Section 26 in University of Horticultural Sciences Act, 2009
26. The Pro-Chancellor.
(1)The Minister for Horticulture for the State of Karnataka shall by virtue of his office be the Pro-Chancellor of the University.(2)The Pro-Chancellor shall exercise such powers and discharge such functions of the Chancellor as may be conferred on him by or under this Act or under the Statutes. He shall also exercise such other powers and discharge such other functions of the Chancellor as the Chancellor may by order in writing delegate to the Pro-Chancellor and such delegation may be subject to such restrictions as may be specified in such order.(3)He shall preside over the convocation in the absence of Chancellor.
