Section 10 in Dr. B.R. Ambedkar Open University Act, 1982
10. The Vice-Chancellor.
- [(1) The Government shall constitute a Search Committee consisting of:-(i)a nominee of the [Executive Council];(ii)a nominee of the University Grants Commission; and(iii)a nominee of the State Government.[The search committee shall submit a panel of three persons to the Government in alphabetical order and the Government shall appoint the Vice-Chancellor from out of the said panel:] [Substituted by Act No.3 of 2011 and subsequently substituted by Act No.7 of 2016.]Provided that it shall be competent for the Government to call for a fresh panel, if they consider necessary and the Search Committee shall submit a fresh panel to the Government.(1A)The Vice-Chancellor shall not be removed from his office except by an order of the Chancellor passed on the ground of willful omission or refusal to carry out the provisions of this Act, or abuse of the powers vested in him and after due enquiry ordered by the Government, by the Lokayukta or by such person who is or has been a Judge of a High Court or the Supreme Court as may be appointed by the Chancellor in which the Vice-Chancellor shall have an opportunity of making his representation against such removal:Provided that where the enquiry is conducted by a person who is or has been a Judge of High Court or the Supreme Court, the report of such an enquiry shall be forwarded to the Government and the Chancellor shall act in accordance with the advice tendered by the Government on a consideration of the report while exercising his powers under this sub-section:Provided further that where the Lokayukta inquires into an allegation against the Vice-Chancellor under the [Telangana] [Adapted by G.O.Ms.No.45, Law (F) Department, dated 01.06.2016.] Lokayukta Act, 1983, (Act 11 of 1983).then, notwithstanding anything contained in section 12 of that Act, the Lokayukta shall submit a report to the Government and the Chancellor shall act in accordance with the advice tendered by the Government on a consideration of the report while exercising his powers under this sub-section.] [Sub-section (1) of section 10 substituted by Act No.17 of 1985 and subsequently sub-section (1) and (1A) substituted by Act No.13 of 1991.](2)The Vice-Chancellor shall be the academic head and the principal executive officer of the University and shall exercise general supervision and control over its affairs and give effect to the decisions of all the authorities of the University.(3)The Vice-Chancellor may, if he is of opinion that immediate action is necessary on any matter, exercise any power conferred on any authority of the University by or under this Act and shall report to such authority the action taken by him on such matter:Provided that if the authority concerned is of opinion that such action ought not to have been taken, it may refer the matter to the Chancellor whose decision thereon shall be final:Provided further that any person in the service of the University who is aggrieved by the action taken by the Vice-Chancellor under this sub-section shall have the right to appeal against such action to the [Executive Council] [Substituted 'Executive Council' by Act No. 13 of 1995.], within three months from the date on which decision on such action is communicated to him and thereupon the [Executive Council] [Substituted 'Executive Council' by Act No. 13 of 1995.] may confirm, modify or reverse the action taken by the Vice-Chancellor:[Provided further that a person who has completed the age of sixty years shall not be eligible for appointment as a Vice-Chancellor.] [Inserted by Act No.25 of 1986.](4)The Vice-Chancellor shall exercise such other powers and perform such other functions as may be prescribed by the statutes or regulations.
