Section 25(5) in Himachal Pradesh Universities of Agriculture, Horticulture and Forestry Act, 1986
(5)The Vice-Chancellor shall be responsible for prompt and proper implementation on the part of the University and its authorities and officers, of the directions by the Council for Education and Research under section 9, from time to time, and shall have and exercise all the powers necessary for this purpose, notwithstanding anything contained in this Act or in the Statutes and the Regulations made or deemed to have been made under this Act.
