(1)The Vice-Chancellor shall be the principal executive and academic officer of the University and shall, in the absence of the Chancellor, preside at meeting of the [Court] [This word was substituted for the word 'Senate' by Gujarat 6 of 1973, section 2 (1).] and any convocation of the University. He shall be an ex-officio member and the Chairman of the [Executive Council] [This word was substituted for the word 'Syndicate' by Gujarat 6 of 1973, section 2 (2).] and of the Academic Council. He shall be entitled to be present, with the right to speak, at any meeting of any other authority or body of the University, but shall not be entitled to vote thereat unless he is a member of that authority or body.
