Section 17 in Uttar Pradesh Private Universities Act, 2019
17. The Vice-Chancellor.
(1)The Vice-Chancellor shall be appointed by the Chancellor/ President with prior approval of the Governing Body:Provided that a Vice-Chancellor shall be eligible for reappointment after the expiry his/ her term.(2)The Vice-Chancellor shall hold office for a period of five years or until he/she attains the age of seventy years whichever is earlier.(3)If, at any time, upon representation made or otherwise, and after making such inquiry, as may be deemed necessary, the situation so warrants that the continuance of the Vice-Chancellor is not in the interest of the University, the Governing Body may, by an order in writing stating the reasons therefor, ask the Vice-Chancellor to relinquish his office from such date as may be specified in the order:Provided that before taking an action under this sub-section, the Vice-Chancellor shall be given an opportunity of being heard.(4)The Vice-Chancellor shall be the principal executive and academic officer of the University and shall exercise general superintendence and control over the affairs of the University and shall be the Chairperson of the Executive Council and execute the decisions of the Executive Council and other competent bodies and the State Government made under the provisions of the Act and the Statutes, Ordinances and Regulations made thereunder.(5)The Vice-Chancellor shall preside over the convocation of the University in the absence of the Chancellor/President and the Pro-Chancellor/Vice-President.(6)If in the opinion of the Vice-Chancellor, it is necessary to take immediate action on any matter for which powers are conferred on any other authority by or under this Act, he may take such action as he deems necessary and shall at the earliest opportunity thereafter report his action to such officer or authority as would have in the ordinary course dealt with the matter within a period of thirty days:Provided that if in the opinion of the concerned officer or authority such action should not have been taken by me Vice-Chancellor, then such case shall be referred to the Chancellor/ President, whose decision thereon shall be final.(7)The Vice-Chancellor shall exercise such powers and perform such duties as may be provided under this Act and the Statutes, Ordinances and Regulations made thereunder.
