Section 13(4) in Uttar Pradesh State Universities Act, 1973
(4)It shall be the duty of the Vice-Chancellor to ensure the faithful observance of the provisions of this Act, the Statutes and Ordinance and he shall, without prejudice to the powers of the Chancellor [under Sections 10 and 68] [Substituted by Uttar Pradesh Act No. 29 of 1974.] possess all such powers as may be necessary in that behalf.
