Section 24 in Sree Sankaracharya University of Sanskrit Act, 1994
24. The Vice-Chancellor.
(1)The Vice-Chancellor shall be a whole time salaried officer of the University.(2)The Vice-Chancellor shall not have completed sixty-five years of age at the time of his appointment.(3)(a)The Vice-Chancellor shall be appointed by the Chancellor on the recommendation of a selection committee (hereinafter called the committee) appointed by the Chancellor consisting of a nominee of the Government, a representative of the University Grants Commission and a nominee of the Syndicate. The Chancellor shall appoint one of the members of the committee to be its Convener;(b)If the committee unanimously recommends the name of a person, the Chancellor shall, subject to the provisions of sub-section (2), accept the recommendation and appoint him to be the Vice-Chancellor;(c)If the committee is not able to recommend the name of a person unanimously, the committee may unanimously recommend a panel of three names of eligible persons to the Chancellor and the Chancellor shall subject to the provisions of sub-section (2), appoint one among them to be the Vice-Chancellor;(d)If the committee is not able to recommend the name of a person or a panel of three names unanimously, each member of the committee may recommend the name of one eligible person and the Chancellor shall subject to sub-section (2) appoint one among them to be the Vice-Chancellor;(e)If the committee or the members of the committee individually fails to make its or his recommendation within sixty days of its appointment the committee shall cease to exist and the Chancellor shall appoint a suitable person to be the Vice-Chancellor on the advice of the Government.(4)The Vice-Chancellor shall hold office for a term of four years from the date on which he enters upon office.(5)(a)Notwithstanding anything contained in sub-sections (1) to (4), the Chancellor may, on the advice of the Government, appoint a suitable person who has not completed sixty-two years of age as the first Vice-Chancellor on a part-time or wholetime basis for a period not exceeding thirty months.(b)The first Vice-Chancellor shall exercise the powers and perform the duties and functions of all the authorities of the University also until they are duly constituted within two years from the date of his appointment.(6)[ In the event of a temporary vacancy occurring in the office of the Vice- Chancellor, or where the Vice-Chancellor is temporarily absent, the Chancellor shall make necessary arrangements for exercising the powers and performing the duties of the Vice-Chancellor.] [Substituted by Act No. 7 of 2009.](7)The remuneration and other terms and conditions of service of the Vice-Chancellor shall be such as may be prescribed by the Statutes and shall not be varied to his disadvantage after his appointment.
