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State of Telangana - Section

Section 26 in Sri Konda Laxman Telangana State Horticultural University Act, 2007

26. Vice-Chancellor.

(1)The Vice-Chancellor shall be a whole time officer of the University and shall be appointed by the Chancellor from the panel of eminent scientists in Horticulture/ Agriculture drawn by the Search Committee. The Search Committee shall consist of the following persons:
(i)One nominee of Chancellor;
(ii)One nominee of the State Government;
(iii)Director General, Indian Council of Agricultural Research or his nominee.
(2)The Vice-Chancellor shall hold office for a term of three years. The emoluments, inclusive of pension, if any, and other conditions of the service of the Vice-Chancellor shall be such as may be prescribed by UGC/ICAR and shall not be varied to his disadvantage after his appointment.
(3)The Vice-Chancellor may relinquish his office by resignation in writing under his hand addressed to the Chancellor which shall be delivered to the Chancellor normally 60 days prior to the date on which the Vice- Chancellor wishes to be relieved from his office, but the Chancellor may relieve him earlier.
(4)Where the post of the Vice-Chancellor falls, permanently vacant either by resignation or otherwise, the vacancy shall be filled by the Chancellor in accordance with the provisions of sub-section (1) and the Vice-Chancellor so appointed shall hold office for a full term of five years.
(5)In the temporary absence of the Vice-Chancellor on leave, for whatever reason, or until the vacancy caused in any other manner is filled, the Chancellor shall appoint any person temporarily to act as Vice-Chancellor.
(6)The Vice-Chancellor shall not be removed from his office except by an order of the Chancellor passed on the ground of misbehaviour or incapacity or if it appears to the Chancellor that the continuance of the Vice-Chancellor in office is detrimental to the interests of the University, after due inquiry by such person who is or has been a Judge of High Court to be nominated by the Chancellor in which the Vice-Chancellor shall have an opportunity of making his representation.