Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Karnataka - Subsection

Section 17(4) in THE ATRIA UNIVERSITY ACT, 2020

(4)The Vice-Chancellor shall be the Principal Executive and Academic Officer ofthe University and shall exercise general supervision and control over the affairs of theUniversity and give effect to the decisions of the authorities of the University:Provided that, where any matter, other than the appointment of a Teacher is ofurgent nature requiring immediate action and the same could not be immediatelydealt with by any officer or the authority or other body of the University empowered byor under this Act to deal with it, the Vice-Chancellor may take such action as he maydeems fit with the prior written approval of the Chancellor.