Section 10 in The Maharaja Krishnakumarsinhji Bhavnagar University Act, 1978
10. The Vice-Chancellor.
(1)[The Vice-Chancellor shall be appointed by the Chancellor in consultation with the State Government] [These words were substituted for the words 'The Vice-Chancellor shall be appoinied by the State Government' by Gujarat 7 of 1987, Section 6 (1).] from amongst three persons recommended under sub-section (3) by a committee appointed for the purpose under subsection (2).(2)[(a) For the purposes of sub-section (1), the Chancellor shall appoint a Committee which shall consist of the following members, namely:-(i)two members (not being persons connected with the University or with any affiliated college, recognised institution or approved institution) out of whom one shall be a person nominated in the manner prescribed by the Statutes by the Executive Council and the Academic Council jointly and the other shall be a person nominated in the manner prescribed by the Statutes by the Vice-Chancellor of all the Universities established by law in the State of Gujarat;(ii)one member to be nominated by the Chancellor;(iii)one member to be nominated by the Chairman of the University Grants Commission:][Provided that in any case where for any reason whatsoever a person is not nominated-(a)under sub-clause (i) by the Executive Council and the Academic Council jointly, or by the Vice-Chancellors, or(b)under sub-clause (iii) by the Chairman of the University Grants Commission, it shall be lawful for the Chancellor to nominate a person to be a member of the Committee in any such case.](c)The Chancellor shall appoint one of the three members of the Committee as its Chairman.(3)The Committee so appointed shall, within such time and in such manner as may be prescribed by Statutes, select three persons whom it considers fit for being appointed as Vice-Chancellor and [shall recommend to the Chancellor the names of the persons so selected arranged in an alphabetical order] [These words were substituted for the words 'shall recommend to the State Government the names of the persons so selected' 'by Gujarat 7 of 1987, Section 6 (3).] together with such other particulars as may be prescribed by the Statutes:Provided that as far as possible the Committee shall not select any such person who if appointed as Vice-Chancellor, would cease to hold that office on account of attaining the age of 65 years before completion of the term of three years.(4)The Vice-Chancellor shall hold office for a term of three years and he shall be eligible for reappointment to that office for a further term of three years only:Provided that no person appointed as the Vice-Chancellor shall continue to hold his office as such after he attains the age of 65 years.(5)The emoluments to be paid to the Vice-Chancellor, and the terms and conditions subject to which he shall hold office, [shall be such,-as may be determined by the State Government] [These words were substituted for the words 'shall be such as may be prescribed by the Statutes by Gujarat 10 of 1982, Section 2, Schedule, Sr. No. 6 (2) (a) (w.r.e.f. 09-12-1981).']:Provided that such emoluments or such terms and conditions shall not, during the currency of the term of the holder of that office, be varied to his disadvantage without his consent.(6)(a)During the leave or absence of the Vice-Chancellor, or(b)in the event of a permanent vacancy in the office of the Vice-Chancellor, until an appointment is made under sub-section (1) to that office, [Pro-Vice-Chancellor and in the absence of the Pro-Vice-Chancellor [one of the Deans or] [These words were substituted for the words 'one of the Deans, nominated by the Chancellor', by Gujarat 10 of 1982, Sr. No. 6 (2) (b) (w.r.e.f. 09-12-1981).] [the Senior professor nominated by the Chancellor] [These words were substituted for the words 'one of the Deans nominated by the Chancellor' by Gujarat 7 of 1987, Section 6 (4).] for that purpose shall carry on the current duties of the office of the Vice-Chancellor.
