(1)The Vice-Chancellor shall be the principal executive and academic officer of the University and ex-officio Chairman of the Board, Academic Council and other authorities. He shall in the absence of the Chancellor preside at any convocation of the University. 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 thereat unless he is a member of that authority or body.(2)The Vice-Chancellor shall exercise general control over the affairs of the University and shall be responsible for the maintenance of discipline in the University.(3)The Vice-Chancellor shall have power to convene meetings of die Board and Academic Council.(4)The Vice-Chancellor shall ensure the faithful observance of the provisions of the Act and the Statutes and Regulations and he shall possess all powers necessary for this purpose.(5)The Vice-Chancellor shall be responsible for the presentation of the annual financial estimates and the annual accounts and balance sheet of the University to the Board.(6)(a)In any emergency which, in the opinion of the Vice-Chancellor, requires that immediate action should be taken, he shall take such action as he deems necessary and shall at the earliest opportunity thereafter report his action to such officer, authority or body as would have in ordinary course dealt with the matter. If the officers, authority or, as the case may, body, disagrees with the action of the Vice-Chancellor, the matter shall be referred to the Chancellor whose decision thereon shall be final.(b)When action taken by the Vice-Chancellor under this subsection affects any person in the service of the University, such person shall be entitled to prefer an appeal to the Board within one month from the date on which such action is communicated to him.(c)If the Vice-Chancellor is satisfied that a decision of the Board is not :n the best interest of the University, he shall refer it to the Chancellor whose decision thereon shall be final.(7)The Vice-Chancellor shall give effect to the decisions or orders of the Board regarding the appointment, dismissal, suspension and punishment of officers, teachers and other employees of the University.(8)(a)Subject to the provisions contained in sub-section (6) and notwithstanding anything contained in sub-section (7), where the Vice-Chancellor, after making such inquiry as may be deemed fit, is of opinion that the execution of any order or resolution of an authority specified in or declared under section 20 or any action initiated or contemplated which is about to be done or is being done by or on behalf of the University. -(i)is inconsistent with the provisions of this Act or of any Statutes, or Regulations, or(ii)is not in the interest of the University, or(iii)is likely to lead lo breach of peace.he may forward a copy of the order or resolution or. as 'he case may be. refer the doing of the tiling with a statement of reasons, to the authority which made the order or passed the resolution or proposes to do the thing for reconsideration by that authority as to whether the said order or resolution may not be rescinded, or revised or modified in the manner stated by him or the any action initiated or contemplated or the doing of the thing be refrained from.(b)Where the authority, after reconsideration revises or modifies the order or the resolution in the manner stated by the Vice-Chancellor, then notwithstanding anything contained in clause (c), such revised or modified order or resolution shall revive from the date of such revision or modification(c)Where the authority revises or modifies the order or resolution in such manner as is inconsistent with the manner stated by the Vice-Chancellor, the Vice-Chancellor shall refer the matter to the Chancellor for his decision.(d)The Chancellor may, on such reference being made, revise or modify the order or resolution or direct that the order or resolution shall continue to he in force with or without modification permanently or for such period as it may specify:Provided that the order or resolution shall not be revised or modified or continued by the Chancellor without giving the concerned authority a reasonable opportunity of showing the cause against the order proposed to be made by him.(e)The order, resolution or, as the case may be, the doing of thing, any action initiated or contemplated shall remain in abeyance from the dale of the action of the Vice-Chancellor of forwarding the copy of order or resolution or of making reference under clause (a) till the dale of the order of the Chancellor under clause (d).(9)The Vice-Chancellor shall be responsible for the proper administration of the affairs of the University and for a close co-ordination and integration of teaching, research and extension education.(10)The Vice-Chancellor shall exercise such other powers and perform such other duties as may be prescribed for carrying out the purposes and provisions of this Act and the Statutes.
