Section 13 in The Shree Somnath Sanskrit University Act, 2005
13. Powers and duties of Vice-Chancellor.
(1)The Vice-Chancellor shall be the principal executive and academic officer of the University and shall be ex-officio member and the Chairman of the Executive Council, the Academic Council, the Finance and Accounts Committee and such other authorities as constituted under the regulations and in the absence of the Chancellor, shall preside at any convocation of the University.(2)The Vice-Chancellor shall be responsible for the development and monitoring of the academic programmes and also the general administration of the University to ensure efficiency, an order and enhance the reputation of the University.(3)The Vice-Chancellor shall have the power to convene meetings of any of the authorities, bodies or committees as and when he considers it necessary to do so.(4)It shall be the duty of the Vice-Chancellor to ensure that the provisions of this Act, regulations and that the decisions of the authorities bodies and committees are properly implemented which are not inconsistent with this Act or Regulations.(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. He shall report to the Executive Council and the State Government such action with grounds for his belief that there was an emergency.(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 authority or body to the Executive Council within fifteen days from the date on which such action is communicated to him.(6)Where any matter is required to be regulated by the regulations but no regulations are made in that behalf the Vice-Chancellor may, for the time being regulate the matter by issuing such directions as he thinks necessary and shall in the ensuing meeting thereafter place the directions before the Executive Council or the authority or body concerned for information and at the same time place before such authority or body for consideration the draft of the regulations as the case may be, required to be made in that behalf.(7)The Vice-Chancellor shall be the appointing and disciplinary authority for the University teachers and for officers of the University of the rank equivalent to the Assistant Registrar and above on the recommendations of the selection committee constituted for the said purpose.(8)The Vice-Chancellor may suspend a member as the Chairman of the authority, body or committee of the University from the meeting of the authority, body or committee if such member persists in obstructing or stalling the proceedings of such authority body or, as the case may be committee or indulges in behaviour unbecoming of a member and shall report the matter accordingly to the Chancellor.(9)The Vice-Chancellor shall place before the Executive Council a report of the work of the University periodically.(10)The Vice-Chancellor shall exercise such other powers and perform such other duties as may be conferred upon him, by or under this Act and Regulations.(11)(a)The Vice-Chancellor shall have the right to cause an inspection or inquiry on such matters and in such manner as may be prescribed.(b)After making such inspection or inquiry the Vice-Chancellor may take such action as he thinks fit in consultation with the Executive Council.
