Section 12 in Kerala Veterinary and Animal Sciences University Act, 2010
12. The Vice-Chancellor.
(1)The Vice-Chancellor shall be responsible for the duties allotted to him specifically by the Chancellor with the approval of the Board of Management or under this Act or Statutes and he shall preside over the meetings of the authorities of the University in the absence of the Chancellor.(2)The Vice-Chancellor-shall be appointed by the Chancellor from among the panel of names recommended by the Search Committee consisting of the following members, namely:-(i)One member nominated by the Chancellor;(ii)One member nominated by the Government;(iii)Director General, Indian Council of Agricultural Research or his nominee;(iv)President, Veterinary Council of India.The Chancellor shall appoint one of the members of the Committee to be the Chairman.(3)If the Chancellor does not approve any of the persons so recommended by the committee, he may call for fresh recommendation from the committee.(4)The committee shall submit, a panel to the Chancellor, within such period as he may specify. The Chancellor shall with the concurrence of the Government, appoint one person as the Vice-Chancellor. If the Committee fails to submit a panel within the period so specified, the Chancellor may appoint any person whom he deems fit to be the Vice-Chancellor on the advice of the Government.(5)Notwithstanding anything contained in sub-section (4), the first Vice-Chancellor shall be appointed by the Chancellor on the recommendation of the Government.(6)No person shall be appointed as, or hold office of, the Vice-Chancellor if he has attained the age of seventy years.(7)The Vice-Chancellor shall, subject to the pleasure of the Chancellor and the provisions of sub-section (6), hold the office for a period of five years. The Vice-Chancellor shall be eligible for a second term. However, the Vice-Chancellor may, by writing under his hand addressed to the Chancellor, and after giving three month's notice, resign his office.(8)(i)The Chancellor shall have the power to remove the Vice-Chancellor from office by an order in writing on charges of misappropriation, misconduct, mismanagement of funds or willful omission, refusal to carry out the provisions of this Act or for abuse of powers vested on him:Provided that before taking an action under this sub-section such charges shall be proved by an enquiry conducted by the Chancellor as provided in clause (ii).(ii)For the purposes of holding an inquiry under this section the Chancellor shall appoint a person who is or has been a Judge of the High Court or the Supreme Court. The inquiry authority shall hold an inquiry after giving an opportunity to make representation by the Vice- Chancellor and shall submit a report to the Chancellor.(9)The emoluments and other conditions of service of the Vice-Chancellor shall be such as may be prescribed by Statutes.(10)When any temporary vacancy occurs in the office of Vice-Chancellor or if the Vice- Chancellor is by reason of illness absence or for any other reason, unable to exercise the powers and perform the duties of his office, the Chancellor shall make necessary arrangements for exercising the powers of the Vice-Chancellor.
