Section 22 in The Jharkhand State Agricultural University Act, 2000
22. Powers and Duties of the Vice-Chancellor.
(1)The Vice-Chancellor shall be the principal executive and academic officer of a University and ex-officio Chairman of the Board of Management and of the Academic Council. He shall, in the absence of the Chancellor, preside.at the convocation of a University and confer degrees on persons entitled to receive them.(2)The Vice-Chancellor shall exercise general control over the affairs of a University and shall be responsible for the due maintenances of discipline in a University.(3)The Vice-Chancellor shall convene meetings of the Board of Management and the Academic Council.(4)The Vice-Chancellor shall ensure the faithful observance of the provisions of this Act and the Statutes and the Regulations and he shall exercise such powers as may be necessary in this behalf.(5)The Vice-Chancellor shall be responsible for the presentation of the annual financial estimates and the annual accounts and balance-sheet to the Board of Management.(6)The Vice-Chancellor may take any action in any emergency which in his opinion calls for immediate action, and he shall in such case and as soon as may be thereafter, inform the authority which will ordinarily have dealt with the matter. If the authority disagrees with the action of the Vice-Chancellor, the matter shall be referred to the Chancellor whose decision shall be final.(7)Where any action taken by the Vice-Chancellor under sub-section (6) affects any person in the service of a University to his disadvantage, such person may prefer an appeal to the Board of Management within thirty days from the date on which such person has been served with a notice of the action taken.(8)Subject to the provisions of sub-section (7), the Vice-Chancellor shall give effect to the orders of the Board of Management regarding the appointment, promotions, suspension and dismissal of officers and teachers of a University.(9)The Vice-Chancellor shall be responsible for the proper administration of a University and for a close co-ordination and integration of teaching, research and extension education.(10)The Vice-Chancellor may appoint, under intimation to the Board of Management, any suitable person temporarily for a period not exceeding six months in a vacancy of an officer of a University referred to in clauses (3) to (7) of Section 19.(11)The Vice-Chancellor shall exercise such other power as may be prescribed for carrying out the purposes and provisions of this Act.(12)The Vice-Chancellor, for a period of six months from the date of the enforcement of this Act may have the following extra powers:-(i)subject to the approval of the Chancellor, to make the first Statutes under this Act to provide functioning of a University:Provided, the Vice-Chancellor may adopt mutatis mutandis the statute existing before the commencement of this Act in a University;(ii)with the previous approval of the Chancellor, to constitute provisional authorities and bodies and on their recommendation make rules for the conduct of the work of a University;(iii)subject to the control of the Chancellor, to make such financial arrangement and incur such expenditure as may be necessary to enable this Act or any part thereof to be brought into operation;(iv)with the previous approval of the Chancellor, to make such appointments as may be necessary to enable this Act or any part thereof to be brought into operation;(v)with the previous approval of the Chancellor, to appoint Committees that he may think fit to discharge such of the functions as he may direct; and(vi)to exercise all or any of the powers conferred on the Board of Management by this Act or the Statutes.(13)Any order passed by the Vice-Chancellor in exercise of the powers conferred on him by clauses (ii) to (v) of sub-section (12) shall continue to have effect after the expiry of the period specified under sub-section (12) until it is modified or set aside by the authority or body competent to deal with it in accordance with the provisions of this Act.
