Section 9 in Uttarakhand Technical University Act, 2005
9. The Vice- Chancellor.
(1)The vice-chancellor shall be a whole time salaried officer of the University and shall be appointed by the Chancellor from amongst distinguished persons in the field of technical education whose names are submitted to him by the committee constituted in accordance with the provisions of sub-section (2) :Provided that the first Vice-chancellor shall be appointed by the State Government.(2)The committee referred to in sub section (1) shall consist of the following members, namely:-(a)Principal secretary or secretary to the State Government in the Technical Education Department as the case may be, who shall also be the convener of the committee;(b)One person nominated by the All India Council for Technical Education;(c)One person nominated by the Chancellor.(3)The Vice-Chancellor shall hold office for a term of three years from the date on which he enters upon his office.(4)The emoluments and other conditions of service of the Vice Chancellor shall be such as may be determined by the State Government from time to time :Provided that the emoluments and other conditions of service of Vice-Chancellor shall not be varied to his disadvantage during the term of his office.(5)Where the Vice-chancellor is unable to discharge his functions owing to absence, illness or any other cause, the pro-vice-chancellor or in their absence senior professor/Reader nominated by the Vice-Chancellor on in his absence senior Professor/Principal nominated by the Chancellor shall discharge the functions of the Vice-Chancellor until the Vice-chancellor resumes his duties or if the post of the Vice Chancellor is vacant until the permanent vice Chancellor is appointed.(6)If, in the opinion of the Chancellor, the Vice-Chancellor will fully omits or refuses to carry out the provisions of this Act or abuses the powers vested in him, or if it otherwise appears to the Chancellor that the continuance of the Vice Chancellor in office is detrimental to the interest of the University, the Chancellor may, after making such enquiry as he deems proper, by order, remove the Vice-Chancellor.(7)During the pendency or in contemplation of any inquiry, referred to in subsection(6), the chancellor may order that till further orders;(a)Such Vice-chancellor shall refrain from performing the functions of the office of Vice-Chancellor, but shall continue to get the emoluments to which he was otherwise entitled;(b)The functions of the office of the Vice-Chancellor shall be performed by the person specified in the order.
