(1)Every appointment of the 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). 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 persons 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 the Vice-Chancellor.] [Added by Tamil Nadu Universities Laws (Amendment) Act, 1992 (Tamil Nadu Act 3 of 1992).](2)[ For the purpose of sub-section (1), the Committee shall consist of five persons of whom one shall be nominated by the Chancellor, one shall be nominated by the Government, one shall be nominated by the Senate and two shall be nominated by the Syndicate :] [Substituted by Alagappa University (Amendment) Act, 1987 (Tamil Nadu Act 21 of 1987).]Provided that-(a)the person so nominated shall not be a member of any of the authorities of the University;(b)the person so nominated by the Chancellor shall convene the meetings of the committee.(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 years' by Act No. 32 of 2012, dated 14.11.2012, w.e.f. 14.7.2012.].(4)When any temporary vacancy occurs in the office of the Vice-Chancellor or if the Vice-Chancellor is, by reason of 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 with the approval of the Chancellor makes the requisite arrangements.(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:-(i)There shall be paid to the Vice-Chancellor a salary of three thousand rupees per mensem and he shall be entitled, without payment of rent, to the use of a furnished residence throughout his term of office, and no charge shall fall on the Vice-Chancellor personally in respect of the maintenance of such residence;(ii)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-(a)the University; or(b)any other University or college or institution 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;(iii)The Vice- Chancellor shall entitled to travelling allowances at such rates as may be fixed by the Syndicate;(iv)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 by the Vice-Chancellor in sufficient time before the date of expiry of the term of his office is refused by the Chancellor in the interest 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 one hundred and eighty days.(v)The Vice-Chancellor shall be entitled on medical 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 (iv).
