(1)The Vice-Chancellor shall be a whole- time officer of the University. He 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 Syndicate, Academic Council and the Finance Committee and] [Substituted by section 7 (a) of U.P. Act No. 10 of 1998.] shall be entitled to be present and to speak at any meeting of any authority or other body of the University, but shall not be entitled to vote thereat unless he is a member of the authority or body concerned.
