Section 4 in The Delhi Pharmaceutical Sciences and Research University - Delhi Statutes, 2017
4. The Vice-Chancellor.
(1)The Vice-Chancellor shall be a whole time salaried officer of the University.(2)The Vice-Chancellor shall be appointed by the Chancellor from a panel of three names (written in alphabetical order) recommended by the search-cum-selection committee as mentioned in Clause (4).(3)Person to be appointed as Vice-Chancellor shall be an eminent scientist/researcher in the field of Pharmaceutical Sciences or allied health sciences.(4)The search-cum-selection committee referred to in sub clause (2) shall comprise of -(a)An eminent academician nominated by the Chancellor - Chairperson(b)Former or present Director of Government Medical or Pharmaceutical Institution nominated by the Chancellor- Member(c)Former or present Director of Government or reputed Research and Development Centre or institution nominated by the Chancellor- Member(d)An academician of the level of Vice-Chancellor, present or former, as a nominee of the University Grant Commission - Member.(e)Pr. Secretary/Secretary in the Technical Education Department of the Government - Member Secretary (ex-officio) Member Secretary will submit the recommendation to Chancellor for taking decision.(5)The Vice Chancellor shall hold office for a term of five years from the date he/she enters upon his office and shall be eligible for reappointment through search-cum-selection committee for not more than one term:Provided that the person appointed as Vice Chancellor shall, on completion of seventy years of age during his/her term of office ceases to hold office.(6)The emoluments and other conditions of service of the Vice-Chancellor shall be as follows:- (i) The Vice Chancellor shall be paid a salary and perks as per recommendations and guidelines of University Grants Commission or All India Council for Technical Education or in parity with the Vice- Chancellor of a Central University whichever is higher and revised from time to time. He shall be entitled to the free use of the University Car and, without payment of rent, to the use of furnished residence throughout his / her terms of office and no charge shall fall on the Vice Chancellor personally in respect of the maintenance of such car and residence:Provided that if a person in receipt of any pension is appointed as Vice Chancellor, his salary shall be fixed after taking into consideration such pension.(ii)In addition to the salary specified in sub clause (i), the Vice-Chancellor shall be entitled to such leave, benefits and allowances as are admissible to the University employees from time to time.(iii)The Vice-Chancellor shall be entitled to such terminal benefits and allowances as may be fixed by the Board of Governors with the approval of the Chancellor from time to time.Provided that where an employee of the University or of any other University or of any college maintained by or affiliated to such other university is appointed as Vice-Chancellor, he may be allowed to continue to contribute to such provident fund of which he is a member and University shall contribute to the account of such person in that Provident Fund at the same rate at which such person had been contributing immediately before his appointment as Vice Chancellor:Provided further that where such employee had been a member of any pension scheme, the University shall make necessary contribution to such schemes.(7)If the office of the Vice-Chancellor becomes vacant due to death, resignation or otherwise, of if he is unable to perform his duties due to ill health or any other reason, the senior most Dean shall perform the new functions of the Vice Chancellor, and if there is no regular Dean, the regular Professor appointed by the Vice Chancellor shall perform the new functions of the Vice-Chancellor until the new Vice Chancellor assumes office or until the existing Vice-Chancellor resumes the duties of his office, as the case may be.
