Section 19(2) in The Chanakya National Law University Act, 2006
(2)The Vice-Chancellor, shall;(i)Ensure that the provisions of this Act, Statutes and Regulations are duly implemented and he shall have all powers, as are necessary, for that purpose;(ii)Convene the meetings of the General Council, the Executive Council, and the Academic Council and shall perform all other acts, as may be necessary to give effect to the provisions of this Act;(iii)Preside over the meetings of the General Council in the absence of the Chancellor;(iv)Be the competent authority to appoint the teachers, librarian, finance officer and other officers in consultation with the Chancellor on the recommendations of the Selection Committee appointed by the Executive Council in accordance with the guidelines prescribed;(v)Be the competent authority to take disciplinary action against the above officers in accordance with the procedure prescribed;(vi)Have all powers relating to the maintenance of proper discipline in the University;(vii)If, in the opinion of the Vice-Chancellor, any such emergency has arisen which requires immediate action be taken, he shall take such action as he may deem fit and shall report the same for confirmation in the next meeting of the authority which in the ordinary course would have dealt with the matter.
