Section 16 in The Maharashtra Animal and Fishery Sciences University Act, 1998
16. Vice-Chancellor.
- [(1) The Vice-Chancellor shall be appointed by the Chancellor in the manner stated hereunder-(a)There shall be a Committee consisting of the following members to recommend suitable names to the Chancellor for appointment of the Vice-Chancellor, namely:-(i)a member nominated by the Chancellor, who shall be a retired Judge of the Supreme Court or retired Chief Justice of a High Court or an eminent scientist of national repute in the field of Animal Husbandry or Dairy Technology or Fisheries or a recipient of Padma Award in the field of Agriculture or related field;(ii)a member nominated jointly by the Executive Council and the Academic Council of the University in the manner specified by the State Government by an order published in the Official Gazette, who shall be the Director or Head of a National Institute or Organisation of repute in the area of a Veterinary Science or Dairy Technology or Fishery Science such as Indian Veterinary Research Institute (IVRI), Izzatnagar, National Dairy Research Institute (NDRI), Karnal or Central Institute of Fisheries Education (CIFE), Mumbai;(iii)the Secretary (ADF), in the Agriculture, Animal Husbandry, Dairy Development and Fisheries Department of the Government of Maharashtra or any officer not below the rank of the Secretary to the Government, nominated by the Government;(b)The member nominated by the Chancellor shall be the Chairman of the Committee;(c)The members nominated shall be the persons not connected with the University or any college or any recognised institution of the University;(d)No meeting of the Committee shall be held unless all the three members of the Committee are present.](2)[ The process of preparing a panel shall begin at least three months before the probable date of occurrence of the vacancy of the Vice-Chancellor and shall be completed within the time limit fixed by the Chancellor. The Chancellor, however, may extend such time limit if in the exigency of the circumstances, it is necessary so to do, so however, that the period so extended shall not exceed three months in the aggregate.(2A)The Committee shall recommend a panel of not less than five suitable persons for the consideration of the Chancellor for being appointed as the Vice-Chancellor. The names so recommended shall be in alphabetical order without any preference being indicated. The report shall be accompanied by a detailed write-up on suitability of each person included in the panel.(2B)The Chancellor may select one of the said persons from such panel for the post of the Vice-Chancellor and appoint the person to such post. If the Chancellor does not approve any of the person in the panel or if the person selected by the Chancellor for the post of Vice-Chancellor is not willing to accept the office of the Vice-Chancellor, the Chancellor may call for a fresh panel, either from the same Committee or after constitution of a new Committee for the purpose, from such new Committee.(2C)A person recommended by the Committee for the appointment as a Vice-Chancellor shall, -(a)be an eminent academician or an administrator of high calibre;(b)be able to provide leadership by his own example;(c)be able to provide vision and have ability to translate the same into reality in the interest of students and society; and(d)possess such educational qualifications and experience as may be specified by the State Government by an order published in the Official Gazette, in consultation with the Chancellor.(2D)The eligibility conditions and the process for recommendation of names for appointment as a Vice-Chancellor shall be given wide publicity to ensure the recommendation of most suitable candidates.] [These sub-sections were substituted for sub-section (2) by Maharashtra 19 of 2010, Section 2(b), (w.e.f. 8.7.2010).](3)The Vice-Chancellor shall be the whole-time salaried officer of the university.(4)The Chancellor may appoint a person for the post of Vice-Chancellor, from amongst the persons recommended by above-mentioned Committee. The Vice-Chancellor so appointed shall hold office for a term of five years and shall not be eligible for re-appointment.] [Sub-section (4) was substituted by Maharashtra 19 of 2010, section 2(c), (w.e.f. 8.7.2010).](5)The Vice-Chancellor may, after giving three months' notice, resign his office by tendering his resignation in writing to the Chancellor. The resignation shall take effect on its acceptance by the Chancellor.(6)(a)The Chancellor may, on the recommendation of the Pro-Chancellor on the ground that the Vice-Chancellor has neglected or without reasonable excuse has failed to carry out his responsibility of implementing-the directions issued by the Pro-Chancellor under section 7, by order, remove the Vice-Chancellor at any time from office.(b)If the Vice-Chancellor, in the opinion of the Chancellor, omits or refuses to carry out the provisions of this Act, or abuses the powers vested in him and if it appears to the Chancellor that, the continuance of the Vice-Chancellor in office is detrimental to the interests of the University, the Chancellor may, after consultation with the Executive Council, by order, remove the Vice-Chancellor at any time from office.(c)No order under clause (a) or (b) shall be made, unless the Vice-Chancellor has been given a reasonable opportunity of being heard in respect of the action proposed to be taken against him.(7)(a)The Vice-Chancellor shall draw such emoluments as the State Government may, from time to time, whether prospectively or retrospectively determine;(b)The other conditions of service of the Vice-Chancellor shall be such as may be determined by the Statutes and accepted by the Vice-Chancellor at the time of his appointment:Provided that, the emoluments and other conditions of service shall not be varied to the disadvantage of the Vice-Chancellor during his tenure as Vice-Chancellor.(8)In the event of the occurrence of vacancy in the office of the Vice-Chancellor, by reason of death, resignation or otherwise, the Chancellor may nominate the Director or a Dean of the University or any other person to act as Vice-Chancellor, until a regular appointment of Vice-Chancellor is made in accordance with sub-section (1) of this section:Provided that, the period of such interim arrangement [shall not exceed twelve months] [These words were substituted for the words 'shall not exceed six months' by Maharashtra 19 of 2010, Section 2(d), (w.e.f. 8.7.2010).],(9)Where any temporary vacancy in the office of the Vice-Chancellor occurs by reason of leave, illness or other cause, the Pro-Chancellor shall make such arrangements for carrying on the duties of the office of the Vice-Chancellor, as he may think fit. Until such arrangements are made, the Director or Dean or any other person nominated by the Pro-Chancellor for that purpose shall carry on the current duties of the office of the Vice-Chancellor:Provided that, in the case of a temporary vacancy of less than two months, the Vice-Chancellor may, by order in writing, entrust his duties to the Director or Dean or, in their absence to the Registrar, as a measure of emergency.
