Section 10 in The Jamia Millia Islamia Act, 1988

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Section 10 in The Jamia Millia Islamia Act, 1988

10. The Amir-i-Jamia (Chancellor).-

(1)The Amir-i-Jamia (Chancellor) shall be elected by the Anjuman (Court) in such manner as may be prescribed by the Statutes.

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

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