Section 13 in Rabindranath Tagore University Act, 2017
13. Powers and duties of the Vice-Chancellor.
(1)The Vice-Chancellor shall be the principal executive and Academic Officer of the University. He shall be the ex-officio Chairman of the Executive Council, the Academic Council, the Building and Works Committee (BWC), the Post-graduate Board, the Under-graduate Board, the Finance Committee and the Selection Committees and shall, in the absence of the Chancellor preside at all meetings of the court and over the Convocation to confer degrees. He shall be entitled, to be present at and to address any meeting of any authority or Committee of the University.(2)The Vice-Chancellor shall see that this Act, the statutes, the Ordinance and the Regulations are duly observed.(3)The Vice-Chancellor shall have the powers of convening the meeting of the court, the Executive Council, the Building and Works Committee (BWC), the Post-graduate Board, the Under-graduate Board, the Finance Committee and the Selection Committees, whenever he finds it necessary and for that purpose direct the Registrar to convene such meeting at the time and place to be determined by the Vice-Chancellor, and the Registrar shall be bound to comply with that direction.(4)If in the opinion of the Vice-Chancellor an emergency has arisen which requires immediate action to be taken, the Vice-Chancellor shall take such action as he deems necessary and shall report the same to the Authority or Committee which in the ordinary course would have dealt with the matter:Provided that where any such action taken by the Vice-Chancellor affects the services or emoluments of any person in the service of the University, such person shall be entitled to prefer within thirty days from the date on which he received notice of such action, an appeal to the Executive Council, whose decision shall be final.(5)The Vice-Chancellor shall exercise general control and supervision over .the affairs of the University and shall give effect to the decisions of the Authority of the University.(6)All powers relating to the proper maintenance of discipline in the University shall stand vested in the Vice-Chancellor.(7)The Vice-Chancellor shall exercise such other powers as may be prescribed by the statutes or the Ordinances and shall perform such other acts as may be necessary to carry out or further the provisions of this Act, the statutes or the Ordinances.
