(1)The Vice-Chancellor shall be the principal executive and academic officer of the University. He shall be the ex-officio Chairman of the Executive Council, the Academic Council, the Post-Graduate Board, the Under-Graduate Board, the Finance Committee and the Selection Committee and shall, in the absence of the Chancellor preside at all meetings of the Court and over the convocation to confer degrees. He shall be entitled to be present at and to address any meeting of any authority or committees of the University.(2)The Vice-Chancellor shall see that this Act, the Statutes, the Ordinances and the Regulations are duly observed and he shall have all powers for that purpose.(3)The Vice-Chancellor shall have the powers of convening the meetings of the Court, the Executive Council, the Post-Graduate Board, the Under-Graduate Board, the Finance Committee and the Selection Committee whenever he finds it necessary and may for that purpose direct the Registrar to convene such a meeting at the time and place to be determined by the Vice-Chancellor and the Registrar shall be bound to comply with that direction.(4)If in the opinion of the Vice-Chancellor an emergency has arisen which requires immediate action to be taken, the Vice-Chancellor shall take such action as he deems necessary and shall report the same to the authority or Committee which in the ordinary course would have deal with the matter :Provided that where any such action taken by the Vice-Chancellor affects the service or emoluments of any person in the service of the University, such person shall be entitled to prefer within thirty days from the date on which he receives notice of such action, an appeal tot he Executive Council, whose decision shall be final.(5)The Vice-Chancellor shall exercise general control and supervision over the affairs of the University and shall give effect to the decisions to the Authorities of the University.(6)All powers relating to the proper maintenance of discipline in the University shall stand vested in the Vice-Chancellor.(7)The Vice-Chancellor shall exercise such other powers as may be prescribed by the Statutes or the Ordinances and shall perform such other acts as may be necessary to carry out or further the provisions of this Act, the Statutes or the Ordinances.
