Section 14 in Indian Institute of Teacher Education, Gujarat Act, 2010
14. Powers and functions of Vice-Chancellor.
(1)The Vice-Chancellor shall be the principal academic and executive officer of the University responsible for the efficient functioning and 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 authority or body of the University, but shall not be entitled to vote thereat, unless he is the Chairman or a member of that authority or body.(3)It shall be the duty of the Vice-Chancellor to ensure that the directive of the State Government, if any, and the provisions of the Act, the Statutes, the Ordinances and the Regulations are strictly observed and that the decisions of the authorities, bodies and committees which are consistent with the Act, the Statutes, the Ordinance or the Regulations are properly implemented.(4)The Vice-Chancellor may take suitable action in case of any emergency, in interest of the University: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 on which he receives notice of such action, an appeal to the Executive Council.(5)The Vice-Chancellor shall be the appointing and disciplinary authority for Registrar, Finance and Accounts Officer, Members of the Academic Staff of the University and officers of the University of the rank of Assistant Registrar and of the rank equivalent thereto and above.(6)The Vice-Chancellor shall place before the Executive Council a report of the work of the University periodically.(7)The Vice-Chancellor shall have the right to cause an inspection to be made by such person or persons or body of persons as he may direct, of the University, its buildings, laboratories, libraries, museums, workshops and equipments, hostels maintained or recognized by the University, and of any institution of the examinations, teachings and other work conducted by or on behalf of the University, and to cause an inquiry to be made in a like manner regarding any matter connected with the administration, finance, and academic activity of the University.(8)The Vice-Chancellor shall exercise such other powers and perform such other functions as may be prescribed by or under this Act.
