Section 12 in The SreeNarayanaGuru Open University Act, 2021
12. Powers and duties of the Vice-Chancellor.—
(1)The Vice-Chancellor shall be the principal executive and chief academic officer of the University and shall have supervision and control of the University and shall give effect to the decisions of the authorities, bodies and various councils of the University.(2)The Vice-Chancellor shall be the ex-officio Member Secretary of the Senate of the University and the ex-officio Chairman of the Syndicate, the Academic Council, the Finance Council and the Cyber Council.(3)The Vice-Chancellor shall have the power to convene meetings of any of the authorities, bodies or various councils, as and when he considers that such meeting is necessary.(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 made thereunder and that the decisions or proceeding of the authorities, bodies and various councils are not inconsistent with this Act and Statutes, Ordinances or Regulations made thereunder.(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, body or various councils which, in the ordinary course, would have dealt with the matter for decision in its next meeting.(6)The Vice-Chancellor shall appoint teachers and employees of the University in such manner as may be prescribed by Statutes:Provided that, subject to the approval of the Syndicate, the Vice-Chancellor shall have the power to make temporary appointment to any post.(7)The Vice-Chancellor shall be the disciplinary authority of the teachers and employees of the University.(8)The Vice-Chancellor shall have the financial power to make expenditure subject to the limit fixed by Statutes.(9)As the Chairperson of the authorities or bodies or various councils of the University, the Vice-Chancellor shall have, subject to the approval of the Syndicate, the power to suspend a member from the meeting of the authority, body or various councils for obstructing or stalling the proceedings or for indulging in behaviour unbecoming of a member.(10)Subject to the provisions of Statutes and Ordinances, the Vice-Chancellor shall have the power to suspend, discharge, dismiss or otherwise take any disciplinary action against the officers, teachers and employees of the University after giving them reasonable opportunity to defend their part.(11)The Vice-Chancellor shall appoint the members of all bodies and various councils in accordance with Statutes, unless specified in this Act.(12)The Vice-Chancellor shall place a report before the Senate and Syndicate relating to the activities of the University periodically as provided by Statutes.(13)The Vice-Chancellor shall exercise such other powers and perform such other duties as may be conferred upon the Vice-Chancellor under the provisions of this Act and Statutes made thereunder.(14)The Vice-Chancellor may delegate to any officer of the University for exercising or performing any or all of the powers or duties vested upon him under the provisions of this Act and Statutes made thereunder temporarily in such occasions and in such manner as may be prescribed by Statutes.(15)When the vacancy occurs in the office of the Vice-Chancellor temporarily or the temporary absence of the Vice-Chancellor, the Chancellor shall have the power to make necessary arrangements for exercising powers and performing duties of the Vice-Chancellor.
