Section 9 in Bihar State Universities (Patna, University of Bihar, Bhagalpur and Ranchi) Act, 1960
9. The Vice-Chancellor.
(1)No person shall be deemed to be qualified to hold the office of Vice-Chancellor unless such person-(i)Is above forty years of age ; and(ii)Is, in the opinion of the Chancellor, a man noted for scholarship and academic interest.(2)The Vice-Chancellor shall be appointed by the Chancellor on such terms and conditions as may be laid down by the Chancellor.(3)The Vice-Chancellor shall be a whole time officer and shall hold office for a term of three years from the date on which he assumes charge of the office, on the expiration of which term he may be re-appointed for only one more term which shall not exceed three years.(4)(i)The Vice-Chancellor shall be paid a salary of two thousand rupees per mensem and shall be provided by the University with a suitable rent-free house for his residence at the headquarters of the University and where the University is unable to provide him with such house shall be paid a sum not exceeding ten per cent of his salary as house rent.(ii)Where the person appointed as Vice-Chancellor is in receipt of a pension from Government, the amount of the pension payable to him shall be treated as part of the salary specified in clause (i).Explanation. - For the purposes of this sub-section the word "Government" shall include the Central Government and any State Government.(5)The Vice-Chancellor shall be the principal executive and academic officer of the University, Chairman of the Syndicate and of the Academic Council and shall be entitled to be present and speak at any meeting of any authority or other body of the University and shall in the absence of the Chancellor preside at meetings of the Senate and of any convocation of the University ;Provided that the vice-Chancellor shall not vote in the first instance, but shall have and exercise a casting vote in the case of an equality of votes.(6)The Vice-Chancellor shall, subject to the provisions of this Act, the Statutes and the Ordinances, have power to make appointments to posts within the sanctioned grades and scales of pay and within the sanctioned strength of the clerical staff and other servants of the University, not being teachers and officers of the University, and have control and full disciplinary powers over such staff and servants.(7)The Vice-Chancellor shall have power to convene meetings of the Senate, the Syndicate, the Academic Council and any other authorities of the University :Provided that the Vice-Chancellor may delegate the power under this sub-section to any other officer of the University.(8)It shall be the duty of the Vice-Chancellor to visit and inspect the colleges and buildings, laboratories, workshops and equipments thereof and any other institutions associated with the University and he shall have the right of making an inquiry or causing an inquiry to be made, in like manner, in respect of any matter connected with such colleges and institutions.(9)The Vice-Chancellor may address any Principal of such college with reference to the result of such inspection or inquiry and thereupon it shall be the duty of such Principal to communicate the views of the Vice-Chancellor to the governing body of the college and to report to the Vice-Chancellor such action, if any, taken or proposed to be taken upon the result of such inspection or inquiry.(10)It shall be lawful for the Vice-Chancellor to issue, from time to time, any direction to the Principal of a college in which post-graduate teaching is conducted under clause (15) of section 4 and such Principal shall comply with all such directions accordingly.(11)The Vice-Chancellor shall give effect to the orders of the Syndicate regarding the appointment, dismissal or suspension of an officer or teacher of the University and shall exercise general control over the educational arrangements of the University and shall be responsible for the discipline of the University.(12)If at any time, except when the Syndicate or the Academic Council is in session, the Vice-Chancellor is satisfied that an emergency has arisen requiring him to take immediate action involving the exercise of any power vested in the Syndicate or the Academic Council by or under this Act, the Vice-Chancellor shall take such action as he deems fit, and shall, as soon as may be thereafter, report the action so taken by him to the Syndicate or, as the case may be, to the Academic Council, which may either confirm the action so taken by the Vice-Chancellor or disapprove of it.(13)It shall be the duty of the Vice-Chancellor to see that the proceedings of the University are carried on in accordance with the provisions of this Act, the Statutes, the Ordinances, the Regulations and the Rules and to report to the Chancellor every proceedings which is not in conformity with such provisions.(14)The Vice-Chancellor shall exercise such further powers and perform such other duties as are conferred or imposed on him by this Act, the Statutes, the Ordinances or the Regulations.
