Section 9 in Biju Patnaik University of Technology Act, 2002
9. The Vice-Chancellor.
(1)The Vice-Chancellor shall be appointed by the Chancellor from among technical education experts from out of a panel of three names recommended by a Committee appointed by him, who are not members of the Committee:Provided that the first Vice-Chancellor shall be appointed by the Chancellor from a panel of three names recommended by the Government.(2)The Committee referred to in sub-section (1) shall consist of three members of whom one shall be nominated by the University Grants Commission, one shall be elected by the Board and the remaining member shall be nominated by the Government and the Chancellor shall appoint one of the members to be the Chairman of the Committee:Provided that no person shall be eligible to be a member of the Committee, if he is a member of any of the authorities of the University or an employee of the University or of a College or institution maintained or recognised by, or affiliated to, the University.(3)The Committee shall make the required recommendation within a period of three months from the date of its appointment, failing which, another such Committee shall be appointed by the Chancellor to make the required recommendation to the Chancellor, who shall appoint a Vice-Chancellor accordingly.(4)No person who has completed sixty-five years of age shall be eligible to hold the office of the Vice-Chancellor.(5)The Vice-Chancellor shall hold office for a term of five years from the date on which he enters upon his office and shall be eligible for reappointment for another term or till he attains the age of sixty-five, whichever is earlier, without following the procedure specified in sub-section (1).(6)The remuneration payable to, and the other conditions of service of the Vice-Chancellor shall be determined by the Chancellor:Provided that the remuneration and other conditions of service shall not be vatted to the disadvantage of the Vice-Chancellor during his tenure as such.
