Section 14 in The M.P. Niji Vishwavidyalaya (Sthapana Avam Sanchalan) Rules, 2008
14. Terms and conditions of Service of Chairman and Members.
(1)(a)A person appointed as Chairman or Full Time Member or Part Time Member shall hold office for a term of 3 years.(b)Person who has held office as Chairman or Member shall be eligible for further appointment for one more term.(c)No person shall be eligible for the post of Chairman or Full Time Member or Part Time Member who has held or is holding an office with any of the Private Universities established under the Act or Private Universities established outside the State of Madhya Pradesh.(2)No person shall hold the office after the age of 65 years.(3)The Chairman or a Full Time Member or a Part Time Member may resign his office by writing under his hand addressed to the visitor, and shall forward a copy of that resignation letter to the Higher Education Department.(4)If at any lime upon representation made or otherwise it appears to the Visitor that the Chairman or Member :-(a)has made default in performing any duty imposed on him by or under the Act; or(b)has acted in manner prejudicial to the interest of the Regulatory Commission; or(c)is incapable of managing the affairs of the Regulatory Commission, the visitor may notwithstanding the fact that the term of office has not expired, by an order in writing, recording the reasons therein, require the Chairman/Member to relinquish his office as from such date as may be specified in the order :Provided that no such order shall be passed unless the particulars of the grounds on which such action is proposed to he taken are communicated to the Chairman and he is given reasonable opportunity of showing cause against the proposed order.(5)As from the date specified in the order under sub-section (4), the Chairman or Member shall be deemed to have relinquished the office and the office of the Chairman or Member shall fall vacant.(6)If a casual vacancy occurs in the office of the Chairman or Full Time Member or Part Time Member, whether by reason of death, resignation or otherwise, the vacancy shall be filled by a fresh appointment :Provided that the Education Department may, in consultation with the visitor, fill any casual vacancy of the office of the Chairman by appointing any Full Time Member for not exceeding two months.(7)During the absence of the Chairman due to leave, illness, or any other cause, the Full Time Member nominated by the Chairman shall discharge functions and duties of the Chairman.(8)The office of the Chairman as well as all the Full Time Member shall be whole time and salaried one.(9)The Full Time Member shall perform such functions as may be assigned to them by the Chairman from time to time.(10)The Chairman shall receive a consolidated salary of Rs. 250(H)/-(Rupees Twenty Five thousand only) per month irrespective of the pension and pension equivalent to gratuity that may be admissible to him :Provided that, if the Chairman is not getting any pension he shall be entitled to receive a salary as prescribed by Finance Department and dearness allowance and other allowances as admissible to Class-I Officer of the State Government from time to lime.(11)The Chairman shall be entitled to free furnished residential accommodation at the Headquarters of the Regulatory Commission, maintained by the State Government or accommodation provided by the Government.(12)The Chairman shall be provided with one Car alongwith one Driver, Telephones with STD facility in office and at his residence.(13)The Full Time Member shall receive a consolidated salary as prescribed by Finance Department irrespective of pension and pension equivalent to gratuity that may be admissible to himProvided that if a Member is not getting pension then he shall be entitled for salary as prescribed by Finance Department with Dearness Allowance and other allowances admissible to Class-I Officer of the State Government(14)The Full Time Member shall be entitled to House Rent Allowance as admissible to Class-I Officer of the State Government along with Telephones with STD facility in office and at his residences.(15)The Chairman and Full Time Members shall be entitled to 13 days casual leave and one month's earned leave/medical, leave in one calendar year. Leave Record of the Chairman and the Full Time Member shall be kept in the office of the Regulatory Commission.(16)During travel for the working of the Regulatory Commission or the Government the Chairman and Full Time Members of the Commission shall be entitled to Traveling Allowance and Dearness Allowance at the rates admissible and applicable to Class-1 Officer of the State Government and in addition to reimbursement for staying as prescribed by Finance Department.(17)The Chairman and Full Time Members shall be entitled to such medical benefits as may be admissible to Class-1 Officer of the State Government or to Medi-claim in lieu thereof, as may be decided by the Education Department.(18)The Chairman and the Full Time Members shall not receive any retirement benefits such as pension, gratuity or both from the Regulatory Commission.(19)A Part Time Member shall be entitled to sitting fee of Rs. 1000/- (Rupees One Thousand only) per day and Traveling Allowance at the rates applicable to Class-I Officers of the State Government and in addition to, for the period spent on duty, reimbursement for staying prescribed by Finance Department.
