Section 22(2) in THE NATIONAL FORENSIC SCIENCES UNIVERSITY ACT, 2020
(2)Without prejudice to the generality of the foregoing provisions, the Vice-Chancellor shall—(i)preside at the meetings of the Board of Governors, Academic Council, Board for Affiliation and Recognition and Finance Committee;(ii)be the principal academic and executive officer of the University and shall exercise general supervision and control over the affairs of the University and give effect to the decisions of all the authorities of the University;(iii)be responsible for imparting of instructions and maintenance of discipline in the University;(iv)submit annual reports and accounts to the Board of Governors;(v)ensure that decisions taken by the Board of Governors are implemented;(vi)have the power to delegate some of his powers to any of his subordinates under intimation to the Board of Governors;(vii)nominate a Director of the University to perform his functions during the period of his leave;(viii)have all financial powers of the Secretary to the Government of India for the purposes of rules of the Government, in so far as they are applicable or may be made applicable to the conduct of the business of the University, subject to the additional power that may be delegated by the Board of Governors from time to time;(ix)exercise such other powers and perform such other duties as may be assigned to him by or under this Act or the Statutes or Ordinances or as may be delegated to him by the Board of Governors.
