(1)The Vice-Chancellor shall be the principal executive and academic head of the University.(2)The Vice-Chancellor shall, in the absence of the Chancellor and Pro-Chancellor, preside the convocation of the University and confer degrees, diplomas or other academic distinctions upon persons entitled to receive them.(3)The Vice-Chancellor shall exercise control over the affairs of the University and shall be responsible for the due maintenance of discipline in the University.(4)The Vice-Chancellor shall ensure the faithful observance of the provisions of this Act and the statutes, ordinances, and regulations made thereunder.(5)In any emergency, which in the opinion of the Vice-Chancellor* requires immediate action to be taken, he shall, by order, take such action as he deems necessary and shall, at the earliest opportunity, report the action taken to such officer or authority or body as would have in the ordinary course dealt with the matter:Provided that no such order shall be passed unless the person likely to be affected, has been given a reasonable opportunity of being heard.(6)Any person aggrieved by any order of the Vice-Chancellor under sub-section (5), may prefer an appeal to the Syndicate within thirty days from the date on which such order is communicated to him and the Vice-Chancellor shall give effect to the order passed by the Syndicate on such appeal.(7)[ The Vice-Chancellor shall give effect to the decision of the Syndicate.] [Substituted by Tamil Nadu Act 21 of 1986.](8)The Vice-Chancellor shall be ex-officio Chairman of the Syndicate, the Academic Council and the Finance Committee. The Vice-Chancellor shall be entitled to be present at, and to address, any meeting of any authority or other body of the University, but shall not be entitled to vote thereat unless he is a member of such authority or body.(9)The Vice-Chancellor shall convene meetings of the Syndicate, the Academic Council and the Finance Committee.(10)The Vice-Chancellor shall be responsible for the co-ordination and integration of teaching and research extension education and curriculum development.(11)The Vice-Chancellor shall exercise such other powers and perform such duties as may be prescribed by statutes.
