Section 8 in The SreeNarayanaGuru Open University Act, 2021
8. The Chancellor.—
(1)The Governor of Kerala shall, by virtue of his office, be the Chancellor of the University.(2)The Chancellor shall be the Chairman of the Senate of the University.(3)The Chancellor shall be the Head of the University and when present, shall preside over the convocation of the University.(4)Where any resolution, order or proceedings of any authority of the University which in the opinion of the Chancellor is not in conformity with this Act or rules, Statutes, Ordinances or Regulations made thereunder or is against the interests of the University, the Chancellor may, after obtaining report in writing from the Vice-Chancellor, suspend, modify or cancel any such resolution, order or proceedings, as the case may be:Provided that, before making any such order, the Chancellor shall call upon the University, to show cause within the period specified, why such an order should not be made, and if any cause is shown, the Chancellor shall consider the same and decide the action to be taken in such matter and such decision shall be final.(5)Every proposal for conferment of an honorary degree shall be subject to confirmation by the Chancellor.(6)An appeal may lie to the Chancellor against an order of dismissal of a person in service in any permanent post of the University, passed by the Vice-Chancellor or any authority.(7)An appeal under sub-section (6) shall be filed within sixty days from the date of receipt of such order of dismissal.(8)The Chancellor may, before passing an order on an appeal under sub-section (6) obtain such advice as may be necessary.(9)The Chancellor shall have the power to remove the Vice-Chancellor or the Pro- Vice-Chancellor, as the case may be, from his office, on the satisfaction of the Chancellor, by an order in writing on misappropriation of fund of the University, misconduct or mismanagement:Provided that, such charge shall be proved by an enquiry conducted by a person who is or has been a Judge of the Supreme Court or the High Court appointed by the Chancellor for the purpose:Provided further that, the Vice-Chancellor or the Pro-Vice-Chancellor, as the case may be, shall not be removed under this section unless he has been given a reasonable opportunity of showing cause against the action proposed to be taken against him.
