Section 28 in Sri Konda Laxman Telangana State Horticultural University Act, 2007
28. Powers and Duties of the Vice-Chancellor.
(1)The Vice-Chancellor shall be the academic head and Principal Executive Officer of the University and ex-officio Chairman of the Board, Academic Council, Research and Extension Council and shall, in the absence of the Chancellor, preside at 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 due maintenance of discipline in the University.(3)The Vice-Chancellor shall convene meetings of the Board, Academic Council, Research and Extension Council.(4)The Vice-Chancellor shall ensure faithful observance of the provisions of this Act, Statutes and Regulations and he shall exercise all powers necessary for this purpose.(5)The Vice-Chancellor shall be responsible for the presentation of the annual financial estimates and the annual accounts to the Board of Management.(6)The Vice-Chancellor may take any action in any emergency which in his opinion calls for immediate action. He shall in such case and as soon as may be thereafter, report his action to the authority which will ordinarily have dealt with the matter. If the authority disagrees with the action of the Vice-Chancellor, the matter shall be referred to the Chancellor whose decision shall be final.(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 Board within thirty days from the date on which such person has been served with a notice of the action taken.(8)The Vice-Chancellor shall give effect to the decisions of the authorities of the University taken in accordance with the powers conferred by or under this Act.(9)The Vice-Chancellor shall be responsible for the proper administration of the affairs of the University and for a close coordination and integration of teaching, research and extension.(10)The Vice-Chancellor shall exercise such other powers and perform such other duties as are conferred or imposed upon him under the provisions of this Act and as may be prescribed from time to time.
