Section 11 in Maharaja Bhupinder Singh Punjab Sports University Act, 2019
11. Vice-Chancellor.
(1)The Vice-Chancellor shall be appointed by the Chancellor on the recommendations of the Government in the manner as may be prescribed by this Act and the Statutes.(2)The Vice-Chancellor shall be the principal executive and academic officer of the University and shall exercise general superintendence and control over the affairs of the University and give effect to the decisions of all the authorities of the University.(3)The Vice-Chancellor may, if he is of the opinion that immediate action is necessary on any matter, exercise any power conferred on any authority of the University, except of the Chancellor, by or under this Act and shall apprise such authority at its next meeting 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 Government whose decision thereon shall be final and binding: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 represent against such action to the Executive Council within three months from the date on which decision on such action is communicated to him and thereupon the Executive Council may confirm, modify or reverse the action taken by the Vice- Chancellor.(4)Where the Vice-Chancellor is of the opinion that any decision taken by any authority of the University is beyond the powers of the authority conferred under the provisions of this Act or the Statutes or the Ordinances, or that any decision taken by the authority is not in the interest of the University, he may ask the authority concerned to review its decision within sixty days of such decision and if the authority refuses to review the decision either in whole or in part or no decision is taken by it within the said period of sixty days, the matter shall be referred to the Government whose decision thereon shall be final.(5)The Vice Chancellor, if he is of the opinion that immediate action is necessary on any matter, with the prior approval of the Government, exercise any power conferred on any authority of the University, except of the Chancellor, by or under this Act if that authority has not been constituted or not in existence for the time being.(6)The Vice-Chancellor shall exercise such other powers and perform such other duties as may be prescribed by the Statutes or the Ordinances or as directed by the Government.
