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[Cites 0, Cited by 11] [Entire Act]

Union of India - Section

Section 10 in The Central Universities Act, 2009

10. Chancellor.

(1)The Chancellor shall be appointed by the Visitor in such manner as may be prescribed by the Statutes.
(2)The Chancellor shall, by virtue of his office, be the head of the University and shall, if present, preside at the Convocations of the University held for conferring degrees and meetings of the Court.