Section 25 in The Rajasthan Maharana Pratap University of Agriculture and Technology, Udaipur Act, 2000
25. Powers and duties of the Vice-Chancellor.
(1)The Vice Chancellor shall be the principal executive academic officer of the University and ex-officio Chairman of the Board, Academic Council and other authorities and shall in the absence of the 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, Academic Council, Research Council and Extension Education Council.(4)The Vice-Chancellor shall ensure faithful observance of the provisions of this Act and Statutes and 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.(6)The Vice-Chancellor shall, where immediate action is called for, have power to make an order so as to exercise any power or perform any function which would ordinarily have been exercised or performed by any other authority under this Act or the Statutes and shall in such case as soon as may be thereafter report his action to such authority and if such authority disagrees with the action of the Vice-Chancellor, the matter shall be referred to the Chancellor whose decision thereon shall be final.(7)Where any action taken by the Vice-Chancellor under subsection (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.(8)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.(9)Subject to the provisions of the preceding sub-sections, the Vice-Chancellor shall give effect to the decisions of the Board regarding the appointments, promotions 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 co-ordination 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 on him under the provisions of this Act and the Statutes.
