Section 20 in The Global Open University (Nagaland) Act, 2006
20. Powers and functions of Vice-Chancellor.
(1)Subject to the foregoing provision the Vice-Chancellor shall preside over the meetings of the Academic Council.(2)He shall,-(i)exercise general supervision and control over the affairs of the University;(ii)ensure the observance of the provisions of this Act and the regulations made thereunder;(iii)be responsible for organizing instructions and maintenance of discipline in the University;(iv)create temporary posts for a period not exceeding one year and abolish the same;(v)take such action as he may deem necessary in case of any emergency and report the same to the officer or Council or authority concerned which would have ordinarily dealt with the matter :Provided that if the Officer or Council or authority does not approve of the action taken by the Vice-Chancellor the matter will be referred to the Pro Chancellor whose decision shall be final:Provided further that the person affected by the decision of the Vice Chancellor or the Officer or Council or authority has a right of appeal to the Pro Chancellor or the Chancellor, as the case may be, within thirty days of the decision coming to the knowledge of the affected person; and(vi)exercise such other powers and perform such other duties as may be assigned to him by the Pro Chancellor or any Council or Officer or authority under this Act or by any regulation.
