Section 17(6) in The Maharashtra Animal and Fishery Sciences University Act, 1998
(6)The Vice-Chancellor shall be responsible for prompt and proper implementation, by the University and its authorities and officers, of the directions issued by the Pro-Chancellor under section 7, from time to time, and he shall have and exercise all the power necessary for this purpose, notwithstanding anything contained in this Act or in the Statutes and Regulations made under this Act.
