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State of Gujarat - Section

Section 10 in Dr. Babasaheb Ambedkar Open University Act, 1994

10. Vice-Chancellor.

(1)The Vice-Chancellor shall be appointed by the State Government from amongst three persons recommended under sub-section (3) by a Committee appointed for the purpose under sub-section (2).
(2)
(a)For the purpose of sub-section (1), the Chancellor shall appoint a committee which shall consist of the following members, namely.-
(i)one member not connected with the University to be nominated in the manner prescribed by the Statutes by the Board of Management.
(ii)one member to be nominated in the manner prescribed by the Statutes by the Vice-Chancellor of all the Universities established by law in the State of Gujarat.
(iii)one member to be nominated by the Chancellor.
(b)The Chancellor shall appoint one of the three members of the Committee as its Chairperson.
(3)The Committee so appointed shall within a reasonable time select three persons whom it considers fit for being appointed as Vice-Chancellor and shall recommend to the State Government the names of the persons so selected together with such other particulars as may be relevant:Provided that, as far as possible, the Committee shall not select any such person who if appointed as Vice-Chancellor would cease to hold that office on account of attaining the age of 65 years before completion of the terms of three years.
(4)The Vice-Chancellor shall hold office for a term of three years and he shall be eligible for re-appointment to that office for a further term of three years:Provided that the State Government may require any Vice-Chancellor after his term has expired, to continue in office for such period not exceeding a total period of one year as may be specified by the State Government:Provided further that no person appointed as Vice-Chancellor shall continue to hold office as such after he attains the age of 65 years.
(5)The emoluments to be paid to the Vice-Chancellor and the terms and conditions subject to which he shall hold office shall be such as may be prescribed by the Statutes.