(1)The Governor of the State shall be the ex- officio Chancellor of the University.(2)The Chancellor shall have the following powers, namely;(a)to constitute the Academic Council and the Board of Management of the University in accordance with the provisions of this Act and the Statutes;(b)to give direction, take action or do anything as required under the provisions of this Act and the Statutes;(c)to cause an inspection by such person, as he may direct, of any work, activity or examination of the University, College, Regional Centre and study centre;(d)to cause an enquiry into any matter related to administration or the finances of the University; and(e)to give his views or advice to the Vice-Chancellor in matter wherein an inspection or enquiiy has been made under clause (c) or clause (d).
