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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Uttarakhand - Subsection

Section 26(9) in National Law University of Uttarakhand Act, 2011

(9)The Vice Chancellor shall:-
(a)ensure that the provisions of this Act and the Regulations are duly observed and shall have all powers as are necessary for that purpose;
(b)subject to the specific and general directions of the Executive Council, the Vice Chancellor shall exercise all powers of the Executive Council in the management and administration of the University.
(c)convene the meetings of the Governing Council, the Executive Council, the Academic Council and shall perform all other acts, as may be necessary to give effect to the provisions of this Act;
(d)have all powers relating to the proper maintenance of discipline in the University.