Section 26 in Sree Sankaracharya University of Sanskrit Act, 1994
26. Powers and duties of the Vice-Chancellor.
(1)The Vice-Chancellor shall be the principal executive and academic officer of the University and the ex officio Chairman of the Syndicate, the Academic Council and the Finance Committee and shall, in the absence of the Chancellor and the Pro-Chancellor, preside at the convocation of the University and confer degrees on persons entitled to receive them.(2)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.(3)The meetings of the Syndicate and the Academic Council shall be convened by the Registrar as directed by the Vice-Chancellor.(4)The Vice-Chancellor shall ensure the due observance of the provisions of this Act, the Statutes, the Ordinances and the Regulations and may exercise such powers as may be necessary for this purpose.(5)The Vice-Chancellor shall be responsible for the proper administration of the University and for the proper and regular performance of the academic work of the University.(6)The Vice-Chancellor shall, subject to the provisions of this Act and the Statutes, appoint the teachers and other employees of the University and shall assign their duties and functions and shall exercise general supervision and control over them.(7)If at any time, except when the Syndicate or the Academic Council is in session, the Vice-Chancellor is satisfied that an emergency has arisen which requires immediate action to be taken involving the exercise of any power vested in the Syndicate or the Academic Council, the Vice-Chancellor may take such action as he deems fit and shall report the same for approval at the next meeting of the concerned authority and if the action taken by the Vice-Chancellor is not approved by such authority he shall refer the matter to the Chancellor whose decision thereon shall be final.(8)The Vice-Chancellor may take appropriate disciplinary action against the employees of the University and pending such disciplinary action may keep any employee under suspension.(9)Where any action taken by the Vice-Chancellor under sub-section (8) affects any person in the service of the University to his disadvantage, such person may prefer an appeal to the Syndicate within thirty days from the date on which such person has notice of the action taken:Provided that the Syndicate may entertain appeals preferred after the period of thirty days, if it is proved to the satisfaction of the Syndicate that the person was prevented from filing the appeal for good and sufficient reasons beyond his control.(10)The Vice-Chancellor shall be entitled to be present at and to address, any meeting of any authority or body or committee of the University but shall not be entitled to vote thereat unless he is a member of such authority, body or committee.(11)The Vice-Chancellor shall exercise such other powers as may be prescribed by the Statutes and the Ordinances.(12)[ The Vice-Chancellor may delegate any of his powers to the Pro-Vice- Chancellor.] [Inserted by Act No. 7 of 2009.]
