Section 12 in Gujarat University of Transplantation Sciences Act, 2015
12. Vice-Chancellor.
(1)The Vice-Chancellor shall be appointed by the State Government, in consultation with the Pro-Chancellor.(2)The qualifications and other terms and conditions of the Vice-Chancellor shall be such as may be determined by the State Government.(3)The Vice-Chancellor shall hold office for a period of five years and shall be eligible for reappointment.(4)Where a vacancy in the office of the Vice-Chancellor occurs on account of death, resignation or otherwise, the State Government shall appoint as soon as possible, a suitable person to be the Vice-Chancellor of the University in accordance with the provision of sub-section (1).(5)The Vice-Chancellor may resign from his office by writing under his hand addressed to the State Government through the Pro-Chancellor, and such resignation shall take effect from the date of acceptance by the State Government.
