Section 12 in Karnataka Universities of Agricultural Sciences Act, 1963
12. The Vice-Chancellor.
(1)The Vice-Chancellor shall be a whole time officer of the University.(2)[ The Vice-Chancellor shall be appointed by the Chancellor out of a panel of names recommended by a selection committee consisting of a person nominated by the Chancellor, the Director General, Indian Council of Agricultural Research, the Chairman, University Grants Commission or his nominee and a person nominated by the State Government. No person nominated as a member of the committee shall be connected with the University or any institution, maintained or administered by the University. The Chancellor shall appoint one of the members to be the Chairman of the Committee:Provided that if the Chancellor does not approve any of the names recommended by the committee, he may call for fresh recommendations from the committee.] [Substituted by Act 40 of 1987 w.e.f. 31.12.1987.]Provided that if none of the persons recommended by the committee is willing to accept the appointment, the Chancellor may call for fresh recommendation from such committee:Provided further that the first Vice-Chancellor shall be appointed by the Chancellor on the recommendation of the State Government.(3)The Committee shall submit the panel to the Chancellor within such period as he may specify. If the Committee fails to submit the panel within the period so specified, the Chancellor may appoint any person whom he deems fit to be the Vice-Chancellor.(3A)[ Notwithstanding anything contained in sub-sections (2) and (3), the first Vice- Chancellor of the University of Agricultural Sciences, Dharwad shall be appointed by the Chancellor on the recommendation of the State Government.] [Inserted by Act 14 of 1986 w.e.f. 1.10.1986](4)The term of office of the Vice-Chancellor shall be for a period of three years extensible by order of the Chancellor on the recommendation of the Board to a term not exceeding in the aggregate six months, if on any occasion such extension is considered necessary and for reasons to be specified in such order:Provided that,-(a)the Vice-Chancellor may, by writing under his hand addressed to the Chancellor, and after giving three months' notice, resign his office; or(b)the Vice-Chancellor may be removed from his office in the manner provided in sub-section (5).(5)The Chancellor may at any time on the recommendation of the Board supported by two-thirds of the members of the Board, by order remove the Vice-Chancellor from his office, if, in the opinion of the Chancellor, his continuance in office is detrimental to the interests of the University:Provided that no such order shall be made unless the Vice-Chancellor has been given an opportunity to be heard against the action proposed to be taken.(6)[ No person shall be appointed as Vice-Chancellor for more than two terms.(6A)No person shall be appointed or hold Office as Vice-Chancellor, if he has attained the age of sixty-five years.] [Substituted act 40 of 1987 w.e.f. 31.12.1987.](7)The emoluments and other service conditions of the Vice-Chancellor shall be such as may be determined by the Chancellor, and shall not be varied to his disadvantage after his appointment.(8)Where a temporary vacancy occurs or is likely to occur in the office of the Vice- Chancellor by reason of leave, illness or other cause other than the expiry of his term, or the Vice-Chancellor is due to absence or otherwise unable to exercise his powers or perform his functions temporarily, the Dean shall until the appointment of a person to act as Vice-Chancellor or until the return of Vice-Chancellor to duty, as the case may be, exercise the powers and perform the functions of the Vice-Chancellor in addition to his own functions. In the absence of the Dean, the Board shall, as soon as possible and subject to the approval of the Chancellor, make such arrangements for carrying on the duties of the office of the Vice-Chancellor as it may think fit, and until such arrangements are made such officer of the University as may be nominated by the Chancellor for the purpose shall carry on the current duties of the office of the Vice-Chancellor.
