Section 36 in First Statutes of the University of Udaipur
36. Powers and duties of Vice-Chancellor.
(1)In addition to the powers conferred and duties imposed upon the Vice-Chancellor by or under the Act, the Vice-Chancellor shall have the following powers: -(i)[ to appoint Examiners on the recommendations of the Examiners Committee] [Reworded by Resolution No. 48. dated 27-10-1964 and approved by the Chancellor on dated 18-11-1964.];(ii)to appoint Tabulators and Checkers:(iii)to declare the result of various examinations conducted by the University on the advice of the Results Committee appointed by the Academic Council;(iv)to appoint teachers and officers of the University temporarily or officiating as provided in the Statutes;(v)to constitute such ad hoc Committees as he deems necessary;(vi)to sanction recurring and non-recurring expenditure chargeable to contingency;(vii)to countersign T.A. bills of the officers of the University;(viii)to appoint employees of the University against sanctioned posts in scales of pay up to the maximum of Rs. 700/- per mensem; and(ix)to grant leave of any kind to all officers, teachers and other employees of the University.(2)The Vice-Chancellor shall be entitled to be present at and address any meeting of any authority of the University but shall not be entitled to vote thereat unless he is a member of the authority concerned.(3)All powers relating to the administration and maintenance of discipline in the University shall rest with the Vice-Chancellor.
