Section 18(6) in The Maharashtra Agricultural Universities (Krishi Vidyapeeths) Act, 1983
(6)The Vice-Chancellor shall be responsible for prompt and proper implementation, by the University and its authorities and officers, of the directions issued by the Pro-Chancellor under section 7, and by the State Council under section 12, from time to time, and he shall have and exercise all the powers necessary for this purpose, notwithstanding anything contained in this Act or in the Statutes and Regulations made or deemed to be made under this Act.
