Section 9 in The Integral University Act, 2004

[Cites 0, Cited by 0] [Entire Act]

State of Uttar Pradesh - Section

Section 9 in The Integral University Act, 2004

9. The Chancellor.

(1)The Chancellor shall be elected by the Court in such manner as may be prescribed.

(2)The Chancellor shall, by virtue of his office, be the Head of the University.

(3)The Chancellor shall, if present, preside at the Convocation of the University held for conferring degrees.