Section 12 in The Jai Narain Vyas University Jodhpur Act, 1962
12. Powers and authorities of the Vice-Chancellor.
(1)The Vice- Chancellor shall be the principal executive and academic officer of the University, and shall, in the absence of the Chancellor, preside at meetings of the Senate and at any convocation of the University. He shall be an ex-officio member and Chairman of the Syndicate and the Academic Council. He shall have the right to speak in, and to take part in the proceedings of the meetings of any other authority or body of the University but shall not nearly by virtue of this sub-section, be entitled to vote thereat.(2)It shall be the duty of the Vice-Chancellor to ensure the faithful observance of the provisions of this Act, the Statutes and Ordinances and he shall, without prejudice to the powers of the Chancellor, possess all such powers as may be necessary in that behalf.(3)The Vice-Chancellor shall have power to convene meetings of the Syndicate, the Senate and the Academic Council;Provided that he may delegate this power to any other officer of the University.(4)The Vice-Chancellor shall exercise general control over the affairs of the University and shall be responsible for the due maintenance of discipline therein.(5)In any emergency, when in the opinion of the Vice Chancellor, immediate action is required, the Vice-Chancellor shall take such action as he may deem necessary and shall at the earliest opportunity report the action taken to the officer, authority, or body who or which in the ordinary course would have dealt with the matter, but nothing in this sub-section shall be deemed to empower the Vice-Chancellor to incur any expenditure not duly authorised and provided for in the budget.(6)Where any action taken by the Vice-Chancellor under subsection (5) affects any person in the service of the University to his disadvantage, such person may prefer an appeal to the Syndicate within fifteen days from the date on which the action so taken is communicated to him;Provided that the Syndicate may entertain an appeal under this sub-section after the expiry of the period of limitation prescribed by the same, if it is satisfied that there were sufficient rounds for the applicant being unable to file the appeal within such period.(7)Subject to the provisions contained in sub-sections (5) and (6), the Vice-Chancellor shall give effect to the orders of the Syndicate regarding the appointment, suspension, removal or dismissal of officers and teachers of the University.(8)[ Without prejudice to the powers of the Chancellor under sub-section (2) of section 10, the Vice-Chancellor shall have, for good and sufficient cause, power to make an enquiry himself or to cause it to be made, by such officer or officers of the University as he may direct, against a teacher.] [Inserted by Rajasthan 1 of 1992, w.e.f. 3.3.1992.](9)[] [Sub-section (8), re-numbered by Rajasthan 1 of 1992, w.e.f. 3.3.1992.] The Vice-Chancellor shall exercise such other powers as may be prescribed by the Statutes and the Ordinances.
