10. [ The Vice-Chancellor. [Section 10 was substituted for the original by Gujarat 8 of 1966, Section 6.]
(1)The Vice-Chancellor shall be appointed by the State Government from the amongst three persons recommended under section (3) by committee appointed for the purpose under sub-section (2).(2)(a)for the purposes of sub-section (1) the Chancellor shall appoint a Committee which shall consist of the following members, namely:-(i)two members (not being persons connected with the University or with any affiliated college or recognised institution) out of whom one shall be a person nominated in the manner prescribed by Statutes by the Syndicate and the Academic Council jointly and the other shall be a person nominated in the manner prescribed by Statutes by the Vice-Chancellor of all the Universities by law in the State of Gujarat;(ii)one member to be nominated by the Chancellor,(b)The Chancellor shall be appointed one of three members of the Committee as its chairman.(3)The Committee so appointed shall, within such time and in such manner as may be prescribed by Statutes, select three persons whom it considers fit for being appointed Vice-Chancellor and shall recommend to the State Government the names of the persons so selected together with such other particulars as may be prescribed by the Statutes.(4)The Vice-Chancellor shall hold office for a term of three years and he shall be eligible for being appointed to that office for a further term of three years only.(5)The emoluments to be paid to the Vice-Chancellor, and the terms and conditions subject to which he shall hold office, [shall be determined by the State Government]:Provided that such emoluments or such terms and conditions shall not, during the currency of the term of the holder of that office, be varied to his disadvantage without his consent.(6)(a)During the leave or absence of the Vice-Chancellor, or(b)in the event of a permanent vacancy in the office of he Vice-Chancellor, until an appointment is made under sub-section (1) to that office, [the Pro-Vice-Chancellor, and in the absence of the Pro-Vice-Chancellor, one of the Deans nominated by the Chancellor,] [These words were substituted for the words 'One of the Deans nominated by the Chancellor', by Gujarat 10 of 1982, Section 2, Schedule Sr. No. 33(3)(b) (w.r.e.f. 09-12-1981).] for that purpose shall carry on the current duties of the office of the Vice-Chancellor.]
