Section 18 in Sri Venkatesware Institute of Medical Science University Act, 1995
18. Power and duties of the [Director-cum-Vice-Chancellor] [Substituted 'Director' by Act No. 9 of 2013, dated 5.7.2013.].
(1)The [Director-cum-Vice-Chancellor] [Substituted 'Director' by Act No. 9 of 2013, dated 5.7.2013.] shall be the Chief Executive academic Officer of the Institute. He shall preside over the meetings of the Academic Senate and Finance Committee.(2)Without prejudice to the generally of the provisions contained in sub-section (I) the [Director-cum-Vice-Chancellor] [Substituted 'Director' by Act No. 9 of 2013, dated 5.7.2013.], shall ;(a)exercise general supervision and control over the affairs of the institute and its affiliates ;(b)ensure implementation of the decisions of the authorities of the Institute ;(c)be responsible for imparting of instructions and maintenance of discipline in the Institute.(3)Where any matter is of nature requiring immediate action and the same could not be immediately dealt with by any officer or authority or other body of the Institute, empowered by or under this Act, to deal with it the [Director-cum-Vice-Chancellor] [Substituted 'Director' by Act No. 9 of 2013, dated 5.7.2013.] may take such action as he may deem fit and shall forth with report the action taken by him to the [Chairman-cum-Chancellor] [Substituted 'Chairman' by Act No. 9 of 2013, dated 5.7.2013.] and also the Officer authority or other body who or which in the ordinary course, would have dealt with the matter.(4)Where the exercise of the power by the [Director-cum-Vice-Chancellor] [Substituted 'Director' by Act No. 9 of 2013, dated 5.7.2013.] under sub-section (3) involves the appointment of any person such appointment shall terminate on the appointment being made in accordance with the provisions of this Act or on the expiration of period of six months from the date order of the [Director-cum-Vice-Chancellor] [Substituted 'Director' by Act No. 9 of 2013, dated 5.7.2013.], whichever is earlier.(5)The [Director-cum-Vice-Chancellor] [Substituted 'Director' by Act No. 9 of 2013, dated 5.7.2013.] shall exercise such other powers and perform such other duties as may be assigned to him by or under this Act or as may be delegated to him by the Governing Council of the [Chairman-cum-Chancellor] [Substituted 'Chairman' by Act No. 9 of 2013, dated 5.7.2013.] as the case may be.
