Section 29 in THE THUNCHATH EZHUTHACHAN MALAYALAM UNIVERSITY ACT, 2013
29. The Vice Chancellor –(1) The Vice chancellor shall be a full time officer of the
university.(2)The Vice- Chancellor shall be appointed by the Search Committee is notunanimous, the Chancellor may accept the opinion of the majority of its members.(3)The Search Committee may establish its own procedure for securing thenames of eligible candidates for consideration from individuals & bodies as it considersappropriate.(4)Notwithstanding anything contained in sub-section (2), the first Vice –chancellor, after commencement of hisAct shall be appointed by the Chancellor for a periodnot exceeding five years on such terms & conditions as the chancellor may determine.(5)TheVice – Chancellor shall hold office for a term of 5 years and shall be eligiblefor re –appointment for one more term:Provided that a Vice – Chancellor appointed under this section shall cease to hold office onhis completing the age of sixty five years.(6)The emoluments, perquisites and other service conditions of the Vice –Chancellor shall be such as may be prescribed.(7)The Vice Chancellor may resign his office by conveying in writing to theChancellor.(8)The resignation of the Vice Chancellor shall take effect from the date of theChancellor accepting it and relieving him from the duties.(9)In the event of a temporary or permanent vacancy occurring in the office of theVice – Chancellor, the Chancellor shall make necessary interim arrangements till the vacancyis duly filled in accordance with the provisions of sub- section (2) and such interimarrangement shall not ordinarily continue for more than three months.
