Section 13 in Ramchandra Chandravansi University Act, 2018
13. The Vice Chancellor.
(1)The Vice Chancellor shall be appointed by the Chancellor as per the qualifications prescribed by the University Grants Commission and shall hold office for a period of five years.Provided that a person appointed as Vice Chancellor shall retire from office during tenure of his office or extension thereof, if any when he completes the age of 70 years.Provided further that after the expiry of the term of five years, the Vice Chancellor shall be eligible for re-appointment for another term of five years.(2)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 execute the decisions of various authorities of the university.(3)In the absence of both the Visitor and the Chancellor, the Vice Chancellor shall preside over the convocation of the university.(4)The Vice Chancellor may, if he/she is of the opinion that immediate action is necessary on any matter, exercise any power conferred on any authority of the University by or under this Act and shall convey to such authority the action taken by him on such matters;Provided that if the authority of the University or any person in the service of the University who is aggrieved by the action taken by the Vice Chancellor under this sub section may prefer an appeal to the Chancellor within one month from the date of communication of such decision. The Chancellor may confirm, modify or reverse action taken by the Vice Chancellor.(5)The Vice Chancellor shall exercise such powers and perform such other functions as may be prescribed.
