Section 21 in Maharana Partap Horticultural University, Karnal Act, 2015
21. Powers and duties of Vice-Chancellor.
(1)The Vice-Chancellor shall be the principal executive and academic officer of the University and the Chairman of the Academic Council.(2)The Vice-Chancellor shall exercise control over the affairs of the University and shall be responsible for the due maintenance of discipline at the University.(3)The Vice-Chancellor shall convene meeting of the Academic Council.(4)Without prejudice to the powers conferred by this Act on the State Government, the Vice-Chancellor shall ensure faithful observance of the provisions of this Act, Statutes and Regulations and shall also exercise all such powers, as may be necessary in this behalf.(5)The Vice-Chancellor shall be responsible for the presentation of the budget and the statement of accounts to the Board.(6)In any emergency, which, in the opinion of the Vice-Chancellor, requires immediate action to be taken, he shall take such action, as he deems necessary except dismissal, removal and reduction in rank of the persons appointed by the Board and shall, at the earliest possible, report about the action taken to the concerned authority for confirmation, who or which in the ordinary course, would have dealt with the matter, but nothing in this sub-section shall be deemed to empower the Vice-Chancellor to incur any expenditure, not duly authorized and provided for, in the budget:Provided that no action shall be taken to his disadvantage unless such a person has been given opportunity of being heard.(7)The person aggrieved by an action, referred to in sub-section (6) may prefer an appeal to the Board within a period of thirty days from the date, on which the action against him is communicated to him.(8)Subject as aforesaid, the Vice-Chancellor shall give effect to the orders of the Board regarding the appointment, suspension or dismissal etc. of officers, teachers and other employees of the University.(9)The Vice-Chancellor shall be responsible for the co-ordination and integration of teaching, research and extension education.(10)The Vice-Chancellor shall exercise such other powers, as may be prescribed.
