Section 13 in A.P.J. Abdul Kalam Technological University Act, 2015
13. The Vice-Chancellor.
(1)The Vice-Chancellor shall be the principal executive and academic officer of the University. He shall be the ex-officio Chairman of the Executive Committee and of the Academic Committee.(2)The first Vice-Chancellor shall be appointed by the Chancellor on the recommendation of the Government and thereafter the Vice- Chancellor shall be appointed by the Chancellor from among a panel of names recommended by a Search Committee consisting of the following members, namely:-(i)one member elected by the Board of Governors;(ii)one member nominated by the AICTE;(iii)the Chief Secretary of the State, who shall be the Convenor of the Committee.(3)The process of preparing a panel shall begin atleast three months before the probable date of occurrence of the vacancy of the Vice-Chancellor and shall be completed within the time-limit fixed by the Chancellor. The Chancellor, however, may extend such time-limit, if, in the exigency of the circumstances, it is necessary to do so. However, the process of preparation of the panel shall be completed within a period of three months, including the period so extended.(4)The Committee shall recommend unanimously a panel of not less than three suitable persons from amongst the eminent persons in the field of engineering sciences. The names shall be in English alphabetical order. The report shall be accompanied by a detailed write-up on the suitability of each person included in the panel. In case the Committee fails to make a unanimous recommendation as provided, each member of the Committee may submit the name of one person each to the Chancellor. .The non-submission of the name by any member of the Committee shall not invalidate the appointment of the Vice-Chancellor.(5)No person who is more than sixty one years of age shall be appointed as Vice-Chancellor and after the appointment, he shall, subject to the terms and conditions of his appointment, hold office for a period of four years from the date on which he enters upon his office or till he attains the age of sixty five years, whichever is earlier.(6)The persons appointed as Vice-Chancellor will be eligible for re-appointment provided he has not attained the maximum age mentioned in sub-section (5).(7)Where the vacancy of Vice-Chancellor arises in any of the following circumstances, the Chancellor may appoint the Vice-Chancellor of any other University or the Pro-Vice Chancellor of this University or the Secretary to Government, Higher Education Department, recommended by the Government, to be the Vice-Chancellor for a period of not exceeding six months in the aggregate, namely:-(i)where the committee appointed under sub-section (1) is unable to recommend any name within the time-limit specified by the Chancellor;(ii)where vacancy occurs in the office of the Vice-Chancellor because of death,, resignation or otherwise and it cannot be filled; up conveniently and expeditiously in accordance with the provisions of sub-sections (1) to (5) ;(iii)where the vacancy in the office of the Vice-Chancellor arises temporarily because of leave, illness or of any other causes;(iv)where the term of office of the Vice-Chancellor expires;: or(v)where there is any other emergency:Provided that the person so appointed shall cease to hold such office on the date on which the Vice-Chancellor resumes office,(8)The Vice-Chancellor shall be a whole-time salaried officer of the University.(9)The remuneration payable to, and other conditions of service of, the Vice-Chancellor shall be such as may be prescribed by Statutes.(10)Such sumptuary allowance as the Government may approve from time to time or as prescribed by Statutes, shall be placed at the disposal of the Vice-Chancellor.(11)The Vice-Chancellor may, by writing under his hand addressed to the Chancellor, after giving one month's notice,, resign from his office and shall cease to hold that office on the acceptance of the resignation by the Chancellor or on the date of expiry of the said notice period, whichever is earlier.(12)The Vice-Chancellor may be removed from the office if the Chancellor is satisfied that he,-(i)has become insane and stands so declared by a competent authority;(ii)has been convicted by a court for any offence involving, moral turpitude;(iii)has become an undischarged insolvent and stands so declared by a competent authority;(iv)has become physically unfit and incapable of discharging functions due to protracted illness or physical disability(v)where the Government is satisfied that there is misuse of power as against this Act, Rules, Statues and Regulations or causing administrative stalemate due to the activities violating the prescribed jurisdiction, the Government shall have the power to recommend to the Chancellor to remove the- Vice-Chancellor from the positions:Provided that before taking steps for removal of the incumbent Vice-Chancellor under clause (iv), a reasonable opportunity to show cause shall be given to him;
