(1)If at any time, except when the Syndicate or the Academic Council is in session, the Vice-Chancellor is satisfied that emergency has arisen requiring him to take immediate action involving the exercise of any power vested in the Syndicate or the Academic Council by or under this Act, the Vice-Chancellor may take such action as he deems fit and shall, at the next session of the Syndicate or the Academic Council, as the case may be, report the action taken by him to that authority for such action as it may consider necessary.(2)The Vice-Chancellor shall exercise the powers and perform the duties and functions of all the authorities of the University also until they are nominated or duly constituted, as the case may be.(3)Subject to the provisions of the Statutes and the Ordinance, the Vice-Chancellor shall have power to appoint, suspend, dismiss or otherwise punish any employee of the University below the rank of Deputy Registrar:Provided that the Vice-Chancellor may delegate any of his powers under this sub-section to the Pro-Vice-Chancellor or the Registrar.(4)Notwithstanding anything contained in sub-section (3), the Vice-Chancellor shall have power to appoint such officers and employees of the University on a casual basis for a maximum period of 179 days, for ensuring the initial functioning of the University:Provided that a person appointed under this sub-section shall not have any claim for appointment on a regular basis:Provided further that the power under this sub-section shall not be exercised by the Vice-chancellor after nomination of the Syndicate under section 95.(5)The Vice-chancellor shall have the power to convene meetings of the Senate, the Syndicate, the Academic Council and any other authorities of the University.(6)Notwithstanding anything contained in this Act or in the Statutes or Ordinances made or deemed to have been made thereunder, the Vice-Chancellor may, if he is satisfied that the number of examiners in the panel of examiners approved by the Syndicate for the conduct of an examination is not sufficient for the conduct of that examination and that approval of another panel of examiners by the Syndicate will entail delay in the conduct of such examination, nominate such additional number of examiners as may be necessary for the conduct of such examination.(7)Any person nominated by the Vice-Chancellor under sub-section (6) shall be deemed to be an examiner included in the panel approved by the Syndicate.(8)The Vice-Chancellor shall have the right of visiting and inspecting colleges and other institutions maintained by, or affiliated to, the University.(9)It shall be the duty of the Vice-chancellor to ensure that the provisions of this Act and the Statutes, the Ordinances, the Regulations , the rules and the bye-laws are faithfully observed and carried out; and he shall have all powers necessary for this purpose.(10)It shall be the duty of the Vice-Chancellor or carry on the administration of the University in an efficient manner, by adopting modern techniques of management and by using computers and other sophisticated equipment.(11)It shall be the duty of the Vice-chancellor to see that the proceedings of the University are carried on in accordance with the provisions of this Act and the Statutes, the Ordinances, the Regulations, the rules and the bye-laws and to report to the Chancellor every proceeding which is not in conformity with such provisions.(12)The Vice-chancellor shall exercise such other powers and perform such other functions as may be prescribed by the Statutes.
