Section 27 in Kerala Agricultural University Act, 1971
27. The Vice-Chancellor.
(1)The Vice-Chancellor shall be a full-time officer of the University.(2)The Vice-Chancellor shall be appointed by the Chancellor on the advice of the selection committee consisting of a nominee of the Chancellor, the Director General of the Indian Council of Agricultural Research and one nominee of the General Council.Provided that the nominee of the General Council shall not be from among the members of that Council or an employee of the University.Provided further that if the advice rendered by the Selection Committee is not unanimous, the Chancellor may accept the opinion of the majority of its members.Provided also that if the Selection Committee fails to tender advice, the Chancellor shall be free to make the appointment on the advice of the Government.(3)The nominee of the Chancellor shall be Chairman of the Selection Committee.(4)The Selection Committee may establish its own procedure for securing names of possible candidates for consideration and for consultation with, and receiving suggestions from individuals or bodies it considers appropriate.(5)Notwithstanding anything contained in sub-section (2), the first Vice-Chancellor after the commencement of this Act shall be appointed by the Chancellor for a period not exceeding five years on such terms and conditions as the Chancellor may determine.(6)The Vice-Chancellor shall normally hold office for a term of 5 years and shall be eligible for re-appointment for one additional term of five years.[Provided that a Vice-Chancellor appointed under this Section shall cease to hold office on his completing the age of Sixty five years.Provided further that a person appointed as Vice-Chancellor before the commencement of the Kerala Agricultural University (Amendment) Act, 1997, and holding office as such at the commencement of the said Act shall cease to hold office.(a)On his completing the age of sixty five years; or(b)On the date of commencement of the said Act, if he has already completed sixty five years of age at such commencement;](7)[ The emoluments and other conditions of service of the Vice-Chancellor shall be such as may be prescribed.] [Substituted by Act 7 of 1997.](8)The Vice-Chancellor may, by writing under his hand addressed to the Chancellor, resign his office.(9)The resignation of the Vice-Chancellor shall be delivered to the Chancellor ordinarily at least sixty days prior to the date on which the Vice-Chancellor wishes to be relieved from his office, but the Chancellor, may relieve him earlier.(9A)[ The Vice-Chancellor shall exercise supervision and control over the residence and disciplinary of students.] [Inserted by Act 6 of 1989.](10)The resignation of the Vice-Chancellor shall take effect from the date of relief.(11)[ In the event of a temporary vacancy or permanent vacancy occurring in the office of the Vice-Chancellor, the Chancellor shall make necessary arrangements in consultation with the Pro-Chancellor for exercising the powers and performing the duties of the Vice-Chancellor until a Vice-Chancellor appointed under the provisions of this Act assumes office.] [Substituted by Act 7 of 1997.](12)Where the post of Vice-Chancellor falls permanently vacant, either by resignation or otherwise, the vacancy shall be filled, in accordance with the provisions of subsection (2) and the Vice-Chancellor, so appointed shall hold office for a full term of five years.[Provided that where the post of the first Vice-Chancellor after the commencement of this Act falls permanently vacant before the expiry of the period for which he has been appointed either by resignation or otherwise, the Chancellor may appoint another person as Vice-Chancellor for a period not exceeding three year; on such terms and conditions as the Chancellor may determine] [Substituted by Act 18 of 1973.].
