Section 12 in Tamil Nadu Agricultural University Act, 1971
12. Powers and duties of Vice-chancellor.
(1)The Vice-Chancellor shall be the principal executive and academic officer of the University and shall, in the absence of the Chancellor and Pro-Chancellor, preside at the convocation of the University and confer degrees, diplomas or other academic distinctions upon persons entitled to receive them.(2)The Vice-Chancellor shall exercise control over the affairs of the University and shall be responsible for the due maintenance of discipline in the University.(3)The Vice-Chancellor shall convene meetings of the Board and the Academic Council.(4)The Vice-Chancellor shall ensure the faithful observance of the provisions of this Act, the statutes and regulations.(5)The Vice-Chancellor shall be responsible for the presentation of the annual financial estimates, annual accounts and balance sheet of the University to the Board.(6)In any emergency, which in the opinion of the Vice-Chancellor requires immediate action to be taken, he shall, by order, take such action as he deems necessary and shall at the earliest opportunity report the action taken to such officer or authority or body as would have in the ordinary course dealt with the matter:Provided that no such order shall be passed unless the person likely to be affected has been given a reasonable opportunity of being heard.(7)Any person, aggrieved by any order of the Vice-Chancellor under subsection (6), may prefer an appeal to the Board within thirty days from the date on which such order is communicated to him and the Vice-Chancellor shall give effect to the order passed by the Board in such appeal.(8)The Vice-Chancellor shall be responsible for the co-ordination and integration of teaching, research and extension education.(9)The Vice-Chancellor shall exercise such other powers and perform such other duties as may be prescribed by statutes.
