Section 9 in Kerala Veterinary and Animal Sciences University Act, 2010
9. The Chancellor.
(1)The Governor of Kerala shall, by virtue of his office, be the Chancellor of the University.(2)The chancellor shall be the Head of the University and shall, when present, preside over the convocation of the University and may issue directions to the Vice Chancellor to convene the meeting of any authority of the University for specific purposes wherever necessary and the Vice Chancellor shall submit the minutes of such meeting to the Chancellor for perusal.(3)No honorary degree shall be conferred by the University upon any person without the approval of the Chancellor.(4)The Chancellor may call for such information and record relating to any affairs of the University and issue such directions thereupon as the Chancellor may deem fit in the interest of the University, and the authorities and officers of the University shall comply with such directions.(5)The Chancellor may after taking report in writing from the Vice-Chancellor suspend or modify any resolution, order or proceedings of any authority, body, committee or officer, which in the opinion of the Chancellor is not in conformity with this Act, Statutes, Ordinances or Regulations or is not in the interest of the University and the University, authority, body, committee and officer shall comply with the same;Provided that, before making any such order, the Chancellor shall call upon the University, authority, body, committee or as the case may be, the Officer to show cause within the period specified, why such an order should not be made, and if any cause is shown, the Chancellor shall consider the same and wherever he deems it necessary, after consulting the Government, decide the action to be taken in the matter, and such decision shall be final.(6)Where, in the opinion of the Chancellor, the conduct of any elected or nominated or appointed or co-opted member in the bodies of the University is detrimental to the smooth functioning of the University or any authority or body or committee, the Chancellor may, after giving such member an opportunity to offer explanation in writing and after considering such explanation, if any, and being satisfied that it is necessary so to do, suspend or disqualify such member for such period as the Chancellor may deem fit.(7)(i)The Chancellor shall have the right to cause an inspection to be made by such person or persons or body of persons, as he may direct, of the University, its buildings, hospitals, libraries, museums, workshops and equipments of any college, institution or hostel maintained, administered or recognised by the University and of the teaching and other works conducted by or on behalf of the University or under its auspices and of the conduct of examinations or other functions of the University and to cause an inquiry to be made in like manner regarding any matter connected with the administration or finances of the University;(ii)The Chancellor shall, in every case, give due notice to the University of his intention to cause an inspection or inquiry to be made and the University shall be entitled to appoint a representative, who shall have the right to be present and to be heard at the inspection or enquiry;(iii)After an inspection or inquiry has been caused to be made, the Chancellor may address the Vice-Chancellor on the result of such inspection or inquiry and the Vice-Chancellor shall communicate to the Management Council or Board of Management, the views of the Chancellor and call upon the Management Council or Board of Management to communicate to the Chancellor through him its opinion thereon within such time as may have been specified by the Chancellor. If the Management Council or Board of Management communicates its opinion within the specified time limit, after taking into consideration that opinion or where the Management Council or Board of Management fails to communicate its opinion in time, after the specified time limit is over, the Chancellor may proceed and advise the Management Council or Board of Management upon the action to be taken by it, and fix a time limit for taking such action;(iv)Management Council or Board of Management shall within such time limit as fixed, report to the Chancellor through the Vice-Chancellor the action which has been taken or is proposed to be taken on the advice tendered by him;(v)The Chancellor may, where action has not been taken by the Management Council or Board of Management to his satisfaction within the time limit fixed and after considering any explanation furnished for representation made by the Management Council or Board of Management, issue such direction as the Chancellor may think fit and the Management Council or Board of Management and other authority concerned shall comply with such directions;(vi)Notwithstanding anything contained in the preceding clauses, if at any time the Chancellor is of the opinion that in any matter die affairs of the University are not managed in furtherance of the objectives of the University or in accordance with the provisions of this Act, Statutes and Regulations or that special measures are desirable to maintain the standard of University, teaching, examinations, research, administration or finances, the Chancellor may indicate to the Management Council or Board of Management through the Vice-Chancellor any matter in regard to which he desires an explanation and call upon Management Council or Board of Management to offer such explanation within such time as may be specified by him. If the Management Council or Board of Management fails to offer any explanation within the time specified or offers an explanation which in the opinion of the Chancellor, is not satisfactory, the Chancellor may issue such directions as appear to, him to be necessary, and the Management Council or Board of Management or any other authority concerned shall comply with such directions;(vii)The Board of Management shall furnish such information relating to the administration and finances of the University as the Chancellor, may, from time to time, require.(8)(i)The Chancellor shall when an emergency arises have the right to suspend or dismiss any of the authorities of the University and take measures for the interim administration of the University;(ii)An appeal shall lie to the Chancellor against any order of dismissal passed by the Board of Management or the Vice-Chancellor against any person in the service of the University;(iii)An appeal under the above clause shall be filed Within thirty days from the date of serving the order of dismissal on the persons concerned;(iv)The Chancellor shall before passing any order on an appeal as above, refer the matter for advice to a tribunal appointed by him for the purpose:(9)The Chancellor shall have the power to remove the Vice-Chancellor from office by an order in writing on charges of misappropriation, misconduct, mismanagement of funds or any other good and sufficient reason:Provided that before taking action under this sub-section such charges shall be proved by and inquiry conducted by a person who is or has been a Judge of High Court or Supreme Court appointed by the Chancellor for the purpose:Provided further that Vice-Chancellor shall not be removed under this section unless he has been given a reasonable opportunity of showing cause against the action proposed to be taken against him.(10)The Chancellor shall exercise such other powers as may be conferred upon or vested in the Chancellor by or under this Apt or Statutes.
