Section 13 in Tamil Nadu National Law School Act, 2012
13. Powers and duties of Vice-Chancellor.
(1)The Vice-Chancellor shall be the academic head and principal executive officer of the School.(2)The Vice-Chancellor shall, in the absence of the Chancellor and Pro-Chancellor, preside at the meetings of the General Council and at any convocation of the School and confer degrees or other academic distinctions upon persons entitled to receive them.(3)The Vice-Chancellor shall exercise control over the affairs of the School and shall be responsible for the due maintenance of discipline in the School.(4)The Vice-Chancellor shall ensure that faithful observance of the provisions of this Act and the regulations made thereunder and he may exercise all powers as may be necessary for the purpose.(5)The Vice-Chancellor shall give effect to the orders of the Executive Council regarding the appointment, suspension and dismissal of the teachers and other employees of the School and any other decision of the Executive Council.(6)In any emergency which in the opinion of the Vice-Chancellor requires immediate action to be taken, he shall, by order, take such action as he deems necessary and shall, at the earliest opportunity report the action taken to such officer or authority or body as would have, in the ordinary course, dealt with the matter:Provided that no such order shall be passed unless the person likely to be affected has been given a reasonable opportunity of being heard.(7)Any person aggrieved by any order of the Vice-Chancellor under sub-section (6), may prefer an appeal to the General Council within thirty days from the date on which such order is communicated to him and the Vice-Chancellor shall give effect to the order passed by the General Council on such appeal.(8)The Vice-Chancellor shall be the ex-officio Chairman of the Executive Council and the Finance Committee. The Vice-Chancellor shall be entitled to be present at, and to address, any meeting of any authority or other body of the School, but shall not be entitled to vote thereat unless he is a member of such authority or body.(9)The Vice-Chancellor shall have power to convene meeting of the General Council, the Executive Council, the Academic Council and the Finance Committee.(10)The Vice-Chancellor shall be responsible for the co-ordination and integration of teaching and research, extension education and curriculum development.(11)The Vice-Chancellor shall exercise such other powers and perform such other duties as may be prescribed by the regulations.
