Section 26 in The Uttar Banga Krishi Viswavidyalaya Act, 2000
26. Powers and functions of Vice-Chancellor.
(1)The Vice-Chancellor shall be the principal administrative and academic officer of the University and shall be the ex officio Chairman of the Executive Council and the Academic Council. He shall, in the absence of the Chancellor, preside at the convocation of the University and confer degrees, diplomas and other distinctions on persons entitled to receive them. He shall also be entitled to be present at, and to address any meeting of, any other authority or body of the University of which he may be a member. He shall also be entitled to be present at, and to address any meeting of, any other authority or body of which he may not be a member, but shall not be entitled to vote thereat.(2)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.(3)The Vice-Chancellor shall convene the meeting of the Executive Council and the Academic Council.(4)The Vice-Chancellor shall ensure the faithful observance of the provisions of this Act and the Statutes and the Regulations, and he shall have such power as may be necessary for discharging his duties in this behalf.(5)The Vice-Chancellor shall be responsible for the presentation of the annual financial estimates and annual accounts and balance sheet to the Council.(6)The Vice-Chancellor may take, on behalf of the University, any action in an emergency which, in his opinion, calls for immediate action. He shall, in such cases and as soon as may be thereafter, report such action to the authority or body which shall ordinarily have dealt with the matter:Provided that if the action taken by the Vice-Chancellor is not. approved by such authority or body, the matter shall immediately be referred to the Chancellor whose decision thereon shall be final.(7)Subject to the foregoing provisions of this section, the Vice-Chancellor shall give effect to the orders of the Executive Council regarding the appointment, suspension, and dismissal of officers, Teachers and other employees of the University.(8)Where any action taken by the Vice-Chancellor under sub-section (6) affects any person m the service of the University to his disadvantage, such person may prefer an appeal to the Executive Council within 30 days from the date on which such person has notice of the action taken.(9)The Vice-Chancellor shall be responsible for the proper administration of the University and for close co-ordination of teaching, research and extension education.(10)The Vice-Chancellor shall exercise such other powers and discharge such other duties as may be delegated to him by any authority or body of the University or as may be prescribed by Statutes, Ordinances or Regulations.(11)The Vice-Chancellor may, with the approval of the Executive Council, at any time delegate any of his powers, other than the power referred to in sub-section (6), to any other officer subordinate to him.(12)The Vice-Chancellor may, at his discretion, like to be associated, directly or indirectly, with teaching, research, extension programme, or any other activities within the University.
