(1)[Omitted].(2)The Chancellor shall, if present, preside at the Convocation of the University for conferring degrees and all meetings of the Senate.(3)There shall be a Vice-Chancellor, appointed in the manner provided for in Section 11, who shall be the principal executive and academic officer of the University and ex-officio Chairman of the Syndicate, Academic Council and Finance Committee and he shall, in the absence of the Chancellor preside at any Convocation for conferring degrees and also at any meeting of the Senate.(4)There may be one or more Rectors who shall be appointed in such manner and with such powers and duties as may be prescribed by the Statutes.(5)There shall be a Dean for each School of Study who shall be appointed in such manner and with such powers and duties as may be prescribed by the Statutes.(6)There shall be a Registrar who shall act as Secretary of the Senate, the Syndicate and the Academic Council and he shall be appointed in such manner and with such powers and duties as may be prescribed by the Statutes.(7)There shall be a finance officer who shall be the Secretary of the Finance Committee and who shall exercise such powers and perform such duties as may be prescribed by the Statutes.(8)There shall be such other officers as provided for in the Statutes.
