Section 7 in Sanskrit College and University, West Bengal Act, 2015
7. The Chancellor.
(1)The Governor shall, by virtue of his office, be the Chancellor of the University. He shall be the head of the University and the President of the Governing Board and shall, when present, preside over the meetings of the Governing Board.(2)The Chancellor shall exercise such powers as may be conferred on him by or under the provisions of this Act and shall exercise such other powers as may be prescribed.(3)Where power is conferred upon the Chancellor to make nominations to any authority or body of the University, the Chancellor shall, to the extent necessary, nominate persons to represent interests not otherwise adequately represented:Provided that where power is conferred upon the Chancellor to nominate certain number of persons to any authority or body of the University, the Chancellor may, at his discretion, nominate less number of persons than that is provided in the Act.(4)Every proposal to confer any honorary degree shall be subject to confirmation by the Chancellor.(5)The Chancellor can issue any direction upon the University not inconsistent with the provisions of this Act, to which the University shall comply.
