Section 11 in THE ANDHRA PRADESH FISHERIES UNIVERSITY ACT, 2020
11. Vice-Chancellor-
(1)The Vice-Chancellor shall be a whole-time officer and shallbe appointed by the Chancellor in the manner as may be prescribed. He/She shall be paid such salary per mensem as may be prescribed.(2)The Vice-Chancellor shall hold office for a term of three years and shall be eligible for re-appointment for another term of three years.(3)The conditions of service other than the emoluments of the Vice-Chancellor shall be such as may be prescribed and shall not be varied to his disadvantage after his appointment.(4)The Vice-Chancellor may, by writing under his hand addressed to the Chancellor,resign his/her office.The resignation shall be delivered to the Chancellor ordinarily sixty (60) days prior to the date on which the Vice-Chancellor wishes to be relieved of his/her office, but the Chancellor may relieve him/her earlier. The resignation shall take effect from the dateof relief.(5)In the temporary absence of the Vice-Chancellor due to leave, or for whatever reason, or until the vacancy caused in any manner is filled, the Chancellor shall appoint any person temporarily to act as Vice-Chancellor.(6)Where the post of the Vice-Chancellor falls permanently vacant either by resignation or otherwise,the vacancy shall be filled by the Chancellor in accordance with the provisions of sub-section (1) and the Vice-Chancellor so appointed shall hold office for a full term of three years.(7)If, in the opinion of the Chancellor, the Vice-Chancellor willfully omits or refuses to carry out the provisions of this Act or abuses the powers vested on him/ her and if it appears to the Chancellor that the continuance of the Vice-Chancellor in office is detrimental to the interests of the University, the Chancellor may, by order, remove the Vice-Chancellor, after giving him/her an opportunity of showing cause against the action proposed to be taken in regard to him/her.
