Section 24 in Gujarat Organic Agricultural University Act, 2017
24. Vice-Chancellor.
(1)The Vice-Chancellor shall be appointed by the State Government from amongst three persons recommended by a search committee constituted for the purpose under sub-section (3).(2)To be eligible for being appointed as the Vice-Chancellor, a person shall have excellence and demonstrated leadership qualities in the agricultural development alongwith minimum ten years of administrative experience in the State of Gujarat and has not attained the age of sixty-five years.(3)For the purpose of sub-section (I), the Chancellor shall constitute a search committee which shall consist of the following members, namely:-(i)the Director General, ICAR or his nominee;(ii)one person in the rank of the Vice-Chancellor or his equivalent, to be nominated by the State Government;(iii)one nominee of the Chancellor, who shall be the Convener and Chairman of the Search Committee.(4)The Committee so appointed shall, within maximum eight weeks and in such manner as may be prescribed by Statutes, select three persons whom it considers fit for being appointed as the Vice-Chancellor and shall recommend to the State Government the names of the persons so selected along with such other particulars as may be prescribed by the Statutes.(5)The Vice-Chancellor shall hold office for a term of five years:Provided that no person appointed as the Vice-Chancellor shall continue to hold his office as such after he attains the age of seventy years.(6)The emoluments to be paid to the Vice-Chancellor, and the terms and conditions subject to which he shall hold office, shall be such as may be determined by the State Government based on the norms of the University Grants Commission (UGC) or Indian Council of Agricultural Research (ICAR).(7)(a)During the leave or absence of the Vice-Chancellor, or(b)in the event of a permanent vacancy in the office of the Vice-Chancellor, until an appointment is made under sub-section (1) to that office-the senior most Director, Dean or the Registrar of the University shall be given a charge with the prior approval of the Chancellor, of that post and he shall carry on the current duties of the office of the Vice-Chancellor.(8)The Vice-Chancellor may, by writing under his signature addressed to the Chancellor, after giving one month's notice, resign from his office and such resignation shall take effect from the date of the acceptance of resignation by the Chancellor.(9)The Vice-Chancellor may be removed from his office by the Chancellor, if it is satisfied that the incumbent:-(a)has become insane and stands so declared by a competent court;(b)has been convicted by a court for any offence involving moral turpitude;(c)has become an insolvent and stands so declared by a competent court;(d)has been physically unfit and incapable of discharging functions due to protracted illness or physical disability;(e)has willfully omitted or refused to carry out the provisions of this Act or has committed breach of any of the terms and conditions of the service as determined by the Stale Government or has abused the powers vested in him or if the continuation of the Vice-Chancellor in the office is detrimental to the interest of the University:Provided that the Vice-Chancellor shall not be removed from his office, unless an opportunity of being heard is offered to him.(10)A person shall be disqualified for being appointed as, or from being, a Vice-Chancellor -(i)if he is a Member of the Parliament or of any state Legislature or of any local authority;(ii)if he is a member of a political party; or(iii)if he incurs disqualifications as mentioned in sub-section (9).
