Section 26 in Sher-I-Kashmir Universities of Agricultural Sciences and Technology Act, 1982
26. Powers and duties of the 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 of the Academic Council and he 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 due maintenance of discipline in the University.(3)The Vice-Chancellor shall convene meetings of the Board, the Academic Council Research Council and Extension Education Council.(4)The Vice-Chancellor shall ensure the faithful observance of the provisions of this Act and the Statutes and the Regulations.(5)[ The Vice-Chancellor shall be responsible for the presentation of the annual financial estimates and the annual accounts to the Board of Management.] [Sub-section (5) substituted by Act XVII of 1985, and given effect from 1-8-1982 vide Act VII of 1988.](6)The Vice-Chancellor may take any action in any emergency which is his onion calls for immediate action. He shall in such case and as soon as may be thereafter, report his action to the authority which will ordinarily have dealt with the matter. If the authority disagrees with the action of the Vice-Chancellor the matter shall be referred to the Chancellor whose decision shall be final.(7)If the Vice-Chancellor is satisfied that a decision of the Board is not in the best interest of the University he shall refer it to the Chancellor whose decision thereon shall be final.(8)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 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.(9)Subject to the provisions of the preceding sub-sections the Vice-Chancellor shall give effect to the decisions of the University Council and Board regarding the appointments, promotions, suspension and dismissal of officers, teachers and other employees of the University.(10)The Vice-Chancellor shall be responsible for the proper administration of the affairs of the University and for a close coordination and integration of teaching research and extension education.(11)The Vice-Chancellor shall exercise such other powers and perform such other duties as are conferred or imposed upon him under provisions of this Act and the Statutes.
