Section 11 in The Maharaja Sayajirao University of Baroda Act, 1949
11. Powers of the Vice-Chancellor.
(1)The Vice-Chancellor shall be the principal executive and academic officer of the University, and shall preside, at all the meetings of the Senate, and, in the absence of the Chancellor, at any convocation of the University.(2)The Vice-Chancellor shall be an ex-officio member and chairman of the Syndicate and of the Council of Post-graduate Studies and Research.(3)The Vice-Chancellor shall have power to convene meeting of the Senate, the [Syndicate] [This word was substituted for the words 'Syndicate, and' by Bombay 52 of 1950, Section 9 (i).], the Council of Post-graduate Studies and Research, [other authorities of the University and committees appointed under Sections 48 and 49] [These words and figures were added, by Bombay 52 of 1950, Section 9 (i).].(4)It shall be the duty of the Vice-Chancellor to ensure that this Act, (he Statutes and Ordinances are faithfully observed and he shall be responsible [for the proper administration] [These words were substituted for the words for the discipline', by Bombay 52 of 1950, Section 9 (ii).] of the University in accordance therewith, and he shall have all powers necessary for these purposes.(5)(a)In any emergency which, in the opinion of the Vice-Chancellor, requires that immediate action should be taken, he shall take such action as he deems necessary, and shall at the earliest opportunity [thereafter furnish information regarding his action] [These words were substituted for the words 'thereafter report his action' by Gujarat 10 of 1982, Section 2, Schedule, Sr. No. 1 (1) (a) (w.r.e.f. 09-12-1981).] to such officer, authority or body as would have in the ordinary course dealt with the matter.(b)When action taken by the Vice-Chancellor under this sub-section affects any person in the service of the University, such person shall be entitled to prefer an appeal through the said officer, authority or body to the Syndicate, within fifteen days from the date on which such action is communicated to him.(5A)[ (a) Subject to the provisions contained in sub-section (5) where the Vice-Chancellor after making such inquiry as he deems fit is of the opinion that the execution of any order or resolution of an authority specified in or declared under Section 16, or the doing of anything which is about to be done or is being done by or on behalf of the University.-(i)is inconsistent with the provisions of this Act or of any statute, ordinance, rule or regulation, or(ii)is not in the interest of the University, or(iii)is likely to lead to breach of peace,he may forward a copy of the order or resolution or, as the case may be, refer the doing of the thing, with a statement of reasons, to the authority which made the order or passed the resolution or proposes to do the thing for reconsideration by that authority as to whether the said order or resolution may not be rescinded, or revised or modified in the manner stated by him, or the doing of the thing be refrained from.(b)Where the authority after reconsideration revises or modifies the order or the resolution in the manner stated by the Vice-Chancellor, then notwithstanding anything contained in Clause (e) such revised or modified order or resolution shall revive from the date of such revision or modification.(c)Where the authority revises or modifies the order or resolution in such manner as is inconsistent with the manner stated by the Vice-Chancellor, the Vice-Chancellor shall refer the matter to the State Government for its decision.(d)The State Government may, on such reference, being made, revise or modify the order or resolution or direct that the order or resolution shall continue to be in force with or without modification permanently or for such period as it may specify:Provided that, the order or resolution shall not be revised or modified or continued by the State Government without giving the concerned authority a reasonable opportunity of showing the cause against the order.(e)The order, resolution or, as the case may be, the doing of thing, shall remain in abeyance from the date of the action of the Vice-Chancellor of forwarding the copy of order or resolution or of making reference under Clause (a) till the date of the order of the State Government under Clause (d).](6)The Vice-Chancellor shall exercise such other powers as may be prescribed by the Statutes and Ordinances.
