Section 14 in Chhattisgarh Private Universities (Establishment and Operation) Rules, 2005
14. Terms and Conditions of Service of Chairman and Members.
(1)(a)A person appointed as Chairman or Full Time Member or Part Time Member shall hold office for a term of 3 years.(b)Person who has held office as Chairman or Member shall be eligible for further appointment for one more term.(c)No person shall be eligible for the post of Chairman or Full Time Member or Part Time Member who has held or is holding an office with any of the Private Universities established under the Act or Private Universities established outside the State of Chhattisgarh.(2)No person shall hold the office after the age of 70 years.(3)The Chairman or a Full Time Member or a Part Time Member may resign his office by writing under his hand addressed to the visitor, and shall forward a copy of that resignation letter to the Higher Education Department.(4)If at any time upon representation made or otherwise it appears to the Visitor that the Chairman or Member -(a)has made default in performing any duty imposed on him by or under the Act, or(b)has acted in manner prejudicial to the interest of the Regulatory Commission, or(c)is incapable of managing the affairs of the Regulatory Commission, the visitor may notwithstanding the fact that the term of office has not expired, by an order in writing, recording the reasons therein, require the Chairman/Member to relinquish his office as from such date as may be specified in the order :Provided that no such order shall be passed unless the particulars of the grounds on which such action is proposed to be taken are communicated to the Chairman and he is given reasonable opportunity of showing cause against the proposed order.(5)As from the date specified in the order under sub-section (4), Chairman or Member shall be deemed to have relinquished the office and the office of the Chairman or Member shall fall vacant.(6)If a casual vacancy occurs in the office of the Chairman or Full-Time Member or Part-Time Member, whether by reason of death, resignation or otherwise, the vacancy shall be filled by a fresh appointment.Education Department may, in consultation with the visitor, fill any casual vacancy of the office of the Chairman by appointing any Full Time Member for not exceeding two months.(7)During the absence of the Chairman due to leave, illness, or any other cause, the Full-Time Member nominated by the Chairman shall discharge functions and duties of the Chairman.(8)The Office of the Chairman as well as all the Full Time Member shall be whole-time and salaried one.(9)The Full-Time Members shall perform such functions as may be assigned to them by the Chairman from time to time.(10)The Chairman shall receive a consolidated salary of Rs. 25,000/- per month irrespective of the pension and pension equivalent to gratuity that may be admissible to him :Provided that, if the Chairman is not getting any pension he shall be entitled to received a salary of Rs. 25,000/- per month and dearness allowance and other allowance as admissible for Class I State Government Servants of Government of Chhattisgarh, from time to time.(11)The Chairman shall be entitled to free furnished residential accommodation at the Headquarters of the Regulatory Commission, maintained by the State Government.(12)the Chairman shall be provided with one Car alongwith one Driver, Telephones with STD facility in office and at his residence.(13)The Full Time Member shall receive a consolidated salary of Rs. 18,400/- per month irrespective of pension and pension equivalent to gratuity that may be admissible to him.A Member not getting pension shall be entitled for salary of Rs. 18,400/- per month with Dearness Allowance and other allowances admissible for Class I State Government Servants of the State Government.(14)The Full Time Member shall be entitled to House Rent Allowance (HRA) admissible as per Government of Chhattisgarh rules regarding House Rent Allowance for the time being in force and applicable to Class I, State Government Servants, alongwith Telephones with STD facility in office and at his residence.(15)The Chairman and Full Time Members shall be entitled to 13 days casual leave and one month's earned leave/medical leave in one calendar year. Leave Record of the Chairman and the Full Time Members shall be kept in the office of the Regulatory Commission.(16)During travel for the work of the Regulatory Commission or the Government, Chairman and Full Time Members of the Commission would be entitled to Travelling Allowance and Dearness Allowance at the rates admissible and applicable to Class 1 of State Government Servants, and in addition reimbursement of stay in a hotel categorized upto 3 Stars.(17)The Chairman and Full Time Members shall be entitled to such medical benefits as may be admissible for Class I of the State Government Servants of Chhattisgarh or to Medi-claim in lieu thereof, as may be decided by the Education Department.(18)The Chairman and the Full Time Members shall not receive any retirement benefits such as pension, gratuity or both from the Regulatory Commission.(19)A Part Time Member shall be entitled to sitting fee of Rs. 1,000/- per day and Travelling Allowance at the rates applicable at the time to Class I of State Government Servants, and in addition, for the period spent on duly, reimbursement of stay in a hotel categorized upto 3 Stars.
