(1)The Governor of the Orissa shall be the Chancellor of the University.(2)The Chancellor shall by virtue of his office be the Head of the University and shall, when present, preside at the convocations of the University convened for the purpose of conferring degrees or for any other purpose.(3)Every proposal for conferment of an honorary degree shall be subject to conformation by the Chancellor.(4)The Chancellor shall decide all disputes with regard to the election, nomination or selection of members of the authorities of the University and his decision shall be final.(5)The Chancellor shall have the right:(i)to make an inspection or cause an inspection to be made by such person or persons as he may direct, of any University, its buildings, laboratories, workshops and equipment and institutions associated with such University and of any examination, teaching or other work conducted or done by such University; and(ii)to make an enquiry or cause an enquiry to be made in like manner in respect of any matter connected with any University, and in every such case, he shall give notice to the Registrar of his intension to make an inspection or enquiry or to cause an inspection or enquiry to be made and the concerned University shall be entitled to be represented thereat:Provided that the person entrusted with such enquiry or inspection shall not be below the rank of Registrar or of its equivalent rank.(6)The Chancellor may, with reference to the result of such inspection or enquiry, direct the concerned authority or authorities of such University or the Vice-Chancellor as the case may be, to take such remedial measures as he deems necessary within such period not being latter than six months from the date of receipt of the directions as he may fix in that behalf.(7)The concerned authority or authorities of such University or the Vice-Chancellor, as the case may be, shall report to the Chancellor such action, if any, as they have taken or purpose to take upon the result of such inspection or enquiry and such report shall be submitted to the Chancellor within the period fixed by him under subsection (6).(8)If the concerned authority or the Vice-Chancellor, as the case may be, fails to comply with the direction issued by the Chancellor within the period fixed under subsection (6) or within such further period not being later than three months as the Chancellor may allow in that behalf, the Chancellor may take such remedial measures or pass such order as he deems proper.(9)The Chancellor shall be competent to issue directions or instructions not inconsistent with the provisions of this Act and Statutes on any matter connected with a University when any authority or Vice-Chancellor fails to act in accordance with the provisions of this Act, the Statutes, of the Regulations.(10)The Chancellor may, by order in writing annual any proceeding of the Senate, Syndicate, Academic Council or any other authority which is not in conformity with this Act, the Statutes, The Regulations or the directions issued under subsection (9):Provided that before making any such order he shall call upon the authority concerned to show cause as to why such an order should not be made and if any cause is shown within a reasonable time, he shall, after giving an opportunity of hearing if so deemed proper, consider the same.
