Section 10 in Utkal University of Culture Act, 1999
10. Powers and duties of Vice-Chancellor.
(1)The Vice-Chancellor shall be the principal academic and executive officer of the University and all other officers of the University shall be subject to general supervision and control of the Vice-Chancellor.(2)The Vice-Chancellor shall be the Chairman of the Board and the Academic Council, and shall be entitled to be present at and to address any meeting of any authority of the University, but shall not be entitled to vote thereat unless he is a member of the authority concerned.(3)It shall be the duty of the Vice-Chancellor to ensure that the provisions of this Act, the Statutes, Regulations and Rules are observed and he shall have all the powers necessary for this purpose.(4)The Vice-Chancellor shall have the right of visiting and inspecting institutions maintained by or affiliated to the University.(5)If the Vice-Chancellor i& of the opinion that any order or decision which is required to be passed or made by any authority of the University is necessary to be passed or made immediately and it is not practicable to convene a meeting of the said authority for that purpose, he may pass such order or take such decision as be deems proper and place the matter before the said authority at its next meeting within sixty days for ratification and where the authority differs from the Vice-Chancellor, the matter shall be referred to the Chancellor whose decision thereon shall be final.(6)Subject to the provisions of this Act and the Statutes, the Vice-Chancellor shall have the power"(a)to make appointments to posts of non-teaching employees or to such posts as may be prescribed and specify their duties;(b)to suspend, dismiss or otherwise punish any non-teaching employee of the University; and(c)to take disciplinary action against students of the University:Provided that he may delegate any of his powers under this sub-section to the Registrar.(7)The Vice-Chancellor shall have the power to convene meetings of the Board or the Academic Council or any other authority of the University.(8)It shall be the duty of the Vice-Chancellor to ensure that the proceedings of the University are carried on in accordance with the provisions of this Act, the Statutes, the Regulations and the Rules made thereunder, if "the Vice-Chancellor is of opinion that any proceedings or order of an authority of the University is violative of any of the provisions of this Act or the Statutes, Regulations or Rules made thereunder, lie may, by an order in writing, stay the operation of such proceedings or orders and send a report and make a reference to the Chancellor for a final decision in accordance with the provisions of sub-section (4) of section 7.(9)The Vice-Chancellor shall exercise such other powers and perform such other functions as may be prescribed by the Statutes and Regulations.(10)In the event of absence of Vice-Chancellor from the headquarters or during his inability to act due to reasons like illness, the Chancellor may make such arrangement for performance of the duties of the Vice-Chancellor as he may deem fit, during such absence.(11)In the event of the occurrence of vacancy in the office of Vice-Chancellor by reasons of death, resignation or otherwise the Chancellor may appoint any person to act as Vice-Chancellor until a regular appointment of Vice-Chancellor re made in accordance with section 9.Provided that the period of such interim arrangement shall not exceed six months.
