(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 the meetings of the Senate and at any Convocation of the University. He shall be an ex officio member and Chairman of the Executive and Academic Councils, the Board of University, Teaching and Research, the Committee for selection of Teachers of the University, the Committee for recognition of Teachers of the University, the Committee for appointment of Examiners, the Committee for Academic Planning and Evaluation, the Finance Committee, the Library Committee and such other authorities and bodies as are provided by or under this Act. 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.
