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State of Kerala - Section

Section 30 in THE THUNCHATH EZHUTHACHAN MALAYALAM UNIVERSITY ACT, 2013

30. Powers & duties of the Vice Chancellor-(1) The Vice Chancellor shall be the principal

executive & academic officer of the University & ex-officio Chairman of the ExecutiveCommittee & the academic Council & shall, in the absence of the chancellor & Pro- chancellor,preside at the meetings of the General Council and at the convocation of the University &confer degrees on persons entitled to receive them.
(2)TheVice – Chancellor shall exercise general control over the affairs of the Universityand shall be responsible for the proper management and administration of the University.
(3)The Vice – Chancellor shall convene meeting of the General Council, the ExecutiveCommittee and the Academic Council.
(4)The Vice – Chancellor shall ensure faithful observance of the provisions of thisAct, the Statutes, Ordinances and Regulations and may exercise such powers as may benecessary for this purpose.
(5)The Vice – Chancellor shall be responsible for the presentation of the budgetestimates and the annual accounts to the Executive Committee and the General Council.
(6)The Vice- Chancellor may take any action in an emergency which in his opinioncalls for immediate action and shall in such cases , report the action so taken in the nextmeeting of the Executive Committee.
(7)Any persons aggrieved by any order of the Vice- Chancellor may appeal to theExecutive Committee.
(8)TheVice – Chancellor shall give effect to the decisions of the General Council and theExecutive Committee.
(9)The Vice- Chancellor shall be responsible for the proper co-ordination of the variousdepartments of the University.
(10)Subject to the provisions of thisAct and statutes the Vice- Chancellor shall with theapproval of the Executive Committee appoint the teachers and other employees of the University.
(11)Subject to ratification by the Executive Committee, the Vice- Chancellor shall havethe power to suspend the teachers and other employees of the University and to take disciplinaryaction against them.
(12)The Vice Chancellor shall exercise supervision and control over the discipline amongstudents.
(13)The Vice- Chancellor shall take up activities that are meant to ensure the wellbeingand welfare of the teachers, staff and students of the University.
(14)The Vice Chancellor shall exercise such other powers as may be prescribed forcarrying out the purpose of this act.