(1)The Vice-Chancellor shall be a whole-time salaried officer of the University and shall be appointed by the Chancellor from amongst distinguished persons in the field of technical education whose names are submitted to him by the committee constituted in accordance with the provisions of sub-section (2) :Provided that the first Vice-Chancellor shall be appointed by the Stale Government.(2)The committee referred to in sub-section (1) shall consist of the to following members, namely:(a)Principal Secretary or Secretary, as the case may be, to the State Government in the Technical Education Department who shall also be the convener of the Committee;(b)One person nominated by the All India Council for Technical Education;(c)One person nominated by the Chancellor.["(3) (a) Only such person shall be eligible for appointment to the office of Vice-Chancellor who has not attained the age of 65 years:] [Substituted by U.P. Ordinance No. 29 of 2007 Published in U.P. Gazette Extra Part II Section (Ka) dated 25 August, 2007. This ordinance repealed by U.P. Act, No. 28 of 2007 Pub. in U.P. Gazette, Extra., Part I Section, (ka) dated 19th November, 2007. pp. 3-4.](b)[ The Vice-Chancellor shall hold office for a term of three years from the date he enters upon his office or till he attains the age of sixty-eight years whichever is earlier.] [Amended by U.P. Act, No. 28 of 2007.](c)[ The Vice-Chancellor who has not attained the age of 65 years may be appointed as such for second term:] [Amended by U.P. Act, No. 28 of 2007.]Provided that the Vice-Chancellor may by writing under his hand addressed to the Chancellor resign his office and shall cease to hold his office on the acceptance by the Chancellor of such resignation."(4)The emoluments and other conditions of service of the Vice-Chancellor shall be such as may be determined by the State Government from time to time:Provided that the emoluments and other conditions of service of a Vice-Chancellor shall not be varied to his disadvantage during the term of his office.(5)Where the Vice-Chancellor is unable to discharge his functions owing to absence, illness or any other cause, the Pro-Vice Chancellor shall discharge the functions of the Vice-Chancellor until the Vice-Chancellor resumes his duties.(6)If in the opinion of the Chancellor, the Vice-Chancellor wilfully omits or refuses to carry out the provisions of this Act or abuses the powers vested in him, or if it otherwise appears to the Chancellor that the continuance of the Vice-Chancellor in office is detrimental to the interest of the University, the Chancellor may, after making such enquiry as he deems proper, by order, remove the Vice-Chancellor.(7)During the pendency or in contemplation, of any inquiry referred to in sub-section (7), the Chancellor may order that till further orders :(a)such Vice-Chancellor shall refrain from performing the functions of the office of Vice-Chancellor, but shall continue to get the emoluments to which he was otherwise entitled;(b)the functions of the office of the Vice-Chancellor shall be performed by the person specified in the order.
