Section 15(5) in SRI JAGADHGURU MURUGARAJENDRA UNIVERSITY ACT, 2020
(5)The Chancellor shall have such powers as may be conferred on him bythis Act or 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 absence of visitor andpro-visitor;(iii)to function as a Chairperson of the Board of Governors of the University;(iv)to appoint , or re-appoint or terminate the appointment of the Vice-Chancellor, in accordance with the provisions of this Act and theStatutes;(v)to nominate a person as a member of the nomination committee asreferred to in sub-section (2) of section 16 of this Act;(vi)to pre-approve the appointment of the Pro Vice-Chancellor, the Dean, theRegistrar and the Finance Officer;(vii)to appoint the first Pro Vice-Chancellor and the Finance Officer;(viii)to constitute the first Board of Management, the Finance Committee, theResearch Council and the Academic Council;(ix)to pre-approve the Agenda matters in the manner provided for in the Act;and(x)to resolve a conflict (excluding conflicts at a meeting of the Board ofGovernors) in the manner provided in this Act.
