Section 14 in Tamil Nadu Dr. Ambedkar Law University Act, 1996
14. Powers and duties of Vice-Chancellor.
(1)The Vice-Chancellor shall be the academic head and principal executive officer of the University.(2)The Vice-Chancellor shall, in the absence of the Chancellor and Pro Chancellor, preside at the meetings of the Academic Senate and at any convocation of the University and confer degrees, titles, diplomas or other academic distinctions upon persons entitled to receive them.(3)The Vice-Chancellor shall exercise control over the affairs of the University and shall be responsible for the due maintenance of discipline in the University.(4)The Vice-Chancellor shall ensure that faithful observance of the provisions of this Act, the statutes, ordinances and 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 Syndicate regarding the appointment, suspension and dismissal of the teachers and other employees of the University and any other decision of the Syndicate.(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 persons 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 Syndicate 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 Syndicate on such appeal.(8)The Vice-Chancellor shall be the ex-officio Chairman of the Syndicate, the Planning Board 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 University, 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 Syndicate, the Academic Senate, the Planning Board 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 statutes.
