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State of West Bengal - Section

Section 14 in Amity university Act, 2014

14. Chancellor of the University and its powers.

(1)The Chancellor shall be appointed by the Sponsoring Society'
(2)The Chancellor shall be the head of the University'
(3)The Chancellor shall preside over the meetings of the Governing Board and shall,when the Visitor is not present,preside at the convocation of the University for the purpose of conferring degrees, diplomas' awards' certificates or other academic distinctions.
(4)The Chancellor shall have the following powers' namely:-
(a)to call for any information or record of the University;
(b)to appoint the Vice-Chancellor;
(c)to remove the Vice-Chancellor in accordance with the provisions made under this Act;
(d)such other powers as may be provided for by the Statutes'