Section 11 in The Punjab Agricultural University Act, 1961
11. The Vice-Chancellor.
- The Vice-Chancellor shall be a whole time officer of the University and shall be appointed by the Board in the manner prescribed :Provided that -(a)the first Vice-Chancellor shall be appointed by the State Government; and(b)in the event of appointment not being unanimous, it shall be [made by] [Substituted by Punjab Act 12 of 1965, section 4.] the Chancellor.(2)The term of officer of the Vice-Chancellor shall be four years and he shall be eligible for re-appointment.(3)The emoluments and other conditions of service of the Vice-Chancellor shall be such as may be prescribed and shall not be varied to his disadvantage after his appointment.(4)When a vacancy occurs, or is likely to occur, in the office of the Vice-Chancellor by reason of leave or any cause other than the expiry of the term, the Registrar shall report the fact forthwith to the Board, and such vacancy shall be filled in accordance with the provisions of sub-section (1).(5)Until the vacancy is filled under sub-section (4) or until such time as the Board designates an acting Vice-Chancellor, the Registrar shall carry on the current duties of the office of the Vice-Chancellor.(6)The Vice-Chancellor may relinquish office by resignation in writing addressed to the Board and ordinarily delivered to the Secretary of Board at least two months prior to the date on which the Vice-Chancellor wishes to be relieved.
