Section 15 in Uttar Pradesh Private Universities Act, 2019
15. The Chancellor or the President.
(1)The Chancellor/President shall be appointed by the Governing Body for a period of five years by following such procedure and on such terms and conditions as may be prescribed.(2)The Chancellor/President shall be the head of the University.(3)The Chancellor/President shall preside over the meetings of the Governing Body and convocation of the University.(4)If, at any time, upon representation made or otherwise, and after making such inquiry, as may be deemed necessary, the situation so warrants that the continuance of the Chancellor/ President is not in the interest of the University, Governing Body, may, by majority decision ask the Chancellor/President by an order in writing stating the reasons therefor, to relinquish his office before expiration of his tenure from such date as may be specified in the order. In such case the Pro-Chancellor/Vice-President shall preside over the meeting of the Governing Body:Provided that before taking an action under this sub-section, the Chancellor/President shall be given an opportunity of being heard.(5)The Chancellor/the President shall have the following powers, namely-(a)to call for any information or record of the University;(b)to appoint the Vice-Chancellor under sub-section (1) of Section 17 of this Act;(c)to remove the Vice-Chancellor in accordance with the provisions of this Act and Statutes made there under;(d)such other powers as may be prescribed.(6)The Chancellor/President shall draw salary not exceeding double the amount of salary of the Pro-Chancellor/the Vice-President of the University.
