Section 13 in Andhra Pradesh Universities Act, 1991
13. Powers and duties of the Vice-Chancellor.
(1)The Vice-Chancellor shall, by virtue of his office be a member and Chairman of the Executive Council and of the Academic Senate and shall preside at the convocation of the University in the absence of the Chancellor.(2)He shall be entitled to be present at the address at any stage, any meeting of any Authority of University, but not to vote thereat, unless he is member of the authority concerned.(3)He shall have the power to convene meetings of the Executive Council and the Academic Senate.(4)It shall be his duty to see that the provisions of this Act, the Statutes, the Ordinances and Regulations are duly observed and he may exercise all powers necessary for this purpose.(5)He shall have power to interpret the provisions of this Act, the Statutes, the Ordinances and the Regulations. Any person or authority aggrieved may, within such time as may be prescribed by an Ordinance, appeal to the Chancellor:Provided that,-(i)if such interpretation was given at a meeting of the Executive Council, the appeal shall lie to the Chancellor direct;(ii)if such interpretation was given otherwise than at a meeting of the Executive Council, the appeal shall be forwarded to the Chancellor through the Executive Council.(6)He shall give effect to the decision of the Authorities of the University taken in accordance with the powers conferred by or under this Act.(7)He shall have such other powers as may be prescribed.(8)(a)When, with regard to any matter in which any officer or authority may take action, the Vice-Chancellor considers immediate action desirable, he may subject to the general control of the Chancellor take such action as may be necessary but shall, as soon as may be, report the action taken to the officer or authority concerned.(b)An appeal shall lie to the Executive Council against any action taken by the Vice-Chancellor under Clause (a) affecting any person in the service of the University, at the instance of such person. Such appeal shall be filed within thirty days from the day on which such person has notice of the action taken.
