Section 11 in The Gujarat Ayurved University Act, 1965
11. Powers of Vice-Chancellor.
(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 meetings of the Senate and any convocation of the University. He shall be an ex-officio member and Chairman of the Syndicate [of the Board of Post-Graduate Teaching and Research] [These words inserted by Gujarat No. 30 of 2003, dated 19th September 2003.], and of the committees constituted under Section 41. He shall be entitled to be present with the right to speak, at any meeting of any authority or body of the University, but shall not be entitled to vote thereat unless he is member of that authority or body.(2)The Vice-Chancellor shall have power to convene meetings of the Senate, the Syndicate, and such other authorities of the University of which he is the chairman. He may delegate this power to any other officer of the University.(3)It shall be the duty of the Vice-Chancellor to ensure that this Act, the [Statutes, Ordinances, Regulations and Rules] [Substituted for 'the Statutes, Ordinances and Rules' by Gujarat No. 30 of 2003, dated 19th September 2003.] are faithfully observed and he shall have all powers necessary for the purpose.(4)(a)In any emergency which, in the opinion of the Vice-Chancellor, requires that immediate action should be taken, he shall take such action as he deems necessary and shall at the earliest opportunity thereafter report his action to such officer, authority or body as would have in the ordinary course dealt with the matter.(b)When action taken by the Vice-Chancellor under this sub-section affects any person in the service of the University such person shall be entitled to prefer an appeal through the said officer, authority or body to the Syndicate within fifteen days from the date on which such action is communicated to him.(5)The Vice-Chancellor, shall give effect to the orders of the Syndicate regarding appointment, dismissal, suspension and punishment of the persons in the service of the University or teachers of the University or regarding the recognition or withdrawal of the recognition of any such teacher and shall exercise general control over the affairs of the University. He shall be responsible for the discipline of the University in accordance with this Act, [the Statutes, Ordinances and Regulations] [Substituted for 'the Statutes and Ordinances' by Gujarat No. 30 of 2003, dated 19th September 2003.],(5A)[ (a) Subject to the provisions contained in sub-section (4) and notwithstanding anything contained in sub-section (5) where the Vice-Chancellor after making such inquiry as he deems fit is of the opinion that the execution of any order or resolution of an authority specified in or declared under section 14, or the doing of anything which is about to be done or is being done by or on behalf of the University-(i)is inconsistent with the provisions of this Act or of any Statute, Ordinance, Regulation or Rule, or(ii)is not in the interest of the University, or(iii)is likely to lead to breach of peace, he may forward a copy of the order or resolution or,' as the case may be, refer the doing of the thing, with a statement of reasons, to the authority which made the order or passed the resolution or proposes to do the thing for reconsideration by that authority as to whether the said order or resolution may not be rescinded, or revised or modified in the manner stated by him, or the doing of the thing be refrained from.(b)Where the authority after consideration revises or modifies the order or the resolution in the manner stated by the Vice-Chancellor, then notwithstanding anything contained in clause (e) such revised or modified order or resolution shall revive from the date of such revision or modification.(c)Where the authority revises or modifies the order or resolution in. such manner as is inconsistent with the manner stated by the Vice-Chancellor, the Vice-Chancellor shall refer the matter to the State Government for its decision.(d)The State Government may, on such reference being made, revise or modify the order or resolution or direct that the order or resolution shall continue to be in force with or without modification permanently or for such period as it may specify:Provided that the order or resolution shall not be revised or modified or continued by the State Government without giving the concerned authority a reasonable opportunity of showing the cause against the order or the resolution.(e)The order, resolution or, as the case may be, the doing of thing, shall remain in abeyance from the date of the action of the Vice-Chancellor of forwarding the copy of order or resolution or of making reference under clause (a) till the date of the order of the State Government under clause (d).](6)The Vice-Chancellor shall exercise such other powers as may be prescribed by the [Statutes, Ordinances and Regulations] [Substituted for 'Statutes and Ordinances' by Gujarat No. 30 of 2003, dated 19th September 2003.],
