Section 32 in The West Bengal University of Health Sciences Act, 2002
32. The Vice-Chancellor.
(1)The Vice-Chancellor of the University shall be appointed by the Executive Council in consultation with the Chancellor in accordance with the regulations made in the behalf :Provided that the first Vice-Chancellor shall be appointed by the Government of West Bengal in consultation with the Chancellor.(2)Subject to the specific and general directions of the Executive Council, the Vice-Chancellor shall exercise all the powers of the Executive Council for management and administration of the University and shall also exercise all such powers as may be delegated to him by the Executive Council.(3)The Vice-Chancellor, who shall be a Professor of Modern System of Medicine shall hold office for a term of three years, which shall be renewable for one more term only by a resolution to that effect by the Executive Council.(4)The Vice-Chancellor shall-(a)ensure that the provisions of this Act and the regulations are duly observed, and he shall have all such powers as are necessary for that purpose;(b)convene the meetings of the General Council, the Executive Council and the Academic Council and shall perform such other acts as may be necessary to give effect to the provisions of this Act;(c)represent the University in suits or proceedings by or against the University, sign power of attorney and verify the pleadings or depute representatives for the purpose;(d)have all such powers as are necessary for proper maintenance of discipline in the University.(5)If, in the opinion of the Vice-Chancellor, any emergency has arisen, and such emergency requires that immediate action should be taken, he shall take such action as he deems necessary and shall report the same for ratification at the next meeting of the authority, which, in the ordinary course, would have dealt with the matter.
