Section 14 in The Maharashtra Universities Act, 1994
14. Powers and duties of Vice-Chancellor.
(1)The Vice-Chancellor shall be the principal academic and executive officer of the University responsible for the development of academic programmes of the university. He shall oversee and monitor the administration of the academic programmes and general administration of the university to ensure efficiency and good order of the university.(2)He shall be entitled to be present, with the right to speak, at any meeting of any other authority or body of the university, but shall not be entitled to vote thereat, unless he is the Chairman or member of that authority or body.(3)The Vice-Chancellor shall have the power to convene meetings of any of the authorities, bodies or committees as and when he considers it necessary so to do.(4)The Vice-Chancellor shall ensure that directions issued by the Chancellor are strictly complied with or, as the case may be, implemented.(5)It shall be the duty of the Vice-Chancellor to ensure that [the directives of the State Government, if any, and] [These words were inserted by Maharashtra 55 of 2000, section 11(a).] the provisions of the Act, Statutes, Ordinances and Regulations are strictly observed and that the decisions of the authorities, bodies and committees which are not inconsistent with the Act, Statutes, Ordinances or Regulations are properly implemented(6)The Vice-Chancellor may defer implementation of a decision taken or a resolution passed by any authority, body or committee of the university if, he is of the opinion that the same is not consistent with the provisions of the Act, Statutes, Ordinances or Regulations or that such decision or resolution is not in the interest of the university and at the earliest opportunity refer it back to the authority, body or committee concerned for reconsideration in its next meeting with reasons to be recorded in writing. If differences persist, he shall within a week, giving reasons submit it to the Chancellor for decision and inform about having done so to the members of the authority, body or committee concerned. After receipt of the decision of the Chancellor, the Vice-Chancellor shall take the action as directed by the Chancellor and inform the authority, body or committee concerned accordingly.(7)If there are reasonable grounds for the Vice-Chancellor to believe that there is an emergency which requires immediate action to be taken, he shall take such action, as he thinks necessary, and shall at the earliest opportunity, report in writing the grounds for his belief that there was an emergency, and the action taken by him, to such authority or body as would, in the ordinary course, have dealt with the matter. In the event of a difference arising between the Vice-Chancellor and the authority or body whether there was in fact an emergency or on the action taken (where such action does not affect any person in the service of the University) or on both, the matter shall be referred to the Chancellor whose decision shall be final:Provided that, where any such action taken by the Vice-Chancellor affects any person in the service of the university, such person shall be entitled to prefer, within thirty days from the date on which he receives notice of such action, an appeal to the Management Council.(8)Where any matter is required to be regulated by the Statutes, Ordinances or Regulations, but no Statutes, Ordinances or Regulations are made in that behalf the Vice-Chancellor may, for the time being, regulate matter by issuing such directions as he thinks necessary, and shall, at the earliest opportunity thereafter, place them before the Management Council or other authority or body concerned for approval. He may, at the same time, place before such authority or body for consideration the draft of the Statutes, Ordinances or Regulations, as the case may be, required to be made in that behalf.(9)[ The Vice-Chancellor shall be the appointing and disciplinary authority for the university teachers who are appointed on the recommendations of the selection committee constituted for the said purpose.] [This sub-section was substituted by Maharashtra 55 of 2000, section 11(b).](10)The Vice-Chancellor shall be the [appointing and disciplinary authority] [These words were substituted for the words 'appointing authority' by Maharashtra 55 of 2000, section 11(c).] for officers of the university of the rank of Assistant Registrar and of the rank equivalent thereto and above.(11)As the Chairman of the authorities or bodies or committees of the university the Vice-Chancellor shall be empowered to suspend a member from the meeting of the authority, body or committee for persisting to obstruct or stall the proceedings or for indulging in behaviour unbecoming of a member, and shall report the matter accordingly, to the Chancellor.(12)The Vice-Chancellor shall place before the Management Council a report of the work of the university periodically as provided under the Ordinances.(13)The Vice-Chancellor shall exercise such other powers and perform such other duties as may be conferred upon him by or under the Act.(14)(a)The Vice-Chancellor shall have the right to cause an inspection to be made by such person or persons or body of persons as he may direct, of the university, its buildings, laboratories, libraries, museums, workshops and equipments and of any institution, affiliated, conducted or autonomous college, hall or hostel maintained or recognized by the university, and of the examinations, teachings and other work conducted by or on behalf of the university, and to cause an inquiry to be made in a like manner regarding any matter connected with the administration or finance of the university, affiliated college or recognized institutions:Provided that, the Vice-Chancellor shall, in the case of affiliated college or recognized institution, give notice to the management of such affiliated college or recognized institution of his intention to cause an inspection or an inquiry to be so made;Provided further that, the management shall have right to make such representation to the Vice-Chancellor as it thinks necessary before such inspection or inquiry is made;(b)after considering such representation, if any made the Vice-Chancellor may cause such inspection or inquiry to be made or may drop the same;(c)in the case of management when an inspection or inquiry has been caused to be made, the management, shall be entitled to appoint a representative, who shall have the right to be present and be heard at such inspection or inquiry;(d)the Vice-Chancellor may, if the inspection or inquiry is made regarding any college or institution admitted to the privileges of the university, communicate to the management the result of such inspection or inquiry;(e)the management shall communicate to the Vice-Chancellor such action, if any, as it proposes to take or has been taken by it;(f)where the management, does not within the time fixed by the Vice-Chancellor, take action to his satisfaction, the Vice Chancellor shall place before the Management Council the inspection or inquiry report and explanation furnished or representation made by the management, for its consideration.
