Section 13 in Rajiv Gandhi University of Health Sciences Act, 1994
13. Powers and duties of the Vice- Chancellor.
(1)The Vice- Chancellor shall be the principal executive and academic officer of the University and shall exercise general supervision and control over the affairs of the University and give effect to the decisions of all the authorities of the University. He shall exercise all powers necessary for the due maintenance of discipline in the University.(2)The Vice- Chancellor may, if he is of the opinion that immediate action is necessary on any matter, exercise any power conferred on any authority of the University by or under this Act and shall report to such authority, the action taken by him on such matter;Provided that, if the authority concerned is of the opinion that such action ought not to have been taken, it may refer the matter to the Chancellor, whose decision thereon shall be final.(3)The Vice- Chancellor shall exercise such other powers and perform such other functions as may be prescribed by the Statutes and Ordinances.(4)The Vice- Chancellor shall convene meetings of the Senate, the Syndicate and the Academic Council and he may by order in writing, delegate the power of convening any of the said meetings to any of the officer of the University. He shall be the ex- officio Chairman of the Syndicate, Academic Council and Finance Committee and preside over the committee in the absence of the Chancellor.(5)The Vice- Chancellor shall ensure faithful observance of the provisions of this Act and the Statutes, Ordinances, and rules.(6)The Vice- Chancellor shall be responsible for the presentation of the annual financial estimate and the annual accounts and balance sheet to the Syndicate.(7)The Vice- Chancellor shall be responsible for the proper administration of the University and for close co-ordination and integration of teaching, research and dissemination of knowledge.
