Section 12 in Ayush and Health Sciences University of Chhattisgarh Act, 2008
12. Powers of Vice-chancellor.
- The Vice-chancellor shall be the principal executive and academic officer of the University and shall, in the absence of the Chancellor, preside at any convocation of the university.(2)The Vice-chancellor shall be an ex-officio member and Chairman of the Board of Management, Academic Council and of the committees constituted under Section 50. He shall be entitled to be present with the right to speak, at any meeting of any other authority or body of the university, but shall not be entitled to vote unless he is a member of that authority or body.(3)The Vice-chancellor shall have power to convene meetings of the Board of Management, the Academic Council and joint meeting of faculties and such other authorities of the university of which he is the Chairman. He may delegate this power to any other officer of the university.(4)It shall be the duty of the Vice-chancellor to ensure that this Act the statutes, ordinance and regulations are faithfully observed and he shall have all powers necessary for the purpose.(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 and shall at the earliest opportunity thereafter report his action to such officer, authority or body as would have in the ordinary course dealt with the matter;(b)When action taken by the Vice-Chancellor under this sub-section affect any person in the service of the university, such person shall be entitled to prefer an appeal through the said officer, authority or body to the Board of Management within fifteen days from the date on which such action is communicated to him.(6)The Vice-chancellor shall give effect to the orders of the Board of Management regarding appointment, dismissal, suspension and punishment of the person in the service of the university or teachers of the university or regarding the recognition or withdrawal of the recognition of any such teacher and shall exercise general control over the affairs of the university. He shall be responsible for the discipline of the university in accordance with this Act the statutes and ordinances.(7)The Vice-chancellor shall exercise such other powers as may be prescribed by the statutes and ordinances.
