9A. [ Appointment, powers, duties and conditions of service of Vice-Chancellor. [Sections 9A and 9B inserted by Act 23 of 1969, Section 3.]
(1)The Vice- Chancellor shall be appointed by the Chancellor on the advice of the State Government.(2)The Vice-Chancellor shall hold office for a term of three years which may be extended by the Chancellor, on similar advice, for such further periods not exceeding three years at a time as he may deem fit.(3)Chancellor shall determine the amount of remuneration and other conditions of service of the Vice-Chancellor :Provided that such terms and conditions shall not be altered to the disadvantage of the Vice-Chancellor during his term of office.(4)[ Notwithstanding anything contained in sub-section (5) of section 9AA, in the event of the Vice- Chancellor being not in position on account of illness, absence on leave or in any other contingency, the Chancellor may, on the advice of the State Government, appoint any person to act as Vice-Chancellor for the disposal of business during the period the Vice-Chancellor is not in position. The person temporarily appointed to discharge the functions of the Vice-Chancellor shall hold office during the pleasure of the Chancellor who shall also determine the emoluments or allowances payable to the person so appointed.](5)The Vice-Chancellor shall be the principal executive and academic officer of the University and shall exercise control over its affairs in accordance with the Statutes and Regulations and give effect to the decisions of the authorities of the University. He shall be ex officio Chairman of the Senate, the Syndicate, the Academic Council and the Finance Committee and shall in the absence of the Chancellor, preside at any convocation of the University. He shall be entitled to be present at and address any meeting of any authority or other body of the University.(6)The Vice-Chancellor shall have the power of convening meetings of the Senate, the Syndicate and Academic Council. He may delegate this power to any other officer of the University.(7)It shall be the duty of the Vice-Chancellor to ensure that the Act, Statutes, Ordinances and Regulations are faithfully observed and he shall have all powers necessary for this purpose.(8)If, in the opinion of the Vice-Chancellor an emergency has arisen which requires immediate action to be taken, the Vice-Chancellor shall take such action as he deems necessary and shall report the same for confirmation at the next meeting to the authority which, in the ordinary course, would have dealt with the matter :Provided that if the action taken by the Vice-Chancellor is not approved by the authority concerned, he may refer the matter to the Chancellor whose decision thereon shall be final :Provided further that where any such action taken by the Vice- Chancellor affects any person in the service of the University, such person shall be entitled to prefer, within thirty days from the date on which he receives notice of such action, an appeal to the Chancellor.(9)The Vice-Chancellor shall exercise such other powers as may be prescribed by the Statutes and Ordinances.
