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State of Karnataka - Section

Section 16 in The Karnataka State Rural Development and Panchayat Raj University Act, 2016

16. Powers of the Vice Chancellor.

(1)The Vice Chancellor shall be the principal executive and academic head of the University and shall exercise general supervision and control over the affairs of the University and give effect to the decisions of the Authorities of the University. He shall have full powers for maintaining discipline in the University.
(2)The Vice Chancellor shall,-
(a)ensure that the provisions of this Act, Regulations and Ordinances are duly observed, and he shall have all powers as are necessary for that purpose;
(b)The Vice Chancellor shall be ex-officio Chairman of the `Executive council', `Academic Council' and the `Finance Committee'.
(c)convene the meetings of the Executive Council, the Academic Council and other councils and committees and shall perform all other acts, as may be necessary to give effect to the provisions of this Act and may, by order in writing, delegate the power of convening any of the said meetings to any other officer of the University;
(d)have all powers relating to the proper maintenance of academic, administrative and financial discipline in the University.
(3)The Vice Chancellor shall be responsible for,-
(a)The proper administration of the University and for close co-ordination and integration of teaching, research and dissemination of knowledge;
(b)Presenting of the Annual Financial Estimates and the Annual Accounts and Balance Sheet to the Executive Council.
(4)If, in the opinion of the Vice Chancellor, any emergency has arisen, which requires immediate action be taken, he shall take such action as he deems necessary and shall report the same for ratification in the next meeting of the Executive Council or Academic Council, which, in the ordinary course, would have dealt with the matter:Provided that, if the Executive Council or Academic Council concerned is of the opinion that such action ought not to have been taken, it may refer the matter to the Chancellor, whose decision thereon shall be final