Section 8(1) in Islamic University of Science and Technology, Kashmir Act, 2005
(1)The Chief Minister of the State shall, by virtue of his office, be the Chancellor of the University:[Provided that during the continuation of Proclamation issued under section 92 of the Constitution of Jammu and Kashmir or Article 356 of the Constitution of India, as applicable to the State, the Governor shall be the Chancellor of the University.] [Inserted by Jammu and Kashmir Act No. 16 of 2018, dated 27.9.2018.]
