Section 14(5) in The Azim Premji University Act, 2010
(5)The Chancellor shall have such powers as may be conferred on him by this Actor 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 the absence of the Visitor;(iii)to function as a member and the Chairperson of the Board of Governors of the University and also attend all the meetings of the Board of Governors;(iv)to appoint or re-appoint or terminate the appointment of the Vice-Chancellor, in accordance with the provisions of this Actand the Statutes;(v)to nominate a person as a member of the Nomination Committee as referred to in sub-section (2) of section 15 of this Act;(vi)to pre-approve the appointment of the Pro Vice-Chancellor, the Dean, the Registrar and the Finance Officer;(vii)to nominate two academicians as members on the Board of Governors;(viii)to appoint the first Pro Vice-Chancellor and the Finance Officer;(ix)to constitute the first Board of Management, the Finance Committee, the Research Council, the Distance Education Committee and the Academic Council;(x)to pre-approve the Agenda matters in the manner provided for in the Act;(xi)to resolve a conflict (excluding conflicts at a meeting of the Board of Governors) in the manner provided for in this Act.
