Section 13 in Kerala Veterinary and Animal Sciences University Act, 2010
13. Powers and duties of the Vice-Chancellor.
(1)The Vice-Chancellor shall exercise general control over the affairs of the University and shall be responsible for the due maintenance of discipline in the University. He shall exercise all powers necessary for maintenance of discipline in the University.(2)He shall be the ex-officio Chairman of the Management Council, Board of Management and the Academic Council. He shall preside over in the absence of the Chancellor and Pro- Chancellor at the Convocations and shall confer degrees on persons entitled to receive them. He shall preside over the meetings of the authorities or bodies of the University, and shall be entitled to vote.(3)He shall ensure that all the provisions of this Act, the Statutes, and the Regulations are observed and shall have all the powers necessary for that purpose. He shall be responsible for the presentation of the annual financial estimates and annual accounts and the balance sheet to the Management Council.(4)He may either himself or through any Officer of the University authorized in writing by him, convene the meetings of the Management Council, Academic Council, Research Council, Extension Education Council and shall perform all such duties as may be necessary to carry out and give effect to the decisions of these authorities.(5)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 deems necessary and shall at the earliest opportunity thereafter report the action taken to such authority or body which in the ordinary course would have dealt with the matter:Provided that if the action taken by the Vice-Chancellor is not approved by the Authority or body concerned he may refer the matter to the Chancellor whose decision thereon shall be final:Provided further that any person in the service of the University affected by the decision of the Authority or Body based on the report of the Vice-Chancellor under this sub-section may prefer an appeal to the Chancellor within thirty days from the date on which the decision was communicated to him and the decision of the Chancellor on such appeal shall be final:Provided also that the powers vested under this sub-section shall not be exercised to revise the pay scale of University employees or to grant affiliation to a college or a course of instruction and if in the exercise of the powers under this sub-section statutes or regulations are framed, they shall be subject to the approval of the Chancellor under the relevant provisions of this Act.(6)Subject to the provisions of the preceding sub-sections, the Vice-Chancellor shall give effect to the orders of the Management Council regarding the appointment, suspension and dismissal of officers, teachers and other employees of the University.(7)The Vice-Chancellor shall be responsible for proper administration of the University and for a close co-ordination and integration of teaching, research and extension education(8)The Vice-Chancellor shall exercise such other powers as may be prescribed by the Statutes and Regulations.(9)Sanction for travel of officers of the University outside the State and abroad in connection with the activities of the University under quarterly report to the Board of Management subject to allocation of budget.(10)The Vice-Chancellor shall be the appointing authority for all, contractual staff of the research projects under intimation and report to Board of Management.
