Section 25 in Himachal Pradesh Universities of Agriculture, Horticulture and Forestry Act, 1986
25. Powers and duties of Vice-Chancellor.
(1)The Vice-Chancellor shall be the principal executive and academic officer of the University and ex-officio Chairman of the Board and the Academic Council. He shall, in the absence of the Chancellor, preside over the Convocation of the University and confer degrees on the persons entitled to receive them.(2)The Vice-Chancellor shall exercise general control over the affairs of the University and shall be responsible for due maintenance of discipline and order in the University.(3)The Vice-Chancellor shall convene meetings of the Board of Management and the Academic Council unless he temporarily delegates the power to some other officer of the University.(4)The Vice-Chancellor shall ensure the faithful observance of the provisions of this Act, the Statutes and the Regulations and he shall exercise such powers as may be necessary in that behalf.(5)The Vice-Chancellor shall be responsible for prompt and proper implementation on the part of the University and its authorities and officers, of the directions by the Council for Education and Research under section 9, from time to time, and shall have and exercise all the powers necessary for this purpose, notwithstanding anything contained in this Act or in the Statutes and the Regulations made or deemed to have been made under this Act.(6)The Vice-Chancellor shall be responsible for the presentation of the annual financial estimates and the annual accounts to the Board.(7)In case of emergency warranting immediate action to be taken in respect of powers not vested in him, the Vice-Chancellor shall take such action as he deems necessary after recording reason in writing and shall place the matter before the authority, competent to exercise such powers, for confirmation in its next following meeting but not later than sixty days, failing which the action taken by him shall cease to have any effect and if the action taken by the Vice-Chancellor is not confirmed by such authority, the same shall also cease to have any effect.Provided that such emergency power shall not be exercised by the Vice-Chancellor for making any appointment to any position or assignment or removal of any incumbent from such position or assignment.Provided further that nothing in the section shall be deemed to empower the Vice-Chancellor to incur any expenditure not duly authorized and provided for in the budget.(8)Subject to the provisions of the preceding sub-section, the Vice- Chancellor shall give effect to the orders of the Board regarding the appointment, suspension and dismissal of officers, teachers and other employees of the University.(9)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 action shall not be taken unless the person concerned has been given a reasonable opportunity of being heard and the person against whom any action is proposed to be taken may prefer an appeal to the Board within thirty days of the date on which the action proposed to be taken is communicated to him.(10)The Vice-Chancellor shall be responsible for the proper administration of the University and for a close co-ordination and integration of teaching, research and extension education.(11)The Vice-Chancellor may appoint temporarily, under intimation to the Board, a suitable person for a period not exceeding six months in the vacancy of an officer, teacher or any other employee in the University.(12)The Vice-Chancellor shall exercise such other powers, as may be prescribed, for carrying out the purposes and provisions of this Act.(13)The Vice-Chancellor shall, at the close of each academic year, in the manner prescribed in the Statutes, assess and evaluate the teaching, extension and research work done by the members of the faculty. On such assessment or evaluation, if the Vice-Chancellor is of the opinion that the work and conduct of any member of the faculty is not satisfactory, he shall in the manner laid down in the Statutes, initiate or cause to be initiated action against such a member.
