Section 8 in Jharkhand University of Technology Act, 2011
8. The Chancellor and his Powers.
- (i) The Governor of Jharkhand shall be the Chancellor of the University and shall, by virtue of his office, be the head of the University.(ii)The Chancellor, when present, shall preside over the meetings and at any Convocation of the University.(iii)All authorities of the University shall be subordinate to the Chancellor.(iv)The Chancellor shall have the powers to inspect the University, its buildings, laboratories, workshops and equipment, any College or hostel, the teaching or examinations conducted, or any act done by the University, and to get such inspection done by such person or persons who may be directed by him and to inquire or to cause any inquiry made, in like manner, in respect of any matter connected with the University, and its shall be the duty of the officers of the concerned University and College to render necessary assistance in such inspection.Provided that the Chancellor shall, in every case, inform the Vice Chancellor of is intention to inspect or inquire or to get the inspection or inquiry conducted and the university shall be entitled to representation therein.(v)(a)The Chancellor may send the results of such inspection or inquiry to Vice-Chancellor and the Vice- Chancellor shall communicate the views of the Chancellor to the Executive Council and the Academic Council.(b)The Executive Council and the Academic Council shall report to the Chancellor within the specified period, such action, if any as has been taken or is proposed to be taken upon the results of such inspection or enquiry.(c)Where the Executive Council and the Academic Council fail to take action up to the satisfaction of the Chancellor within a reasonable time, the Chancellor may, after considering the explanation furnished or representation filed by the Executive and the Academic Council, give such direction as he considers fit and the Executive Council and the Academic Council shall at once comply.Provided that notwithstanding anything contained in sub- section (v) the Chancellor, if he deems necessary, on the basis of report received from the Vice-Chancellor or otherwise, may call for explanation from any teacher or officer of the University or Colleges affiliated to it and after the consideration on the charges, issue such directions as he deems fit, and the Vice-Chancellor, the Executive Council and the Academic Council or the Governing Body, as the case may be, shall comply with it within the specified period.(vi)The Chancellor may, either suo moto or on a reference made to him by the Vice-Chancellor under the provisions of this Act or by the Government, by order in writing, annul any proceeding of any of the authorities of the University which is not in conformity with this Act, the Rules or any other Law for the time being in force.Provided that before making any such order the Chancellor shall call upon such authority to show cause why such an order should not be made and, if any cause is shown by such authority within the specified time, shall consider the same.(vii)The Chancellor shall have the right to suspend or dismiss any of the authorities of the University and to take measures for the interim administration of the University.Provided that before taking any such action, the Chancellor shall give an opportunity to such authority to show cause as to why such an action should not be taken.(viii)Every proposal for the conferment or withdrawal of an honorary degree shall be subject to confirmation of the Chancellor.(ix)An appeal shall lie to the Chancellor against any order of dismissal passed by the Executive Council or the Vice-Chancellor against any employee in the service of the University.(x)An appeal under sub-section (ix) shall be filed within sixty days from the date of service of the order of dismissal on the employee concerned.(xi)The Chancellor shall have power to remove the Vice-Chancellor from office by an order in writing on charges of mismanagement of funds or misconduct or for any other good and sufficient reason:Provided that no order removing the Vice-Chancellor under this sub-section shall be passed until such charges are proved by an enquiry conducted by an officer not below the rank of Secretary to Government appointed by the Chancellor for the purpose.Provided further that the Vice-Chancellor shall not be removed under this sub-section unless he has been given a reasonable opportunity of showing cause against the action proposed to be taken against him.(xii)The Chancellor shall have such other powers as are conferred on him by this Act or the Rules.
