(1)the Governor of Kerala shall, by virtue of his office, be the Chancellor of the University.(2)The Chancellor shall be the head of the University and shall, when present, preside at any convocation of the University.(3)The chancellor may, by order in writing, annual any proceeding of any of the authorities of the University which is not in conformity with this Act and the Statutes, the Ordinances, the Regulations, the Rules or the bye-laws:Provided that, before making any such order, the Chancellor shall call upon such authority to show cause why such an order should not be made and consider the cause, if any, shown by such authority within a reasonable time.(4)The Chancellor shall, when an emergency arises, have the right to suspend or dismiss any of the authorities of the University and to take measures for the exercise of the powers and the performance of the functions of such authority till the suspension is revoked, or, as the case may be, a new authority is constituted:Provided that an order suspending or dismissing any authority shall specify the reasons for taking such action.(5)Every proposal for the conferment of an honorary degree shall be subject to confirmation by the Chancellor.(6)An appeal shall lie to the Chancellor against any order of dismissal passed by the Syndicate or the Vice-Chancellor against any person in the service of the University.(7)An appeal under sub-section (6) shall be filed within sixty days from the date of service of the order of dismissal on the person concerned.(8)The Chancellor may, before passing any order on an appeal under sub-section (6), refer the matter for advice to a Tribunal appointed by him for the purpose.(9)The Chancellor shall have power to remove the Vice-Chancellor or the Pro-Vice- Chancellor from office by an order in writing on charges of misappropriation or mismanagement of funds or misbehaviour:Provided that an order of removal under this sub-section shall not be passed unless the charges are proved by an enquiry conducted by a person who is or has been a Judge of the High Court or the Supreme Court appointed by the Chancellor for the purpose:Provided further that the Vice-Chancellor or the Pro-Vice-Chancellor shall not be removed under this sub-section unless he has been given a reasonable opportunity of showing cause and of being heard against the action proposed to be taken against him.(10)The Chancellor shall have power to appoint such officers and employees of the University as may be necessary for ensuring the initial functioning of the University:Provided that the power under this sub-section shall not be exercised by the chancellor after nomination of the Syndicate under section 95.(11)The Chancellor shall have such other powers as may be conferred on him by this Act or the Statutes.
