Section 28(4) in The Maharashtra National Law University Act, 2014
(4)The Vice-Chancellor shall,-(i)ensure that, the provisions of this Act, and the regulations are duly observed, and he shall have all powers, as are necessary for that purpose;(ii)convene the meetings of the General Council, the Executive Council, the Academic Council and shall perform all other acts, as may be necessary to give effect to the provisions of this Act ;(iii)[ ***] [Deleted by Maharashtra Act No. 76 of 2018, dated 17.12.2018.](iv)have all powers relating to the proper maintenance of discipline in the university.
