Section 14 in A.P.J. Abdul Kalam Technological University Act, 2015
14. Powers of the Vice-Chancellor.
(1)The Vice-Chancellor shall be the principal academic and executive officer of the University. He shall be responsible for the development of academic programmes of the University. He shall oversee and monitor the administration of the academic programmes and general administration of the University to ensure efficiency and good order of the University.(2)The Vice-Chancellor shall have the power, to convene meetings of any of the authorities, bodies or committees, as and when he considers that such meeting is necessary.(3)The Vice-Chancellor shall ensure that the directions issued by the Board of Governors are strictly complied with or implemented.(4)It shall be the duty of the Vice-Chancellor to ensure that the actions of the University are carried out in accordance with the provisions of this Act, Statutes, Ordinances and Regulations and that the decisions of the authorities, bodies and committees are not inconsistent with this Act, Statutes, Ordinances or Regulations.(5)If there are reasonable grounds for the Vice-Chancellor to believe that there is an emergency which requires immediate action to be taken, he shall, take such action as he thinks necessary, and shall, as soon as may be, report in writing, the grounds for the emergency and the action taken by him, to such authority or body which, in the ordinary course, would have dealt with the matter. In the event of a difference arising between the Vice-Chancellor and the authority, on the issue of existence of such an emergency, or on the action taken or on both, the matter shall be referred to the Chancellor whose decision shall be final.(6)Where any matter is required to be regulated by Statutes or Regulations but no Statutes or Regulations have been made in that behalf, the Vice-Chancellor shall, for die time being, regulate the matter by issuing such directions as the Vice-Chancellor thinks necessary, and shall, .as soon as may be, submit them before the Board of Governors or other authority or body concerned for approval.(7)The Vice-Chancellor shall appoint the University teachers based on the recommendations of the Selection Committee constituted for the said purpose in such manner as may be prescribed by Statutes and with the approval of the Executive Committee.(8)The Vice-Chancellor shall appoint all officers of the University of and above the rank of Deputy Registrar based on the recommendations of the Selection Committee constituted in such manner as may be prescribed by Statutes and with the approval of the Executive Committee.(9)The Vice-Chancellor shall have the financial power to make expenditure subject to the limit fixed by the Statutes.(10)As the Chairperson of the authorities or bodies or committees of the University, the Vice-Chancellor shall have, subject to the approval of the Executive Committee, the power to suspend a member from the meeting of the authority, body or committee for obstructing or stalling the proceedings or for indulging in behaviour unbecoming of a member and shall report the matter accordingly to the Board of Governors.(11)Subject to the provisions of the Statutes and Ordinances and the approval of the Executive Committee, the Vice-Chancellor shall have the power to suspend, discharge, dismiss or otherwise take any disciplinary action against the staff of the University after giving them reasonable opportunity to defend their part.(12)The Vice-Chancellor shall appoint the members of all Committees and Boards in accordance with the Statutes, unless specified in this Act.(13)The Vice-Chancellor shall place before the Board of Governors and Executive Committee a report of the work done by the University periodically as provided under the Statutes.(14)The Vice-Chancellor shall exercise such other powers and perform such other duties as may be conferred upon the Vice-Chancellor by or under this Act and Statutes.
