Section 11 in The Maharaja Krishnakumarsinhji Bhavnagar University Act, 1978
11. Powers of the Vice-Chancellor.
(1)The Vice-Chancellor shall be the principal executive and academic officer of the University and shall, in the absence of the Chancellor, preside at meetings of the Court and any convocation of the University. He shall be an ex-officio member and Chairman of the Executive Council, and of the Academic Council. He shall be entitled to be present with the right to speak, at any meeting of any other authority or body of the University, but shall not be entitled to vote thereat unless he is a member of that authority or body.(2)The Vice-Chancellor shall have power to convene meetings of the Court, the Executive Council and the Academic Council and such other authority of the University of which he may be the Chairman. He may delegate this power to any other officer of the University.(3)It shall be the duty of the Vice-Chancellor to ensure that the provisions of this Act and the Statutes, Ordinances, Regulations and Rules are faithfully observed and he shall have all powers necessary for the purpose.(4)(a)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 at the earliest opportunity thereafter, [furnish information regarding his action] [These words were substituted for the words 'report in writing the grounds for his belief that there was an emergency and the action taken by him' by Gujarat 10 of 1982, Section 2., Schedule, Sr. No. 6 (3] (a) (w.r.e.f. 09-12-1981).] to such officer, authority or body as would have in the ordinary course, dealt with the matter.(b)When action taken by the Vice-Chancellor under this sub-section affects any person in the service of the University, such person shall be entitled to prefer within thirty days from the date on which such action is communicated to him, an appeal to the Executive Council.(5)Where any matter is required to be regulated by the Statutes, Ordinances or Regulations, but no Statutes, Ordinances or Regulations are made in that behalf, the Vice-Chancellor may, when in his opinion there is an emergency requiring such matter to be promptly regulated regulate the matter by issuing such directions as he thinks necessary, and shall, at the earliest opportunity thereafter, place them before the Executive Council or other authority or body concerned for approval. He may, at the same time, initiate the necessary action for the purpose of making the Statutes, Ordinances or Regulations, as the case may be, required to regulate such matter.(6)The Vice-Chancellor shall give effect to the orders of the Executive Council and shall exercise general control over the affairs of the University. He shall be responsible for the discipline of the University in accordance with this Act, Statutes and Ordinances.[(6-A) (a) Subject to the provisions contained in sub-section (4) and notwithstanding anything contained in sub-sections (5) and (6), where the Vice-Chancellor after making such inquiry as he deems fit is of the opinion that the execution of any order or resolution of an authority specified in or declared under Section 14, or the doing of anything which is about to be done or is being done by or on behalf of the University-(i)is inconsistent with the provisions of this Act or of any statute, ordinance, rule or regulation, or(ii)is not in the interest of the University, or(iii)is likely to lead to breach of peace, he may forward a copy of the order or resolution or, as the case may be, refer the doing of the thing, with a statement of reasons, to the authority which made the order or passed the resolution or proposes to do the thing for reconsideration by that authority as to whether the said order or resolution may not be rescinded, or revised or modified in the manner stated by him, or the doing of the thing be refrained from.(b)Where the authority after reconsideration revises or modifies the order or the resolution in the manner stated by the Vice-Chancellor, then notwithstanding anything contained in Clause (e) such revised or modified order or resolution shall revive from the date of the revision or modification.(c)Where the authority revises or modifies the order or resolution in such manner as is inconsistent with the manner stated by the Vice-Chancellor, the Vice-Chancellor shall refer the matter to [the Chancellor for his decision].(d)[The Chancellor] [These words were substituted for the words 'the State Government', Gujarat 7 of 1987, Section 7 (2) (i).] may, on such reference, being made, revise or modify the order or resolution or direct that the order or resolution shall continue to be in force with or without modification permanently or for such period as it may specify:Provided that the order or resolution shall not be revised or modified or continued by [the Chancellor] [These words were substituted for the words 'the State Government', Gujarat 7 of 1987, Section 7 (2) (ii).] without giving the concerned authority a reasonable opportunity of showing the cause against the order.(e)The order, resolution or, as the case may be, the doing of thing, shall remain in abeyance from the date of the action of the Vice-Chancellor of forwarding the copy of order or resolution or of making reference under Clause (a) till the date of the order of [the Chancellor] [These words were substituted for the words 'the State Government', Gujarat 7 of 1987, Section 7 (3).] under Clause (d)].(7)It shall be lawful for the Vice-Chancellor, as the principal executive and academic officer, to regulate the work with conduct of the officers, and of the teaching, academic and other employees of the University, in accordance with the provisions of this Act, the Statutes, Ordinances and Regulations.(8)The Vice-Chancellor shall exercise such other powers and perform such other duties as are prescribed by the Statutes, Ordinances and Regulations.
