Section 18 in The Techno India University, West Bengal, Act, 2012.
18. Appointment, term of office and other conditions of service of Vice-Chancellor.
(1)The Vice-Chancellor shall be appointed by the Board out of the panel of names recommended by the Committee consisting of the following members, namely:-(i)an eminent technologist to be nominated by the Chancellor;(ii)an eminent educationist to be nominated by the Chancellor;(iii)one member of the Board to be nominated by the Chancellor.(2)The Chancellor shall designate one member as the Chairman of the Committee.(3)The term of office of the Vice-Chancellor shall be determined by the Board for the period not exceeding five years.(4)Notwithstanding anything contained in sub-sections (1) and (3), the Vice- Chancellor of the University holding the office at the commencement of this Act, shall be deemed to have been appointed as the first Vice-Chancellor.(5)Where a vacancy in the office of Vice-Chancellor occurs and it cannot be conveniently and expeditiously filled up in accordance with the provisions of sub-section (1) and if there is any emergency, the Chancellor, in consultation with the Board, may appoint any suitable person to be the Vice-Chancellor and may, from time to time, extend the term for a period not exceeding one year.(6)The conditions of service of the Vice-Chancellor, including salary, allowances, leave, pension and provident fund shall be such as may be prescribed by the Board and until so prescribed shall be determined by the Chancellor.
