(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 the meeting of the Court. He shall, by virtue of his office, be a member and the Chairman of the Executive Council [the Faculty Councils for postgraduate studies and the Councils for undergraduate studies] [Words substituted for the words 'and the Faculty Councils for post-graduate and undergraduate studies' by W.B. Act 17 of 1999.] and also the Chairman of any of the authority or body of the University of which he may be a member. He shall also be entitled to be present at and to address any meeting of any other authority or body of the University of which he may not be a member, but shall not be entitled to vote thereat.(2)The Vice-Chancellor shall have the power to convene meetings of the Court, the Executive Council, [the Faculty Councils for post-graduate studies, the Councils for undergraduate studies] [Words substituted for the words 'the Faculty Councils for post-graduate and undergraduate studies' by W.B. Act 17 of 1999.] and of any other authority or body of the University.(3)It shall be the duty of the Vice-Chancellor to ensure that the provisions of this Act, and the Statutes, the Ordinances, the Regulations and the Rules, are faithfully observed, and to take such action as may be necessary for this purpose.(4)The Vice-Chancellor shall have the power to exercise general control and supervision over all other officers of the University and over all Teachers and other employees of the University and generally over all the affairs of the University.(5)The Vice-Chancellor shall exercise such other powers and discharge such other duties as may be delegated to him by any authority or body of the University or as may be prescribed by Statutes, Ordinances, Regulations or Rules.(6)The Vice-Chancellor may take on behalf of the University such action as he may deem expedient in any matter which, in his opinion, is either urgent or of an emergent nature and shall report the same for confirmation at the next meeting of the 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, the matter shall immediately be referred to the Chancellor whose decision thereon shall be final.(7)The Vice-Chancellor may, with the approval of the Executive Council, at any time delegate any of his powers other than the powers referred to in sub-section (6) to any other officer subordinate to him.
