Section 12 in Kerala University of Health Sciences Act, 2010
12. Powers of the Vice-Chancellor.
(1)The Vice-Chancellor shall be the principal academic and executive officer of the University. lie shall be responsible for the development of academic programmes of the University. He shall oversee and monitor the administration of the academic programmes and general administration of the University to ensure efficiency and good order of the University.(2)He shall be entitled to be present, with the right to speak, at any meeting of any other authority or body of the University but, shall not be entitled to vote there unless he is the Chairperson or member of that authority or body. In the event of equality of votes at any meeting of the Senate, the Academic Council or of any other authority, at which the Vice-Chancellor is the Chairman, he shall have and exercise a casting vote.(3)The Vice-Chancellor shall have the power to convene meetings of any of the authorities, bodies or committees, as and when he considers it necessary so to do.(4)The Vice-Chancellor shall ensure that directions issued by the Chancellor are strictly complied with or, as the case may be, implemented. %(5)It shall be the duty of the Vice-Chancellor to ensure that the proceedings of the University are carried out in accordance with the provisions of this Act, Statutes and Regulations and that the decisions of the authorities, bodies and committees are not inconsistent with this Act or Regulations.(6)The Vice-Chancellor may defer implementation of a decision taken or a resolution passed by any authority, body or committee of the University if, he is of the opinion that the same is not consistent with the provisions of this Act, Statutes or Regulations or that such decision or resolution is not in the interest of the University and at the earliest opportunity refer it back to the authority, body or committee concerned for reconsideration in its next meeting, with reasons to be recorded in writing. If differences persist, he shall within a week, giving reason, submit it to the Chancellor for decision and inform about having done so to the members of the authority, body or committee concerned. After receipt of the decision of the Chancellor, the Vice-Chancellor shall take the action as directed by the Chancellor and inform the authority, body or committee concerned accordingly.(7)If there are reasonable grounds for the Vice-Chancellor to believe that there is an emergency which requires immediate action to be taken, he shall, take such action as he thinks necessary, and shall at the earliest opportunity, report in writing, the grounds for the emergency and the action taken by him to such authority or body which,, in the ordinary course, would have dealt with the matter. In the event of a difference arising between the Vice-Chancellor and the authority, on the issue of existence of such an emergency, or on the action taken or on both, the matter shall be referred to the Chancellor whose decision shall be final:Provided that where any such action taken by the Vice-Chancellor affects any person in the service of the University, such person shall be entitled to prefer, within thirty days from the date of receipt of the notice of such action, an appeal to the Chancellor.(8)Where any matter is required to be regulated by Statutes or Regulations but no Statutes or Regulations have been made in that behalf, the Vice-Chancellor may, for the time being, regulate the matter by issuing such directions as the Vice-Chancellor thinks necessary, and shall at the earliest opportunity thereafter, place them before the Governing Council or other authority or body concerned for approval. The Vice-Chancellor may, at the same time place before such authority or body for consideration the draft of Statutes or Regulations required to be made in that behalf.(9)The Vice-Chancellor shall appoint the University teachers based on the recommendations of the selection committee constituted for the said purpose in such manner as may be prescribed by Statutes and with the approval of the Governing Council.(10)The Vice-Chancellor shall appoint ail Officers of the University of and above the rank of Deputy Registrar based on the recommendations of the Selection Committee constituted in such manner as may be prescribed by Statutes and with the approval of the Governing Council.(11)As the Chairperson of the authorities or bodies or committees of the University, the Vice-Chancellor shall be empowered to suspend a member from the meeting of the authority, body or committee for obstructing or stalling the proceedings or for indulging in behaviour unbecoming of a member, and shall report the matter accordingly, to the Chancellor.(12)The Vice-Chancellor shall place before the Senate and Governing Council a report of the work of the University periodically as provided under the Statutes.(13)Notwithstanding anything contained in this Act or in the Statutes or Regulations 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 Governing Council for the conduct of an examination is not sufficient for the conduct of the examination and that approval of another panel of examiners by the Governing Council 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. Any person nominated by the Vice-Chancellor under this sub-section shall be deemed to be an examiner included in the panel approved by the Governing Council.(14)The Vice-Chancellor shall appoint the examiners and question paper-setters for the conduct of examinations from the panel approved by the Board of examinations.(15)The Vice-Chancellor shall constitute the vigilance squad for the inspection of University examinations.(16)The Vice-Chancellor shall exercise such other powers and perform such other duties as may be conferred upon the Vice-Chancellor by or under this Act and Statutes.
