Section 12 in THE DELHI SKILL AND ENTREPRENEURSHIP UNIVERSITY ACT, 2019
12. Vice-Chancellor of the University:- (1) The Vice-Chancellor shall be a person of eminence having rich Jadministrative and academic experience;
(2)The Vice-Chancellor will be appointed by the Chancellor of the University J(3)The Vice-Chancellor shall be the principal academic and executive officer of the University and shall beresponsible for proper administration of the University and for imparting instruction and maintenance of disciplinetherein and give effect to the decisions of all the authorities of the University and all other staff of the University shallbe subordinate to him;(4)The Vice-Chancellor shall have the power to delegate some of his powers to any of his subordinates underintimation to Board of Management;(5)In case the Vice-Chancellor is on leave, in his absence, Pro-Vice Chancellor as nominated by the Vice-Chancellor or in his absence, a Dean of the University as nominated by the Vice-Chancellor shall perform thefunctions of Vice- Chancel lor;(6)In the event of the post of the Vice-Chancellor remaining vacant for any reason, it shall be open to theChancellor to authorize a senior regular Professor in the service of the University to exercise such powers, functionsand duties of the Vice-Chancellor as the Chancellor may deem fit;(7)The Vice-Chancellor shall have the power of the Secretary of Government for purposes of rules in theaccount code, the Fundamental and Supplementary Rules and other Rules of the Government in so far as they areapplicable or may be made applicable to the conduct of the business of the University, subject to the additional powerthat may be delegated by the Board of Management from time to time;(8)The Vice-Chancellor shall have the power to incur expenditure in accordance with the procedures as may beprescribed by the Board of Management, subject to the budget provisions made for the specific purpose and forexpenditure charged on works the Vice-Chancellor shall have the powers of the Chief Engineer and theSuperintending Engineer as per CPWD Works Manual till such time these posts are created and filled up;(9)The Vice-Chancellor shall have the power to re-appropriate funds with respect to different items constitutingthe recurring budget up to a prescribed limit as prescribed by the Board of Management for each item provided thatsuch re-appropriation will not involve any liability in future years, every such re-appropriation shall, be compulsorilyreported to the Board of Management, in the next meeting;(10)The Vice-Chancellor shall have the power to write off irrecoverable losses upto prescribed limit ofGovernment Rules/ norms of irrecoverable value of stores lost or rendered unserviceable due to fair wear and tearaccording to the powers vested in Head of Department of Government, as per Government rules/norms, and subject tosuch stipulations as may be made by the Board of Management, from time to time;(11)The Vice-Chancellor shall have the power to employ technicians, workmen and administrative andmanagement staff reporting to the academicians paid from contingencies involving emoluments not exceeding theapproved rates of the Government, and the said staff should only be engaged against the vacant sanctioned posts;(12)The Vice-Chancellor shall have the power to send members of the staff for training or for a course ofinstruction or to attend any conference or symposium or workshop within India or abroad and pay the registrationfees and sanction expenditure of the concerned staff:> Provided that his own travel outside India for any of the above purposes/ official duty would have tobe sanctioned by the Chancellor before the journey:> Provided that Vice Chancellor can approve his own travels within India for the same purposes.(13)The Vice-Chancellor shall have the power to sanction remission or reduction of rents for buildings renderedwholly or partially unsuitable on the recommendation of the Finance committee;(14)The Vice-Chancellor shall have the power to sanction temporary allocation of any building for any purposeother than that for which it was constructed; but in any case it will not be for commercial use;(15)The Vice-Chancellor may, at his discretion, constitute such Committees as he may consider appropriate;(16)In emergent cases, the Vice-Chancellor may exercise all the powers of the Board of management, Senateand Finance Committee and put up in the respective Bodies of the action taken in the next meeting;> Provided that if authority concerned is of the opinion that such action ought not to have been taken, it mayrefer the matter to the Chancellor, whose decision thereon shall be final;> Provided that any person in the service of the University who is aggrieved by this action taken by theVice-Chancellor under this sub-section shall, have the right to appeal against such action to the Board of Managementwithin sixty days from the date on which such action is communicated to him and thereupon the Board ofManagement may, confirm, modify or reverse the action taken by the Vice-Chancellor;(17)The Vice-Chancellor shall exercise such other powers and perform such other functions as may beprescribed by the Statutes and the Ordinances;
