Section 11 in Dr. Babasaheb Ambedkar Open University Act, 1994
11. Powers of Vice-Chancellor.
- The Vice-Chancellor shall be the principal academic and executive officer of the University and shall exercise the power of supervision and control over the affairs of the University and give effect to the decisions of all the authorities of the University.(2)Notwithstanding anything contained in this Act, if the Vice-Chancellor is of the opinion that immediate action is necessary on any matter he may exercise any power conferred on any authority of the University by or under this Act and shall inform to such authority, about the action taken by him on such matter:Provided that if the authority concerned is of the opinion that such action ought not to have been taken, it may refer the matter to the Chancellor whose decision thereon shall be final:Provided further that, any person in the service of the University who is aggrieved by the action taken by the Vice-Chancellor under this sub-section shall have the right to appeal against such action to the Board of Management within ninety days from the date on which such action is communicated to him and thereupon the Board of Management may confirm, modify or reverse the action taken by the Vice-Chancellor.(3)Notwithstanding anything contained in this Act, the Vice-Chancellor, if he is of the opinion that any decision or order of any authority is beyond the powers of the authority conferred on it or is inconsistent with the provisions of this Act, Statutes, Ordinances, Rules or Regulations or that any decision taken is not in the interest of the University or is likely to lead to breach of peace, he may ask the authority concerned to review its decision within sixty days of such decision and if the concerned authority refuses to review its decision either in whole or in part as directed by the Vice-Chancellor or no decision is taken by it within the said period of sixty days, the matter shall be referred to the State Government whose decision thereon shall be final:Provided that, the decision of the authority concerned shall remain in abeyance during the period of review of such decision by the authority or the State Government as the case may be under this sub-section.(4)Where the authority after reconsideration, revises or modifies the decision or order in the manner stated by the Vice-Chancellor, such revised or modified decision or order shall revive from the date of such revision or modification.(5)It shall be the duty of the Vice-Chancellor to ensure that this Act, the Statutes, Ordinances, Regulations and Rules are faithfully observed and he shall have all powers necessary for this purpose.(6)The Vice-Chancellor shall exercise such other powers and perform such other functions as may be prescribed by the Statutes and Ordinances.
