Section 5 in Andhra Pradesh State Council of Higher Education Act, 1988
5. Terms and conditions of Service of Chairman, Vice-Chairman and members
(1)The Chairman, Vice-Chairman or any member (other than an ex-officio member) shall be appointed by the Government ordinarily for a term of three years and shall be eligible for re-appointment for a second term :Provided that a person who has not attained the age of sixty-five years shall be eligible to be appointed as Chairman or Vice-Chairman:Provided further that it shall be competent for the Government to make an appointment under this sub-section for a term of not less than three years if they consider necessary ;Provided also that the Chairman, Vice-Chairman or any member (other than an ex-officio member) who incur disqualification under the rules made in this behalf shall cease to hold such office as Chairman, Vice-Chairman or member.(2)The Chairman or Vice-Chairman or a member (other than an ex-officio member) may resign his office by writing under his hand addressed to the Government and every such resignation shall take effect from the date on which it is accepted by the Government.(3)The Chairman or Vice-Chairman or a member (other than an ex-officio member), shall not be removed from his office except by an order of the Government passed on the ground of wilful omission or refusal to carry out the provisions of this Act or abuse of the powers vested with him and after due inquiry as may be ordered by the Government, in which such Chairman or Vice-Chairman or member shall have an opportunity of making his representation against such removal.(4)If a casual vacancy occurs in the office of the Chairman, whether by reason of his death, resignation or inability to discharge his functions owing to illness or other incapacity or for any other reason the Vice-Chairman holding office as such for the time being shall hold the office of the Chairman until another person is appointed as Chairman for the term as may be specified by the Government under sub-Section (1):Provided that where no Vice-chairman is holding office at the time when the vacancy in the office of the Chairman occurs, the Government may appoint any other member (not being an ex-officio member) or appoint any other person to hold the office of the Chairman until another person is appointed as the Chairman for the term as maybe specified by the Government under sub-section (1).(5)If a casual vacancy occurs in the office of the Vice-Chairman or any other member, (other than an ex-officio member) whether by reason of his death, resignation or inability to discharge his functions owing to illness or other incapacity or for any other reason such vacancy shall be filled by the Government in the manner specified under sub-section (1).(6)The office of the Chairman and Vice-Chairman shall be a whole time and salaried and subject thereto the terms and conditions of service of the Chairman, Vice-Chairman and other members shall be such as may be prescribed.
