Section 11 in The UTTAR PRADESH POLICE AND FORENSIC SCIENCE UNIVERSITY ACT, 2020
11. Powers and duties of Vice Chancellor
(1)The Vice-Chancellor shall have, subject to the provisions of this Act, power to cause an inspection or review to be made by such person or persons as hemay direct, of the University, its buildings, hostels, libraries, equipments and systems and processes and of any institution or centre maintained by the University, and also of the examinations, teaching, research and other work conducted or done by the University and to cause an inquiry to be made in like manner in respect of any matter connected with the administration, academic affairs and finance of the University.(2)Without prejudice to the generality of the foregoing provisions, the Vice-Chancellor shall ;(i)be the chief executive and academic officer of the University. He shall preside over the meetings of the Board, Academic Council and the Finance Committee;(ii)ensure implementation of the decisions of the authorities of the University;(iii)be responsible for imparting of instructions and maintenance of discipline in the University; and(iv)exercise such other powers and perform such other duties as may be assigned to him by or under this Act or the regulations or as may be delegatedto him by the Board or by the General Council;(3)Where any matter is of urgent nature requiring immediate action and the same cannot be immediately dealt with by the authority or body of the Universityempowered under this Act to deal with it, the Vice-Chancellor may take such action as he may deem fit and shall forthwith report the action so taken by him to the authority or body of the University who or which, in the ordinary course, would have dealt with the matter:Provided that if such authority or other body is of the opinion that such action ought not to have been taken by the Vice-Chancellor, it may refer the matter to the Board which may either confirm the action taken by the Vice-Chancellor or annul the same or modify it in such manner as it thinks fit, and thereupon the action shall cease to have effects or, as the case may be, shall take effect in such modified form so however such modification or annulment shall be without prejudice to the validity of anything previously done by or under the order of the Vice-Chancellor. ,(4)Where the exercise of the power by the Vice-Chancellor under sub-section (3) involves the appointment of any person, such appointment shall be confirmed by the competent authority empowered to approve such appointment in accordance with the provisions of this Act and the regulations, not later than six months from the date of order of the Vice-Chancellor, otherwise such appointment shall cease to have effect on the expiration of a period of six months from the date of order of the Vice-Chancellor.
