Section 12 in Rajasthan Sanskrit University Act, 1998
12. Powers and responsibilities of the Vice-Chancellor.
(1)The Vice-Chancellor shall be the principal academic, administrative and executive officer of the University. In the absence of the Chancellor, he shall preside over the convocation of the University. He shall be the ex-officio Chairman of the Executive Council, Academic Council, the Board or Committee of which he is a member. He shall be authorised to be present, to participate and to speak at the proceedings of the meetings of authorities or other institutions of the University, but may not vote there at unless he is a member thereof.(2)The Vice-Chancellor shall also he responsible to ensure that the provisions of this Act and of the statutes and ordinances made thereunder are duly observed and he shall have all the powers necessary for this purpose.(3)The Vice-Chancellor shall also have the right to convene joint meetings of the Executive Council, Academic Council and Faculties.(4)(i)In any state of emergency, where in the opinion of the Vice-Chancellor immediate action is required to be taken, he shall have power to take immediate action, in such cases, the Vice-Chancellor shall, as soon as may be, inform the officer, authority or other institutions, about the action taken, by whom or where the matter ordinarily should be dealt with and after being confirmed by them, such actions shall further be deemed valid.(ii)Where the action taken by the Vice-Chancellor under clause (i) of sub-section (4) prejudicially affects any person in the service of the University, the person affected may prefer an appeal to the Executive Council within fifteen days from the date on which such action is communicated to him.(5)He shall enforce compliance of the order made by Executive Council regarding appointment, penalty, dismissal or suspension of an officer or teacher of the University.(6)He shall exercise general control over the University and all the disciplinary powers shall vest in him.(7)He may exercise such other powers as may be prescribed for him by the statutes and ordinances.
