Section 11 in Uttar Pradesh Rajarshi Tandon Open University Act, 1999
11. The Vice-Chancellor.
(1)The Vice-Chancellor shall be a whole time The Vice salaried officer of the University and shall be Chancellor appointed by the Chancellor in such manner, for such terms and on such emoluments and other conditions of service as may be prescribed;(2)The Vice-Chancellor shall be the principal academic and executive officer of the University, and shall exercise supervision and control over the affairs of the University and give effect to other decisions of all the authorities of the University.(3)The Vice-Chancellor, may if he is of the opinion that immediate action is necessary on any matter, exercise any power conferred on any officer or authority of the University by or under this Act and shall report to such officer or authority the action taken by him on such matter.Provided that if the officer or authority concerned is of the opinion that such action ought not to have been taken, it may refer the matter to the Chancellor whose decision thereon shall be final;Provided further that any person in the service of the University who is aggrieved by the action taken by the Vice-Chancellor under this sub-section shall have the right to appeal against such action to the Executive Council within ninety days from the date on which such action is communicated to him and thereupon the Executive Council may confirm, modify or reverse the action by the Vice-Chancellor.(4)The Vice-Chancellor, if he is of the opinion that any decision of any authority is beyond the powers of the authority conferred by the provisions of this Act Statutes or Ordinances or that any decision taken is not in the interests of the University may ask the authority concerned to review its decision within sixty days of such decision and if the authority refuses to review its decision ether in whole or in part or no decision is taken by it within the sad period of sixty days, the matter shall be referred to the Chancellor whose decision thereon shall be final;Provided that the decision of the authority concerned shall remained suspended during the period of review of such decision by the authority or the Chancellor as the case may be, under this sub-section.(5)The Vice-Chancellor shall exercise such other powers and perform such other functions as may be prescribed by the Statutes and the Ordinances.
