Section 11 in Manonmaniam Sundaranar University Act, 1990
11. The Vice- Chancellor.
(1)Every appointment of the Vice-Chancellor shall be made by the Chancellor from out of a panel of three names recommended by the Committee referred to in sub-section (2). Such panel shall not contain the name of any member of the said Committee.(2)For the purpose of sub-section (1), the Committee shall consist of three persons of whom one shall be nominated by the Government, one shall be nominated by the Senate and one shall be nominated by the Syndicate.Provided that the person so nominated shall not be a member of any of the authorities of the University,(3)The Vice-Chancellor shall hold office for a period of three years and shall be eligible for reappointment for a further period of three years:Provided that no person shall hold the office of the Vice-Chancellor for more than six years in the aggregateProvided further that -(a)the Chancellor may direct that a Vice-Chancellor, whose term of office has expired, shall continue in office for such period, not exceeding a total period of one year, as may be specified in the direction;(b)The Vice-Chancellor may, by writing under his hand addressed to the Chancellor and after giving two months notice, resign his office:Provided also that a person appointed as Vice-Chancellor shall retire from office if, during the term of his office or any extension thereof, he completes the age of sixty-five years.(4)When any temporary vacancy occurs in the office of the Vice-Chancellor or when the Vice-Chancellor is, by reason of illness, absence or for any other reason, unable to exercise the powers and perform the duties of his office, the senior most professor of the University shall exercise the powers and perform the duties of the Vice-Chancellor till the Syndicate makes the requisite arrangements for exercising the powers and performing the duties of the Vice-Chancellor.(5)The Vice-Chancellor shall be a whole-time officer of the University and his emoluments and other terms, and conditions of service shall be as follows: -(i)There shall be paid to the Vice-Chancellor a fixed salary of seven thousand six hundred rupees per mensem and he shall be entitled, without payment or rent, to the use of a furnished residence throughout his term of office, and no charge shall fall on the Vice-Chancellor personally in respect of the maintenance of such residence;(ii)The Vice-Chancellor shall be entitled to such terminal benefits and allowances as may be fixed by the Syndicate with the approval of the Chancellor from time to time:Provided that, where an employee of -(a)the University; or(b)any other University or college or institution maintained by, or affiliated to that University, is appointed as Vice-Chancellor, he shall be allowed to continue to contribute to the Provident Fund to which he is a subscriber, and the contribution of the University shall be limited to what he had been contributing immediately before his appointment as Vice-Chancellor;(iii)The Vice-Chancellor shall be entitled to travelling allowances at such rates as may be fixed by the Syndicate;(iv)The Vice-Chancellor shall be entitled to earned leave on full pay at one-eleventh of the periods spent by him on active service:Provided that when the earned leave applied for by the Vice-Chancellor, in sufficient time before the date of expiry of the term of his office, is refused by the Chancellor in the interest of the University and if he does not avail of the leave before the date of expiry of the term of his office he shall be entitled to draw cash equivalent to leave salary after relinquishment of his office in respect of earned leave at his credit subject to a maximum of two hundred and forty days;(v)The Vice-Chancellor shall be entitled, on medical grounds of otherwise, to leave without pay for a period not exceeding three months during the term of his office:Provided that such leave may be converted into leave on full pay to the extent to which he is entitled to earned leave under clause (iv).
