Section 32(4) in The West Bengal University of Health Sciences Act, 2002
(4)The Vice-Chancellor shall-(a)ensure that the provisions of this Act and the regulations are duly observed, and he shall have all such powers as are necessary for that purpose;(b)convene the meetings of the General Council, the Executive Council and the Academic Council and shall perform such other acts as may be necessary to give effect to the provisions of this Act;(c)represent the University in suits or proceedings by or against the University, sign power of attorney and verify the pleadings or depute representatives for the purpose;(d)have all such powers as are necessary for proper maintenance of discipline in the University.
