(1)The Vice-Chancellor shall be the principal executive and academic, officer of the University, and shall, in the absence of the Chancellor, preside at the meetings of the Senate and at any Convocation of the University. He shall be an ex-officio member and Chairman of the Executive and Academic Councils, the Board of University Teaching and Research, the Committee for selection of Teachers of the University, the Committee for recognition of Teachers of the University, the Committee for appointment of examiners, the Committees for Academic Planning and Evaluation, the Finance Committee, the Library Committee and such other authorities and bodies as are provided by or under this Act. He shall be entitled to be present, with the right to speak, at any meeting of any other authority or body of the University but shall not be entitled to vote thereat unless he is a member of that Authority or body.(2)The Vice-Chancellor shall have the power to convene meetings of the Senate, the Executive and Academic Councils, the Board of University Teaching and Research, the Finance Committee and the other authorities and bodies referred to in sub-section (1), but may delegate such power to any other officer of the University.(3)It shall be the duty of the Vice-Chancellor to ensure that the provisions of this Act, the Statutes, Ordinances and Regulations are faithfully observed. The Chancellor shall for this purpose, have the power, to issue directions to the Vice-Chancellor who shall give effect to any such directions.(4)If there are reasonable grounds for the Vice-Chancellor to believe that there is an emergency which requires immediate action to be taken, he shall take such action as he thinks necessary, and shall at the earliest opportunity, report in writing the grounds for his belief that there was an emergency, and the action taken by him to such authority or body as would, in the ordinary course, have dealt with the matter. In the event of a difference arising between the Vice Chancellor and the authority or body whether there was in fact an emergency, or on the action taken (where such action does not affect any person in the service of the University), or on both, the matter shall be referred to the Chancellor whose decision shall be final:Provided that, where any such action taken by the Vice Chancellor affects 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 to the Executive Council.(5)The Vice-Chancellor shall be responsible for the administration of the affairs of the University in accordance with the provisions of this Act, the Statutes, Ordinances and Regulations, and shall give effect to the decisions of the Executive Council and other authorities and bodies of the University which are not inconsistent with the provisions aforesaid.(6)(a)It shall be lawful for the Vice-Chancellor, as the principal executive and academic officer, to regulate the work and conduct of the officers, and of the teaching academic and other employees of the University, in accordance with the provision, of this Act, the Statutes, Ordinances and Regulations.(b)Where any matter is required to be regulated by the Statutes, Ordinances or Regulations, but not Statutes, Ordinances or Regulations are made in that behalf, the Vice-Chancellor may, for the time being, regulate the matter by issuing such directions as he thinks necessary, and shall, at the earliest opportunity thereafter place them before the Executive Council or other authority or body concerned for approval. He may, at the same time, place before such authority or body for consideration the draft of the Statutes, Ordinances or Regulations, as the case may be, required to be made in that behalf.(7)The Vice-Chancellor shall exercise such other powers and perform such other duties as are prescribed by the Statutes, Ordinances and Regulations.(8)[ Whenever the Vice-Chancellor finds that the decision taken or the resolution passed by any of the authorities or bodies of the University is not consistent with the provisions of the Act, Statutes, Ordinances or is not in the interest of the University he shall(a)defer the implementation of such decision or resolution;(b)refer it to the Chancellor as soon as possible, but not later than a week, mentioning in his report the reasons as to why he thinks that the decision or resolution is not consistent with the provision of the Act, Statutes, Ordinances or is not in the interest of the University; and(c)take appropriate action on the same after receipt of orders of the Chancellor:Provided that, the Vice-Chancellor shall at the earliest opportunity, furnish the information, about his report to the Chancellor and the Chancellor's orders thereon, to the appropriate authority or body of the University for information and compliance wherever necessary.] [Added by Mah 14 of 1978, S 3.]
