Section 34 in Kerala University of Fisheries and Ocean Studies Act, 2010
34. Powers and duties of the Vice Chancellor.
(1)The Vice Chancellor shall be the principal executive and academic officer of the University and Ex-officio Chairman of the University Governing Council and of the Academic Council and shall in the absence of the Chancellor and the Pro-Chancellor, preside the convocation of the University and confer degrees on persons entitled to receive them.(2)The Vice Chancellor shall exercise general control over the affairs of the University and shall be responsible for the due maintenance of discipline in the University.(3)The Vice Chancellor shall convene meetings of the University Governing Council and the Academic Council.(4)The Vice Chancellor shall ensure that the provisions of this Act, Statutes, Ordinances and Regulations made thereunder are observed and shall have all the powers necessary for that purpose.(5)The Vice Chancellor shall be responsible for the presentation of the budget estimate and the statement of accounts and the balance sheet to the University Governing Council.(6)The Vice Chancellor may take any action in any emergency which in his opinion calls for immediate action and shall in such a case and at the earliest opportunity thereafter report the action so taken to the officer or authority or body who or which would ordinarily have dealt with the matter.(7)Where any action taken by the Vice Chancellor under sub-section (6) affects any person in the service of the University to his disadvantage, such person may prefer an appeal to the University Governing Council within thirty days from the date of receipt of such notice of the action taken.(8)The Vice Chancellor shall give effect to the orders of the University Governing Council regarding the appointment, suspension and dismissal of officers, teachers and other employees of the University.(9)The Vice Chancellor shall on the basis of recommendation of the Governing Council and subject to budget provision permit the officers to travel outside the State and abroad in connection with various functions of the University.(10)The Vice Chancellor shall be responsible for the proper administration of the University and for close co-ordination and integration of teaching, research and extension education.(11)Subject to ratification by the University Governing Council , the Vice Chancellor shall have power to suspend teachers and other employees of the University and to take disciplinary action against them.(12)The Vice Chancellor shall exercise supervision and control over the residence and discipline of students.(13)Examiners for conducting examinations and preparing question papers shall be appointed from a panel approved by the Board of Examinations.(14)The Vice Chancellor shall constitute a vigilance squad for inspecting University Examinations.(15)The Vice Chancellor shall exercise such other powers as may be prescribed by the Statutes and Regulations.
