15. ```The Chancellor.- (1) The Chancellor shall be appointed by the
Sponsoring Body.(2)A trustee of the Sponsoring Body shall be the first Chancellor, who shallhold for life or till he demits office.(3)The subsequent Chancellor shall be a trustee of the Sponsoring Body.(4)The Sponsoring Body may appoint Pro-Chancellor who shall be trustee ofthe Sponsoring Body.(5)The subsequent, Chancellor so appointed shall hold the office as determinedby the Sponsoring Body.(6)The Chancellor shall have such powers as may be conferred on him by thisAct or the Statutes made there under, which shall include the following powers,namely:-(i)to function as the head of the University;(ii)to preside at all convocations of the University in absence of visitor andpro-visitor;(iii)to function as a Chairperson of the Board of Governors of the University;(iv)to appoint , or re-appoint or terminate the appointment of the Vice-Chancellor, in accordance with the provisions of this Act and theStatutes;(v)to pre-approve the appointment of the Pro Vice-Chancellor, the Dean, theRegistrar and the Finance Officer;(vi)to appoint the first Pro Vice-Chancellor and the Finance Officer;(vii)to constitute the first Board of Management, the Finance Committee, theResearch Council and the Academic Council;(viii)to pre-approve the Agenda matters in the manner provided for in the Act;and(ix)to resolve a conflict (excluding conflicts at a meeting of the Board ofGovernors) in the manner provided in this Act.(7)In the event of there being a conflict inter-se between the functionary orbody and any other functionary or body of the University, then the issue shall bereferred to the Chancellor and the decision of the Chancellor in respect of such issueshall be final and binding on the University.
