Section 24 in Sher-I-Kashmir Universities of Agricultural Sciences and Technology Act, 1982
24. Pro-Chancellor.
(1)The Chief Minister of the State of Jammu and Kashmir by virtue of his office shall be the Pro-Chancellor of [both the Universities.] [Substituted by Act VIII of 1998.](2)The Pro-Chancellor shall, when present, in the absence of the Chancellor, preside at the meetings of the University Council arid at the convocations of [both the Universities.] [Substituted by Act VIII of 1998.](3)The Pro-Chancellor shall exercise such other powers and perform such other duties as are conferred on him by this Act or the Statutes.
