Section 10 in The Gujarat Ayurved University Act, 1965
10. Vice-Chancellor.
- [(1) The Vice-Chancellor shall be appointed by the State Government from amongst three persons recommended under sub-section (IB) by a committee appointed for the purpose under sub-section (1A).] [Sub-section (1) substituted by Gujarat No. 30 of 2003, dated 19,h September 2003.](1A)[ (a) For the purpose of sub-section (1), the Chancellor shall appoint a Committee which shall consist of the following members, namely:-(i)two members (not being persons connected with the University or with any affiliated college, recognized institution or approved institution), out of whom one shall be a person nominated in the manner prescribed by the Statutes by the Syndicate and the other shall be a person nominated in the manner prescribed by the Statutes by the Vice-Chancellors of all the Universities established by law in the State of Gujarat;(ii)one member to be nominated by the Chancellor:Provided that in any case where for any reason whatsoever a person is not nominated under sub-clause (i) by the Syndicate or by the Vice-Chancellors, it shall be lawful for the Chancellor to nominate a person to be a member of the Committee in any such case.(b)The Chancellor shall appoint one of the three members of the Committee as the Chairman.(1B)The Committee so appointed shall, within such time and in such manner as may be prescribed by Statutes, select three persons whom it considers fit for being appointed as Vice-Chancellor and shall recommend to the Chancellor the names of the persons so selected arranged in an alphabetical order together with such other particulars as may be prescribed by the Statutes.] [Sub-sections (IA) and (IB) inserted by Gujarat No. 30 of 2003, dated 19th September 2003.](2)The Vice-Chancellor shall hold office for a term of three years and he shall be eligible of being appointed to that office for a further term of three years only.(3)The emoluments to be paid to the Vice-Chancellor, and the terms and conditions subject to which he shall hold office [shall be such as may be determined by the State Government:] [Substituted for 'shall be such as may be prescribed by the Statutes' by Gujarat No. 30 of 2003, dated 19th September 2003.]Provided that such emoluments or such terms and conditions shall not, during the currency of the term of the holder of that office, be varied to his disadvantage without his consent.(4)(a)During the leave or absence of the Vice-Chancellor, or(b)in the event of a permanent vacancy in the office of the Vice-Chancellor, until an appointment is made under sub-section (1), to that office,one of the officers of the University nominated by the Chancellor for that purpose shall carry on the current duties of the office of the Vice-Chancellor.
