Section 9(8) in Damodaram Sanjivayya National Law University Act, 2008
(8)The Vice-Chancellor shall be the academic head and the principal executive officer of the University and shall exercise general control over its affairs. He shall be a whole-time officer of the University. He shall,-(i)ensure that the provisions of this Act, statues and regulations are duly implemented and he shall have all powers as are necessary for that purpose:(ii)convene the meetings of the General Council, Executive Council and the Academic Council and shall perform all other acts as may be necessary to give effect to the provisions of this Act;(iii)preside over the meetings of the General Council in the absence of the Chancellor;(iv)have all such powers as are necessary for proper maintenance of discipline in the University;
