(1)The Vice-Chancellor shall be the principal executive and academic officer of the University, and shall, in the absence of the Chancellor preside at any convocation of the University, and he shall be an ex-officio member and Chairman of the Board and of the Academic Council and Chairman of such other authorities of the University of which he is a member and he shall be entitled to be present and to speak at any meeting of any authority or other body of the University but shall not be entitled to vote thereat unless he is member of the authority or body concerned.(2)It shall be the duty of the Vice-Chancellor to ensure that this Act, the Statutes and the Regulations are faithfully observed and he shall have all powers necessary for this purpose.(3)The Vice-Chancellor shall have power to convene meetings of the Board and the Academic Council.(4)In any emergency which in the opinion of the Vice-Chancellor requires that immediate action should be taken, the Vice-Chancellor shall take such action as he deems necessary and shall at the earliest opportunity thereafter report his action to such officer, authority or body as would have in the ordinary course dealt with the matter :Provided that the action taken by the Vice-Chancellor shall not commit the University to any recurring expenditure for a period of more than three months.(5)When action taken by the Vice-Chancellor under sub-section (4) affects any person in the service of the University, such person shall-be entitled to prefer an appeal to the Board through the officer, authority or body mentioned in the said sub-section within thirty days from the date on which such action-is communicated to him.(6)The action taken by the Vice-Chancellor shall be deemed to be the action taken by the appropriate authority until it is set aside by such officer, authority or body after considering the report made by the Vice-Chancellor under sub-section (4) or is modified or set aside by the Board under sub-section (5).(7)The Vice-Chancellor shall exercise general control over the affairs of the University and shall give effect of the decisions of the authorities of the University.(8)The Vice-Chancellor shall exercise such other powers as may be prescribed by the Statutes and Regulations.
