Section 11 in Dr. Abdul Haq Urdu University Act, 2016
11. The Vice-Chancellor.
(1)The Vice-Chancellor shall be a person of proven competence, integrity, morals, and institutional commitment, and shall be a distinguished academician with a minimum of ten years of experience as a Professor in a university or ten years of experience in an equivalent position or above in a reputed research organization.(2)The Vice-Chancellor shall be the academic head and principal executive officer of the University, and shall exercise general control over its affairs. He shall be a whole time officer of the University.(3)The Government shall constitute a Search Committee for the appointment of Vice-Chancellor. The Search Committee shall consist of nominees, one each, from,-(a)the Executive Council of the University;(b)the University Grants Commission; and(c)the State Government.(4)The said nominees shall be persons of proven eminence in the field of higher education and are not connected in any manner with the university concerned or its colleges.(5)The Search Committee shall, by following the procedure prescribed by the Government for the purpose, recommend to the Government a panel of three persons arranged in alphabetical order of their names: Provided that it shall be competent for the Government to call for a fresh panel if they consider it necessary, and in such a case the Search Committee shall submit a fresh panel to the Government.(6)The Government shall forward the said panel to the Chancellor who shall then appoint the Vice-Chancellor from among the persons named from that panel.(7)The Vice-Chancellor shall hold office for a term of four (4) years from the date of his appointment.(8)Notwithstanding anything contained in sub-section (7) above, the Chancellor may, on the advice of the Government, at any time after the Vice- Chancellor has taken change, by order in writing, remove the Vice- Chancellor from office on proven grounds of incapacity, misconduct or violation of the provisions of this Act or any statutory regulations made under thereto.Provided that no such order shall be made by the Chancellor unless the Vice-Chancellor was given a reasonable opportunity of showing cause against the action proposed to be taken against him.Provided further that the Chancellor may, at any time before making such order, place the Vice-Chancellor under suspension pending enquiry by a sitting or retired Judge of the High Court/Supreme Court.Provided also that where the Lokayukta enquiries into an allegation against the Vice-Chancellor under the Andhra Pradesh Lokayukta and Upa- Lokayukta Act, 1983 (Act 11 of 1983) then, notwithstanding anything contained in section 12 of the said Act, the Lokayukta shall submit the report to the Government and the Chancellor shall act in accordance with the advice tendered by the Government on consideration of the report while exercising his powers under this sub-section.(9)The Vice-Chancellor shall be paid such pay and allowances as may, by order, be specified by the Government from time to time. He shall be provide with furnished official accommodation for which he shall pay ten percent of his pay towards rent.(10)When the Vice-Chancellor is unable to exercise his powers, perform his functions and discharge his duties owing to absence, illness, or any other cause or when the office of Vice-Chancellor is vacant, a senior most Dean or Professor shall hold the Office of the Vice-Chancellor.(11)The In-charge Vice-Chancellor so appointed shall exercise the powers, perform the functions and discharge the duties of the Vice- Chancellor until the Vice-Chancellor resumes office or, as the case may be, a new Vice-Chancellor is appointed in accordance with sub-section (4), (5) and (6) above.(12)It shall be competent for the Chancellor to accept the resignation of the Vice-Chancellor. When the post of the Vice-Chancellor falls permanently vacant, either by resignation or otherwise, the Government shall appoint in-charge Vice-Chancellor, who shall exercise the powers, performs the functions and discharge the duties of Vice-Chancellor until new Vice-Chancellor is appointed in accordance with sub-sections 4,5 and 6 above.
