Section 18 in The Maharashtra Agricultural Universities (Krishi Vidyapeeths) Act, 1983
18. Powers and duties of Vice-Chancellor.
(1)The Vice-Chancellor shall be the principal executive of the University. He shall, in the absence of the Chancellor and Pro-Chancellor preside at any convocation of the University. He shall be also an ex-officio member and Chairman of the Executive Council and the Academic Council.(2)The Vice-Chancellor shall exercise general control over the affairs of the University and shall be responsible for the due maintenance of discipline in the University.(3)The Vice-Chancellor shall have power to convene meeting of the Executive Council and the Academic Council.(4)It shall be the duty of the Vice-Chancellor to ensure that the provisions of this Act and the Statutes and the Regulations are faithfully observed, and he shall have all powers necessary for this purpose.(5)The Vice-Chancellor shall be responsible for the proper administration cs University including financial administration and for close co-ordination and integral of teaching, research and extension education programmes.(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.(7)The Vice-Chancellor shall manage, through appropriate officers and staff members, the colleges, departments, institutions of specialized studies, laboratories, libraries, museums, hostels and schools maintained by the University, both at the headquarters and outside.(8)The Vice-Chancellor may call for reports from the colleges, recognised institutions and hostels on all activities of the University, as he deems necessary for the proper functioning of the University.(9)The Vice-Chancellor shall supervise and control the residence, conduct and discipline of the students of University. He shall also make agreements for promoting their health and general welfare, in consultation with, such Committee as may be prescribed.(10)The Vice-Chancellor shall have power to appoint such employees of the University as provided in this Act or in Statutes.(11)The Vice-Chancellor shall be responsible for the presentation of the annual accounts and the balance-sheet in time to the Executive Council.(12)The Vice-Chancellor shall hold, control and administer the property and funds of the University.(13)The Vice-Chancellor shall administer the funds placed at the disposal of the University for specific purposes.(14)The Vice-Chancellor shall make provision within means available to him and in accordance with the financial estimates sanctioned by the State Council under section 52 for buildings, premises, apparatus and other means needed for carrying on the work of the University.(15)The Vice-Chancellor shall, with the concurrence of the Executive Council, enter into, vary, carry out, or cancel contracts on behalf of the University in exercise of performance of the powers and duties assigned to it by or under this Act and the Statutes, on the advice of the Legal Committee to be appointed by the Executive Council for the purpose.(16)In any emergency which, in the opinion of the Vice-Chancellor, requires that immediate action should be taken, he shall, subject to the control of the Pro-Chancellor, take such action which he deems necessary and shall at the earliest opportunity thereafter report his action to the Executive Council and to such other authority or officer as would have, in the ordinary course, dealt with the matter.(17)Where any action taken by the Vice-Chancellor under the last preceding subsection affects any person in the service of the University to his disadvantage, such person may prefer an appeal to the Executive Council within thirty days from the date on which such person has received notice of the action taken, and the Executive Council shall consider the appeal at its next meeting and shall give its Decision within three months from the date of appeal.(18)Any person aggrieved by the appellate order of the Executive Council may, within thirty days from the date of communication of such order, appeal to the Chancellor, and the decision of the Chancellor on such appeal shall be final.(19)Subject to the provisions of the preceding sub-sections, the Vice-Chancellor shall give effect to the orders of the Executive Council regarding the appointment, suspension, removal or dismissal of any of the employees of the University.(20)The Vice-Chancellor shall exercise such other powers and perform such other duties as are laid down under this Act and may be conferred or imposed on him by the Statutes.
