Section 13 in The Dr. Babasaheb Ambedkar Technological University Act, 1989
13. Powers and duties of Vice-Chancellor.
(1)The Vice-Chancellor shall be the principal executive and academic officer of the University, and shall exercise general supervision and control over the affairs of the University and give effect to the decision of all the authorities of the University. He shall, in the absence of the Chancellor, preside at the convocation of the University for conferring degrees, diplomas, certificates and other academic distinctions. The Vice-Chancellor shall be the ex-officio Chairman of the Executive Council, the Academic Council, Planning and Evaluation (Monitoring) Board and Finance Committee.(2)The Vice-Chancellor shall be responsible for the due maintenance of discipline in the University.(3)The Vice-Chancellor shall have power to convene meetings of the Executive Council and the Academic Council and other bodies or committees.(4)It shall be the duty of the Vice-Chancellor to ensure that the provisions of this Act and the Statutes, Ordinances and regulations are faithfully observed, and he shall have all powers necessary for this purpose.(5)The Vice-Chancellor shall be responsible for the proper administration of the University and for close co-ordination and integration of teaching, research and extension education, extension service and transfer of technology programme.(6)The Vice-Chancellor shall manage, through appropriate officers and staff members, the departments, institutions of specialised studies, laboratories, libraries, museums, hostels and schools maintained by the University both at headquarters and outside.(7)The Vice-Chancellor may call for reports from the University school, department or from the recognised institutions, hostels on all activities of the University as he may deem it necessary for the proper functioning of the University.(8)The Vice-Chancellor shall supervise and control the residence (in hosted conduct and discipline of the students of the University. He shall also make arrangements for promoting their health and general welfare, in consultation with such committees as may be prescribed.(9)The Vice-Chancellor shall be responsible for the presentation of the annual accounts and the balance-sheet in time to the Executive Council.(10)The Vice-Chancellor shall hold, control and administer the property and funds of the University.(11)The Vice-Chancellor shall administer the funds placed at the disposal of the University for specific purpose and for the purpose for which they have been given.(12)The Vice-Chancellor shall make provision, within means available to him for buildings, premises, apparatus and other means needed for carrying on the work of the University.(13)The Vice-Chancellor, shall, with the concurrence of the Executive Council, enter into, vary, carry out or cancel contracts on behalf of the University in exercise of the performance of the powers and duties assigned to it by or under this Act and the Statutes, on the advice of the Finance Committee, and Legal Committee to be appointed by the Executive Council for the purpose.(14)In any emergency which, in the opinion of the Vice-Chancellor, requires immediate action, he shall, subject to the control of the Chancellor, take such action which he deems necessary and shall at the earliest opportunity thereafter report his action to the Chancellor and the Executive Council and to such other authorities or officers as would have, in the ordinary course, dealt with the matter:Provided that, if the authority or body concerned does not approve the action taken by the Vice-Chancellor, the Vice-Chancellor shall refer the matter to the Chancellor whose decisions shall be final, and who may either confirm the action taken by the Vice-Chancellor or annul the same, or modify it in such manner as he may think fit, and thereupon, it shall cease to have effect, or as the case may be, take effect in the modified form; so, however, that such annulment or modifications shall be without prejudice to the validity of anything previously done by or under the order of the Vice-Chancellor.(15)Where any action taken by the Vice-Chancellor under the last preceding sub-section, affects any person in the service of the University to his disadvantage, such person may prefer an appeal to the Executive Council within thirty days from the date on which such person has received notice of the action taken and the Executive Council shall consider the appeal at its next meeting and shall give its decision within three months from the date of appeal.(16)Any person aggrieved by the appellate order of the Executive Council may, within thirty days from the date of communication of such order, appeal to the Chancellor and the decision of the Chancellor on such appeal shall be final.(17)Subject to the provisions of the preceding sub-sections, the Vice-Chancellor, shall give effect to the orders of the Executive Council regarding the appointment, suspension, removal or dismissal of any of the employees of the University.(18)The Vice-Chancellor shall exercise such other powers and perform such other plies as are laid down under this Act or as may be conferred or imposed on him by the Statutes, Ordinances and regulations.
