(1)No person shall be deemed to be qualified to hold the office of the Vice-Chancellor, unless he -(i)is an educationist having experience of administering the affairs of any University of India for not less than six years, or(ii)is or has been Principal or Head of the Department of any University or College, and has a teaching experience of not less than 10 years in the University or in any other University or in any college.(2)The Vice-Chancellor shall be appointed by Chancellor, in consultation with the State Government from amongst persons having qualification as mentioned in sub-section (1) [and he shall hold office during the pleasure of the Chancellor.] [Added by Act 67 of 1982.](3)[ Subject to the foregoing provisions of this Section the Vice-Chancellor shall be whole-time officer and shall hold office for a period of three years with effect from the date on which he assumed charge. On the expiry of the said period, he may be re-appointed for another term not exceeding three years.] [Inserted by Act 18 of 1993.](4)(i)[x x x x x] [Omitted 'the Vice-Chancellor shall be paid a salary of Rs. 3,000/- per month' by Act 18 of 1993.] Other terms and conditions of his appointment shall be determined by the Chancellor in consultation with the State Government.(ii)[ Where the person appointed as Vice-Chancellor gets pension from the Central or the State Government or any University or from any other source, the amount of pension due to him from such source shall be deemed to be the part of his salary as Vice-Chancellor.] [Substituted by Act 18 of 1993.](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 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, made thereunder, have power to make appointment to posts within the sanctioned grades and scales of pay and within the sanctioned strength of the ministerial staff and other servant of the University, not being teachers and officers of the University, and have control and full disciplinary powers over such staff and servants.(7)[ dqyifr dks flusV] mldh lfefr;ksa ,oa mi&lfefr;ksa] flUM+hdsV mldh lfefr;ksa ,oa mi&lfefr;ksa] fo}r ifj"kn~ ,oa fo'ofo|ky; ds vU; izkf/kdkjksa dh cSBd cqykus dh 'kfDr gksxh ,oa og mu cSBdksa dk insu lHkkifr gksxk rFkk viuh vyH;rk ds dkj.k fdlh vU; vf/kdkjh dks cSBd cqykus ,oa mldk lHkkifrRo djus gsrq izkf/kd`r dj ldsxkA [Substituted by Act 67 of 1982.]](8)The Chancellor shall have the right to visit and inspect the Colleges and building, laboratories, workshops, and equipments thereof and any other institutions associated with the University.(9)The Vice-Chancellor shall carry out the orders of the Syndicate in respect of appointment, transfer, discharge or suspension of officers and teachers of the University, and shall exercise general control over the educational arrangement of the University, and shall be responsible for the discipline of the University.(10)If 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 report the action taken by him to such authority which may either confirm the action so taken or disapprove of it.(11)Subject to the provision of this Act, it shalll be the duty of the Vice-Chancellor to see whether the proceedings of the University are carried out in accordance with the provisions of this Act, the Statutes, the Ordinances, the Regulations and the Rules or not, and the Vice-Chancellor shall report to the Chancellor every such proceeding which is not in confirmity with such provisions.Till such time as the orders of the Chancellor are not received on the report of the Vice-Chancellor that the proceedings of the University is not in accordance with this Act, the Statutes, the Ordinances, the Regulation and the Rules, the Vice-Chancellor shall have the powers to stay the proceeeding reported against.(12)[ dqyifr dks fo'ofo|ky; }kjk ?kksf"kr fdlh foHkkx ;k egkfo|ky; ds fdlh f'k{kd dks dqykf/kifr }kjk Lohd`r ekxZ funsZ'kd fl)kar ds vuqlkj ml fo'ofo|ky; }kjk ?kksf"kr fdlh vU; foHkkx ;k egkfo|ky; ds fdlh led{k in ij LFkkukUrfjr djus dh 'kfDr gksxhA [Inserted by Act 67 of 1982.]](13)[] [Renumbered by 67 of 1982.] The Vice-Chancellor shall exercise such other powers and perform such other duties as are conferred or imposed on him by this Act, the Statutes, the Regulations or the Rules.(14)[ The Vice-Chancellor shall have over all responsibility in maintaining good academic standard and promoting the efficiency and good order of the University.(15)Save as otherwise provided in the Act, or the Statutes the Vice-Chancellor shall appoint officers (other than the Pro-Vice-Chancellor) with the approval of the Chancellor, and teachers and shall define their duties.(16)The Vice-Chancellor shall have power to take disciplinary action against officers, teachers and all employees of the University.(17)An appeal shall lie to the Chancellor against the order of the Vice-Chancellor imposing the penalty of dismissal, removal from service or reduction in rank.] [Inserted by Act 18 of 1993.]
