Section 19 in Rajasthan Agriculture University, Bikaner Act, 1987
19. Vice-Chancellor.
(1)There shall be a Vice-Chancellor of the University who shall be a whole-time officer to be appointed by the Chancellor in such manner; for such a period and on such terms and conditions as may be prescribed.(2)Notwithstanding anything contained in sub-section (1), the first Vice-Chancellor of the University shall be appointed by the Chancellor after consultation with the Government for a period not exceeding three years on such terms and conditions as the Chancellor may determine.(3)The Vice-Chancellor shall be the principal academic and executive officer of the University and shall exercise overall supervision and control over the affairs of the University. He shall have all such powers as may be necessary for true observance of the provisions of this Act and the Statutes.(4)The Vice-Chancellor shall, where immediate action is called for, have power to make an order so as to exercise any power or perform any function which is exercised or performed by any Authority under this Act or the Statutes; Provided that any person, who is aggrieved by an order made by the Vice-Chancellor under this sub-section, may prefer an appeal before the Board within ninety days of the date on which the order is made and the Board may confirm, reverse or modify the said order.(5)The Vice-Chancellor may on being satisfied that any action taken or order made by any Authority is not in the interests of the University or beyond the dowers of such Authority, require the Authority to review its action or order.(6)Where the Authority, on being required under sub-section (5) refuses or fails to review its action or order within sixty days of the date on which the Vice-Chancellor has so required, the matter may be referred to the Chancellor whose decision thereon shall be final.
