Section 7 in Utkal University of Culture Act, 1999
7. The Chancellor.
(1)The Governor of Orissa shall be virtue of his office, by the Chancellor of the University;(2)The Chancellor shall be the Head of the University and shall, when present preside at the meeting of the convocation of the University;(3)The Chancellor shall exercise the powers of overall supervision over the University and take requisite steps to develop it as a centre of excellence in creativity, research and learning;(4)The Chancellor may, either suo motu or on a reference made to him by the Vice-Chancellor under the provisions of sub-section (8) of section 10 or by the State Government; by order in writing, annual any proceedings of any of the authorities of the University which is not in conformity with this Act, the Statutes, the Regulations, the Rules, or any other law for the time being in force:Provided that before making any such order, the chancellor shall call upon such authority to show cause why any such order should not be made and consider the cause, if any, shown by such authority within a period not exceeding sixty days as may be fixed by the Chancellor;(5)The Chancellor shall have the right to suspend or dismiss any of the authorities of the University and to take measures for the interim administration of the University:Provided that before taking any such action the Chancellor shall give an opportunity to such authority to show cause why such an action should not be taken;(6)Every proposal, for the conferment of an honorary degree shall be subject to confirmation of the Chancellor;(7)An Appeal shall lie to the Chancellor against any order of dismissal passed by the Board or the Vice-Chancellor against any employee in the service of the University;(8)An appeal under sub-section (f) shall be filed within sixty days from the date of service of the order of dismissal on the employee concerned;(9)The Chancellor shall have power to remove the Vice-Chancellor from office by an order in writing on charges of mismanagement of funds or misconduct or for any other good and sufficient reasons;Provided that orders removing Vice-Chancellor under this sub-section shall not be passed until such charges are proved by an enquiry conducted by an officer, not below the rank of Secretary to Government, appointed by the Chancellor for the purpose:Provided further that the Vice-Chancellor shall not be removed under this sub section unless he has been given a reasonable opportunity of showing cause against the action proposed to be taken against him.
