Section 25 in The Mahatma Gandhi Chitrakoot Gramodaya Vishwavidhyalaya Adhiniyam, 1991
25. Powers and Duties of the Vice-Chancellor.
(1)The Vice-Chancellor shall be the principal executive and academic officer of the University and ex-officio Chairman of the Academic Council. He shall, in the absence of the Chancellor preside at the Convocation of the University and confer degrees on persons entitled to receive them.(2)The Vice-Chancellor shall exercise general control over the affairs of the University and shall be responsible for the due maintenance of the discipline in the University.(3)The Vice-Chancellor shall convene meeting of the Academic Council in consultation with Chancellor.(4)The Vice-Chancellor shall ensure the faithful observance of the provisions of this Act and the Statutes and regulations, and he shall possess such powers as may be necessary in that behalf.(5)The Vice-Chancellor shall be responsible for the presentation of the annual financial estimates and the annual accounts and balance sheet to the Board.(6)The Vice-Chancellor may, take any action in any emergency which in his opinion calls for immediate action. He shall in such a case and as soon as may be thereafter report his action to the authority which will ordinarily have dealt with the matter.(7)Subject to the above provisions, the Vice-Chancellor shall give effect to the orders of the Board regarding the appointment, suspension and dismissal of officers, teachers and other employees of the University.(8)Where any action taken by the Vice-Chancellor under sub-section (6) affects any person in the service of the University to his disadvantage, such person may prefer an appeal to the Board within thirty days from the date on which such person has notice of the action.(9)The Vice-Chancellor shall be responsible for the proper administration of the University and for a close co-ordination and integration of teaching, research and extension education.(10)The Vice-Chancellor shall exercise such other powers as may be prescribed by the Chancellor for the carrying out the purpose and provisions of this Act.
