(1)The Vice-Chancellor shall be appointed by the Chancellor from among a panel of three names recommended by the committee appointed by him consisting of three members, one elected by the Senate, one elected by the Syndicate and the third nominated by the Government.(2)The committee in making the recommendation of a panel of three names shall not include in the panel any person who has completed the age of sixty-five.(3)The Vice-Chancellor shall hold office for a term of four years from the dare on which he enters upon his office and shall be eligible for reappointment:Provided that a person shall not be appointed as Vice-Chancellor for more than two terms.(4)The Vice-Chancellor shall receive such remuneration as may be fixed in this behalf by the Chancellor.(5)Notwithstanding anything contained in sub-section (3), the Chancellor may allow the Vice-Chancellor to continue in office alter the expiry of his term until his successor is appointed and enters upon his office or fora period of six months horn the date of such expiry, which ever period expires earlier.(6)The Vice-Chancellor shall be the principal academic and executive officer of the University(7)The Vice-Chancellor shall be the Chairman of the Senates the Syndicate and the Academic Council, and shall be entitled to be present at and to address any meeting of any authority of the University, but shall not be entitled to vote thereat unless he is a member of the authority concerned.(8)It shall be the duty of the Vice-Chancellor to ensure that the provisions of this Act, the Statutes, the Ordinances and the Regulations are faithfully observed and earned out, and he shall have all powers necessary for this purpose.(9)The Vice-Chancellor shall have the right of visiting and inspecting colleges and other institutions maintained by, oi affiliated to the University.(10)If at any time, except when the Syndicate is in session, the Vice-Chancellor is satisfied that an emergency has arisen requiring him to take immediate action involving the exercise of any power vested in the Syndicate by or under this Act, the Vice-Chancellor may take such action as he deems lit, and shall, as soon as may be thereafter, report the action taken by him to the Syndicate.(11)Subject to the provisions of the Statutes and the Ordinances the Vice-Chancellor shall have power to appoint, suspend, dismiss or otherwise punish any member of the establishment of the University below the rank of Assistant Registrar.(12)The Vice-Chancellor shall have power to convene meetings of the Senate, the Syndicate, the Academic Council and any other authorities of the University.(13)It shall be the duty of the Vice-Chancellor to see that the proceedings of the University are carried on in accordance with the provisions of this Act, the Statutes, the Ordinances, the Regulations, the Rules and the bye-laws and to report to the Chancellor every proceeding which is not in conformity with such provisions.(14)The Vice-Chancellor shall exercise such other powers and perform such other functions as may be prescribed by the Statutes,(15)Notwithstanding anything contained in sub-section (1) it shall not be necessary to constitute a Committee for submitting the panel of names for the appointment of first Vice-Chancellor after the commencement of this Act, and the first Vice-Chancellor shall be appointed by Government for one year.
