Section 12 in The U.P. Krishi Evam Prodyogik Vishwavidyalaya Adhiniyam, 1958
12. Powers and duties of the Vice Chancellor.
- (1.) The Vice Chancellor shall be the principal executive and academic officer of the University, and shall, in the absence of [Kuladhipati (Chancellor)] [Substituted by U.P. Act 29 of 1974, vide Section 27, "The Vice-Chancellor"] preside at any convocation of the University. He shall be an ex-officio member and Chairman of the Academic Council and an ex-officio member of the Board.(2)It shall be the duty of the [Kulpati (Vice-Chancellor)] [Substituted by U.P Act 29 of 1974, vide Section 27 for The Vice-Chancellor] to ensure the faithful observance of the provisions of this Act and the Statutes and he shall, without prejudice to the powers of the [Kuladhipati (Chancellor)] [Substituted by U.P. Act 29 of 1974, vide Section 27, "The Vice-Chancellor"] under section 23, possess all such powers as may be necessary in that behalf.(3)The Vice Chancellor delegate his power to any other officer of the University.(4)The [Kulpati (Vice-Chancellor)] [Substituted by U.P Act 29 of 1974, vide Section 27 for The Vice-Chancellor] shall exercise general control over the affairs of the University and shall be responsible for the due maintenance of discipline in the University.(5)The [Kulpati (Vice-Chancellor)] [Substituted by U.P Act 29 of 1974, vide Section 27 for "The Vice-Chancellor"] shall be responsible for the presentation of the budget and the statement of accounts of the Board.(6)In any emergency, which, in the opinion of the [Kulpati (Vice-Chancellor)] [ Substituted by U.P. Act 29 of 1974, vide Section 27, for words "The Vice-Chancellor"] requires immediate action to be taken, he shall take such action as he deems necessary, and shall at the earliest opportunity report the action taken to the officer, authority or other body who or which in the ordinary course would have dealt with the matter, but nothing in this sub-section shall be deemed to empower Kulpati (Vice-Chancellor) to incur-any expenditure not duly authorized and provided for in the budget.(7)Where any action taken by the Kulpati (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 of the date on which the action is communicated to him.(8)Subject as aforesaid, the [Kulpati (Vice-Chancellor)] [Substituted by U.P Act 29 of 1974, vide Section 27 for The Vice-Chancellor] shall give effect to the orders of the Board regarding the appointment, suspension and dismissal of officers professional staff and other employees of the University.(9)The [Kulpati (Vice-Chancellor)] [Substituted by U.P Act 29 of 1974, vide Section 27 for The Vice-Chancellor] shall in convocation confer degrees on persons entitled to receive them, provided that when the [Kuladhipati (Chancellor)] [ Substituted by U.P. Act 29 of 1974, vide Sec 27. "The Vice Chanceller"] is present he may himself confer any or all the degrees.(10)The [Kulpati (Vice-Chancellor)] [Substituted by U.P Act 29 of 1974, vide Section 27 for The Vice-Chancellor] shall be responsible for a close co-ordination and intergration of teaching research and extension.(11)The [Kulpati (Vice-Chancellor)] [Substituted by U.P Act 29 of 1974, vide Section 27 for The Vice-Chancellor] shall exercise such other powers as may be prescribed.
