Section 14 in Atal Medical and Research University, Himachal Pradesh Act, 2017
14. The Vice-Chancellor.
(1)The Vice-Chancellor shall be a whole time and resident officer of the University.(2)The Vice-Chancellor shall be appointed by the Chancellor on the advice of the Government.(3)The Vice-Chancellor shall be appointed preferably from amongst the serving or retired eminent professionals from the field of health sciences education.(4)The Vice-Chancellor shall hold office for a term of three years at the pleasure of the Chancellor and shall be eligible for re-appointment on the advice of the Government, but not beyond the age of [seventy years] [Substituted 'sixty-five years' by Act No. 8 of 2019, dated 1.5.2019.].(5)The Chancellor shall determine the amount of remuneration and other conditions of service of the Vice- Chancellor and such terms and conditions shall not be altered to his disadvantage during his term of office.(6)When any temporary vacancy occurs in the office of the Vice-Chancellor by reason of leave, illness or other causes, the Chancellor, on the advice of the Board of Management, shall make such arrangement for carrying out the duties of the Vice-Chancellor, as he may deem fit:Provided that pending the making of such arrangement by the Chancellor, the Vice- Chancellor with the prior approval of the Board of Management, may designate one person from amongst the Deans of the University to be the In-charge of current duties of the Vice-Chancellor for a period not exceeding one month or till arrangements are made by the Chancellor, whichever is earlier.
