Section 28 in Kerala Agricultural University Act, 1971
28. Powers and duties of the Vice-Chancellor.
(1)The Vice-Chancellor shall be the principal executive and academic officer of the University and ex-officio Chairman of the Executive Committee and of the Academic Council and shall in the absence of the Chancellor and the Pro-Chancellor, preside at the meetings of the General Council and at the convocation of the University and confer degrees on person entitled to receive them.(2)The Vice-Chancellor shall exercise general control over the affairs of the University and shall be responsible for the due maintenance of the discipline in the University.(3)The Vice-Chancellor shall convene meetings of the General Council, the Executive Committee and the Academic Council.(4)The Vice-Chancellor shall ensure the faithful observance of the provisions of this Act, the Statutes, the Ordinances and the Regulations and may exercise such powers as may be necessary for this purpose.(5)The Vice-Chancellor shall be responsible for the presentation of the budget estimates and the statement of accounts to the Executive Committee.(6)The Vice-Chancellor may take any action in any emergency which in his opinion calls for immediate action and shall in such a case and as soon as may be thereafter report the action so taken to the officer or authority who or which would ordinarily have dealt with the matter.(7)Where any action taken by the Vice-Chancellor under Sub Section (6) affects any person in the service of the University to his disadvantage, such person may prefer an appeal to the Executive Committee within thirty days from the date on which such person has notice of the action taken.(8)The Vice-Chancellor shall give effect to the orders of the General Council and the Executive Committee regarding the appointment, suspension and dismissal of officers, teachers and other employees of the University.(9)The Vice-Chancellor shall be responsible for the proper administration of the university and for close co-ordination and integration of teaching, research and extension education.(9A)Subject to ratification by the Executive Committee the Vice-Chancellor shall have power to suspend the teachers and other employees of the University and to take disciplinary action against them.(9B)The Vice-Chancellor shall exercise supervision and control over the residence and discipline of students.(10)The Vice-Chancellor shall exercise such other powers as may be prescribed for carrying out the purposes of this Act.
