[17th October 2023] In
exercise of the powers conferred by sub-sections (2) and (3) of Section 29 of
the Delhi University Act 1922 (VIII of 1922), the Executive Council, with the
approval of the Visitor, hereby makes the following amendments further to amend
the Delhi University Statutes, 1922, namely:- (i)
These Statutes
may be called as the Delhi University (Amendment) Statutes, 2023. (ii)
They shall come
into force on the date of their publication in the Official Gazette. In the
Delhi University Statute, 1922, in Statute 11-F(4), following shall be
substituted: Existing Amended 11-F (4)
The Vice-Chancellor shall hold office for a term of five years and shall not
be eligible for re-appointment. Provided
that, notwithstanding the expiry of the said period of five years, he shall
continue in office until his successor is appointed and enters upon his
office. Provided
further that the Visitor may direct that a Vice Chancellor, whose term of
office has expired, shall continue in office for such period, not exceeding
one year, as may be specified in the direction. Provided,
however, a person appointed as Vice-Chancellor shall continue in office until
completion of his term of office or any extension thereof or until he
completes the age of 70 years whichever is earlier. 11-F (4)
The Vice-Chancellor shall hold office for a term of five years and shall be
eligible for reappointment for another term. --No
Change -- --No
Change -- --No
Change --The Delhi
University (Amendment) Statutes, 2023