Section 10 in The Delhi Pharmaceutical Sciences and Research University Act, 2008
10. The Vice-Chancellor.
(1)The Vice-Chancellor shall be a scholar of eminence in the area of pharmaceutical sciences or allied areas and having administrative experience in a post graduate degree level institution of higher learning in a similar area.(2)The Vice-Chancellor shall be appointed by the Board of Governors in such a manner, on such terms and on such emoluments and other conditions of service as may be prescribed.(3)The Vice-Chancellor shall be the principal academic and chief executive officer of the University and shall exercise supervision and control over the affairs of the University and give effect to the decisions of all the authorities of the University.(4)The Vice-Chancellor may, if he is of the opinion that immediate action is necessary on any matter, exercise any power conferred on any authority of the University by or under this Act and shall report to such authority the action taken by him on such matter :Provided that if the authority concerned is of the opinion that such action ought to be have been taken, the Vice-Chancellor shall take such action as is necessary and feasible to annul the action taken by the Vice-Chancellor in excess of the powers conferred upon him :Provided further that any person in the service of the University who is aggrieved by the action taken by the Vice-Chancellor under this sub-section, shall have the right to appeal against such action to the Board of Governors within ninety days from the date on which such action is communicated to him and thereupon the Board of Governors may confirm, modify or reverse the action taken by the Vice-Chancellor.(5)The Vice-Chancellor shall exercise such other powers and perform such other functions as may be prescribed by the Statutes and the Ordinances.
