(1)The Chancellor shall be appointed by the Sponsoring Body.(2)The current Chairperson of the Sponsoring Body shall be the first Chancellor, who shall hold the office of the Chancellor for life.(3)The subsequent Chancellor shall be either the Chairperson of the Sponsoring Body or such other person including the Director of the Sponsoring Body, at the relevant time, when such an appointment is being considered, as may be decided by the Sponsoring Body.(4)The subsequent Chancellor so appointed shall hold office as determined by the Sponsoring Body.(5)The Chancellor shall have such powers as may be conferred on him by this Act or the Statutes made there under, which shall include the following powers, namely:-(i)To function as the head of the University;(ii)To preside at all convocations of the University in the absence of the Visitor or Pro-Visitor;(iii)To function as a member and the Chairperson of the Board of Governors of the University and also attend all the meetings of the Board of Governors;(iv)To appoint or re-appoint or terminate the appointment of the Vice- Chancellor, in accordance with the provisions of this Act and the Statutes;(v)To nominate a person as a member of the Nomination Committee as referred to in section 16(2) of this Act;(vi)To pre-approve the appointment of the Pro-Vice-Chancellor, the Dean, the Registrar, and the Finance Officer;(vii)To nominate two academicians as members on the Board of Governors;(viii)To appoint the first Pro-Vice-Chancellor and the Finance Officer;(ix)To constitute the first Board of Management, the Finance Committee, the Research Council, the Distance Education Committee, and the Academic Council;(x)To pre-approve the Agenda Matters in the manner provided for in the Act;(xi)To resolve a conflict (excluding conflicts at a meeting of the Board of Governors) in the manner provided for in this Act.(6)In the event of there being a conflict inter-se between the functionary or functionaries or body or bodies and any other functionary or body of the University, then the issue shall be referred to the Chancellor and the decision of the Chancellor in respect of such issue shall be final and binding on the University.
