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State of Himachal Pradesh - Section

Section 12 in Himachal Pradesh Technical University Act, 2014

12. The Vice-Chancellor.

(1)Person of the highest level of competence, integrity, morals and institutional commitment shall be appointed as Vice-Chancellor of the University as per the norms of University Grants Commission or Regulations.
(2)The Vice-Chancellor shall be appointed by the Chancellor on the recommendations of the State Government from a panel of three persons recommended by the Search Committee referred to in sub-section (3) of this section and such panel shall not contain the name of any member of the Search Committee.
(3)For the purpose of sub-section (2) the Search Committee shall consist of following members to recommend the names for appointment as Vice-Chancellor, namely: -
(a) a nominee of the Chancellor to be recommended bythe Government who shall be a person of eminence in the field ofEngineering/Technology not below the rank of Professor; Chairperson
(b) a representative of the State Government notbelow the rank of Secretary to the Government of HimachalPradesh; Member;
(c) The Director, IndianInstitute of Technology located within the State;and Member; and
(d) The Registrar, Himachal Pradesh TechnicalUniversity. Member Secretary.
(4)The process for preparing a panel shall begin at least three months before the probable date of occurrence of the vacancy of the Vice-Chancellor.
(5)The Search Committee while preparing the panel, shall adopt a transparent, objective and competitive selection process by giving proper weightage to the academic excellence, exposure to higher education system, academic and administrative experience which must be reflected while including such persons in the panel.
(6)The Vice-Chancellor shall be appointed for a period of three years or till he attains the age of 65 years, whichever is earlier, and shall, subject to the provisions of this section, be eligible for re-appointment for a further period not exceeding three years.
(7)The Vice-Chancellor shall not be removed from his office except by an order of the Chancellor passed on the ground of wilful omission or refusal to carry out the provisions of this Act, or abuse of the powers vested in him and after due enquiry ordered by the Government by such person, who is or has been a Judge of a High Court or the Supreme Court, as may be appointed by the Chancellor in which the Vice-Chancellor shall have an opportunity of making his representation against such removal:Provided that where the enquiry is conducted by a person who is or has been a Judge of High Court or the Supreme Court the report of such an enquiry shall be forwarded 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.
(8)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 the Registrar shall act as Vice- Chancellor of the University.
(9)When the post of the Vice-Chancellor falls permanently vacant, either by resignation or otherwise, the vacancy shall be filled by the Chancellor by appointing another person as the Vice-Chancellor and the Vice-Chancellor so appointed shall hold office for a full term of three years.
(10)The Chancellor shall determine the amount of remuneration and other terms and conditions of service of the Vice-Chancellor:Provided that terms and conditions of service shall not be altered to the disadvantage of the Vice-Chancellor during the term of office.
(11)It shall be competent for the Chancellor to accept the resignation of the Vice-Chancellor.
(12)It shall be the duty of the Vice-Chancellor to ensure that the provisions of the Act and the Regulations are strictly observed and he shall have all powers necessary for this purpose.