain his lien of his earlier post.
