Section 12 in Tamil Nadu Dr. Ambedkar Law University Act, 1996
12. Vice-Chancellor.
(1)Every appointment of Vice-Chancellor shall be made by the Chancellor from out of a panel of three names recommended by the Committee referred to in sub-section (2) and such panel shall not contain the name of any member of the said Committee :Provided that if the Chancellor does not approve any of the person in the panel so recommended by the Committee, he may take steps to constitute another Committee, in accordance with sub-section (2) to give a fresh panel of three different names and shall appoint one of the persons named in the fresh panel as Vice-Chancellor.(2)For the purpose of sub-section (1), the Committee shall consist of three persons of whom one shall be nominated by the Government, one shall be nominated by the Academic Senate and one shall be nominated by the Syndicate:Provided that the persons so nominated shall not be a member of any of the authorities of the University.(3)The Vice-Chancellor shall hold office for a period of three years and shall be eligible for re-appointment for a further period of three years :Provided that no person shall hold the office of the Vice-Chancellor for more than six years in the aggregate :Provided further that -(a)the Chancellor may direct that a Vice-Chancellor whose term of office has expired, shall continue in office for such period, not exceeding a total period of one year, as may be specified in the direction;(b)the Vice-Chancellor may, by writing under his hand addressed to the Chancellor and after giving two months notice, resign his office:Provided also that a person appointed as Vice-Chancellor shall retire from office if, during the term of his office or any extension thereof, he completes the age of [seventy years] [Substituted for 'sixty-five' by Tamil Nadu Act No. 49 of 2012, Dated. 16.11.2012, w.e.f. 31.07.2012.] years.(4)When any temporary vacancy occurs in the office of the Vice-Chancellor or when 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 senior most Professor of the University shall exercise the powers and perform the duties of the Vice-Chancellor till the Syndicate makes the requisite arrangements for exercising the powers and performing the duties of the Vice-Chancellor.(5)The Vice-Chancellor shall be a whole-time officer of the University and his emoluments and other terms and conditions of service shall be as follows: -(a)there shall be paid to the Vice-Chancellor a fixed salary of seven thousand six hundred rupees per mensem or such higher salary as may be fixed by the Government, from time to time, and he shall be entitled to such other perquisites as may be fixed by the statutes;(b)The Vice-Chancellor shall be entitled to such terminal benefits and allowances as may be fixed by the Syndicate with the approval of the Chancellor, from time to time :Provided that, where an employee of, -(i)the University or colleges or institutions maintained by or affiliated to, that University; or(ii)any other University or colleges or institutions maintained by or affiliated to that University,is appointed as Vice-Chancellor, he shall be allowed to continue to contribute to the Provident Fund to which he is a subscriber, and the contribution of the University shall be limited to what he had been contributing immediately before his appointment as Vice-Chancellor;(c)The Vice-Chancellor shall be entitled to travelling allowance at such rates as may be fixed by the Syndicate;(d)The Vice-Chancellor shall be entitled to earned leave on full pay at one-eleventh of the periods spent by him on active service : Provided that when the earned leave applied for the Vice-Chancellor in sufficient time before the date of expiry of the term of his office, is refused by the Chancellor in the interests of the University and if he does not avail of the leave before the date of expiry of the term of his office, he shall be entitled to draw cash equivalent to leave salary after relinquishment of his office in respect of earned leave at his credit subject to a maximum of two hundred and forty days;(e)The Vice-Chancellor shall be entitled on medial grounds or otherwise, to leave without pay for a period not exceeding three months during the term of his office:Provided that such leave may be converted into leave on full pay to the extent to which he is entitled to earned leave under clause (d).
