Section 9 in The Krantiguru Shyamji Krishna Verma Kachchh University Act, 2003
9. Chancellor.
(1)The Governor of the State of Gujarat shall be the Chancellor of the University.(2)The Chancellor shall, by virtue of his office, be the head of the University and the President of the Court and shall, when present, preside at the meetings of the Court and at any convocation of the University.(3)The Chancellor shall have such other powers as may be conferred on him by his Act or the Statutes.
