Section 11 in The U.P. Krishi Evam Prodyogik Vishwavidyalaya Adhiniyam, 1958
11. [The Kulpati (Vice Chancellor] [Substituted by UP. Act 29 of 1974, vide Section 27, for words The Vice-Chancellor].
(1)[The Kulpati (Vice Chancellor)] [Substituted by UP. Act 29 of 1974, vide Section 27, for words The Vice-Chancellor] shall be a whole time officer of the. University. The first Vice Chancellor after the commencement of the Uttar Pradesh Krishi Vishwavidyalay (Sanshodhan) Adhyadesh, 1966, shall be appointed by the [Kuladhipati (Chancellor)] [Substituted by UP. Act 29 of 1974, vide Section 27, for words The Vice-Chancellor]. The subsequent [Kulpati (Vice-Chancellors)] [Substituted by UP. Act 29 of 1974, vide Section 27, for words The Vice-Chancellor] shall be appointed by the [Kuladhipati (Chancellor)] [Substituted by UP. Act 29 of 1974, vide Section 27, for words The Vice-Chancellor] out of a panel of three persons nominated by [a search committee consisting of an ex officio member of the Board i.e. the Secretary/Principal Secretary/Additional Chief Secretary of Agriculture Education and Research Department and two other members appointed by the State Government.] [Substituted 'a committee consisting of a representative of the Board chosen in the prescribed manner and two other members appointed by the State Government.' by Uttar Pradesh Act No. 9 of 2019, dated 2.8.2019.](2)The term of office of the [Kulpati (Vice-Chancellor)] [Substituted by U.P Act 29 of 1974, vide Section 27 for The Vice-Chancellor] shall be [three] [ Substituted by U.P. Act VIII of 1966] years.(3)No person shall be eligible to hold the office of the [Kulpati (Vice-Chancellor)] [Substituted by U.P Act 29 of 1974, vide Section 27 for The Vice-Chancellor] for more than [three terms] [ Substituted by U.P. Act VIII of 1966](4)The emoluments and other conditions of service of [Kulpati (Vice-Chancellor)] [Substituted by U.P. Act 5 of 1972] shall be such as may be prescribed and shall not be be varied to his disavantage after his appointment.(5)The [Kulpati (Vice-Chancellor)] [Substituted by U.P. Act 5 of 1972] may relingusih office by resignation in writing addressed to the [Kuladhipati (Chancellor)] [Substituted by U.P. Act 29 of 1974, vide Section 27, "The Vice-Chancellor"]. The resignation shall ordinarily be delivered to the Secretery of the [Kuladhipati (Chancellor)] [Substituted by U.P. Act 29 of 1974, vide Section 27, The Vice-Chancellor] sixty days prior to the date on which the [Kulpati (Vice Chancellor)] [Substituted by U.P Act 29 of 1974, vide Section 27 for The Vice-Chancellor] wishes to be relived.(6)Where a vacancy occurs or is likely to occur in the office of the Vice-Chancellor by reason of leave or any cause other then the expiry of the term, the Registrar shall report the fact forthwith to the [Kuladhipati (Chancellor)] [Substituted by U.P. Act 29 of 1974, vide Section 27, "The Vice-Chancellor"] such vacancy shall be filled as far as may be, in acccordance with the provisions of sub-section (1).(7)Until the vacancy is filled under sub-section (6) or [until such time as the Chancellor appoints a [Kulpati (Vice-Chancellor)] [Substituted by U.P Act 29 of 1974, vide Section 27 for The Vice-Chancellor]; the [KulSachiv (Registrar)] [ Substituted by U.P. Act 29 of 1974, vide section 27] shall carry on the current duties of the office of Vice Chancellor.
