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State of Punjab - Section

Section 15 in Guru Angad Dev Veterinary and Animal Sciences University Act, 2005

15. Powers and duties of the Vice-Chancellor.

(1)The Vice-Chancellor shall be the principal executive and academic officer of the University and the Chairman of the Academic Council, and shall, in the absence of the Chancellor, preside at a convocation of the University and shall confer degrees on the persons, entitled to receive them.
(2)The Vice-Chancellor shall exercise control over the affairs of the University and shall be responsible for the due maintenance of discipline at the University.
(3)The Vice-Chancellor shall convene meetings of the Academic Council, unless he temporarily delegates this power to some other officer of the University.
(4)Without prejudice to the powers conferred by this Act on the State Government, the Vice-Chancellor shall ensure the faithful observance of the provisions of this Act and the statutes and he shall exercise all such powers, as may be necessary in that behalf.
(5)The Vice-Chancellor shall be responsible for the presentation of the budget and the statement of accounts to the Board.
(6)In any emergency, which, in the opinion of the Vice-Chancellor, requires immediate action to be taken, he shall take such action, as he deems necessary and shall, at the earliest possible, report the action taken, to the officer, authority or other body, as the case may be, for confirmation, who or which in the ordinary course, would have dealt with the matter, but nothing in this sub-section shall be deemed to empower the Vice-Chancellor to incur any expenditure, not duly authorised and provided for in the budget.
(7)Where any action taken by the Vice-Chancellor under sub-section (6), affects any person in the service of the University to his disadvantage, such action shall not taken, unless such a person has been given an opportunity of being heard.
(8)The person aggrieved by an action, referred to in sub-section (7), may prefer an appeal to the Board within a period of thirty days from the date, on which the action taken against him, is communicated to him.
(9)Subject as aforesaid, the Vice-Chancellor, shall give effect to the orders of the Board regarding the appointment, suspension or dismissal of officers, teachers and other employees of the University.
(10)The Vice-Chancellor shall be responsible for the co-ordination and integration of teaching, research and extension education.
(11)The Vice-Chancellor shall exercise such other powers, as may be prescribed.