Section 29 in University of Horticultural Sciences Act, 2009
29. Powers and Duties of the Vice-Chancellor.
(1)The Vice-Chancellor shall be the principal executive academic officer of the University and ex-officio Chairperson of the Board, Academic Council and other authorities and shall in the absence of the Chancellor and Pro-Chancellor preside at the Convocation of the University and confer degrees on persons entitled to receive them.(2)The Vice-Chancellor shall exercise general control over the affairs of the University and shall be responsible for the maintenance of discipline in the University.(3)The Vice-Chancellor shall convene meetings of the Board, Academic Council, Research Council and Extension Education Council.(4)The Vice-Chancellor shall ensure observance of the provisions of this Act, Statutes and Regulations.(5)The Vice-Chancellor shall be responsible for the presentation of the annual financial estimates and the annual accounts to the Board.(6)The Vice-Chancellor may take any action in any emergency, which in his opinion calls for immediate action. He shall in such case, and as soon as may be thereafter report his action to the authority or body, which will ordinarily have dealt with the matter. If the authority or body disagrees with the action of the Vice-Chancellor the matter shall be referred to the Chancellor whose decision thereon shall be final.(7)Where any action taken by the Vice-Chancellor affects any person in the service of the University, such person may prefer an appeal to the Board within thirty days from the date on which such person has been served with a notice of the action taken.(8)Any person aggrieved by the appellate order of the Board may within thirty days from the date of receipt of such order, make a second appeal to the Chancellor and the decision of the Chancellor on such appeal shall be final.(9)If the Vice-Chancellor is satisfied that a decision of the Board other than decision under sub-section (8), is not in accordance with provisions of Acts and Statutes, Government regulations and not in the best interest of the University, then he shall refer it to the Chancellor within fifteen days for his decision. The decision of the Chancellor thereon shall be final. Till the disposal of the reference made by the Chancellor the decision of the Board shall not be implemented.(10)Subject to the provisions of the preceding sub-section the Vice-Chancellor shall give effect to the decisions of the Board regarding the appointments, promotions and dismissal of officers, teachers and other employees of the University.(11)The Vice-Chancellor shall be responsible for the proper administration of the affairs of the University and for a close co-ordination and integration of teaching, research and extension education.(12)The Vice-Chancellor shall exercise such other powers and perform such other duties as are conferred or imposed upon him under the provisions of this Act and Statutes.
