Section 11(2) in The SreeNarayanaGuru Open University Act, 2021
(2)The first Vice-Chancellor shall be appointed by the Chancellor on the recommendation of the Government and thereafter a person as the Vice-Chancellor shall be appointed by the Chancellor recommended unanimously or recommended by a majority of members of a search committee, consisting of the following members, namely:—(i)one person nominated by the Chancellor — Convener;(ii)one representative of the University Grants Commission;(iii)one person nominated by the Syndicate, who shall not be an authority, officer, teacher or employee of the University:Provided that, where the search committee is unable to nominate a person, the Chancellor shall appoint one person as the Vice-Chancellor from among a panel of names submitted by each member consisting of one person each.
