(1)The Governor of Karnataka shall be Chancellor of the University. He shall by virture of his office be the head of the University and shall when present, preside at any convocation of the University and confer degrees, diploma or other academic distinctions upon persons entitled to receive them.(2)Where power is conferred upon the Chancellor to nominate persons to the authorities, the Chancellor shall to the extent necessary, nominate persons to represent interests not otherwise adequately represented.(3)The Chancellor may on his own motion or on application call for and examine the record of any officer or authority of the University in respect of any proceedings to satisfy himself as to the regularity of such proceedings or the correctness, legality or propriety of any decision taken or order passed therein; and, if, in any case it appears to the Chancellor that any such decision or orders should be modified, annulled, revised or remitted for reconsideration, he may pass orders accordingly:Provided that every application to the Chancellor for the exercise of the powers under this section shall be preferred within three months from the date on which the proceedings, decision or order to which the application relates was communicated to the applicant;Provided further that no order prejudicial to any person shall be passed unless such person has been given an opportunity of making his representation.(4)The Chancellor shall exercise such other powers and perform such other duties as may be conferred on him by or under this Act.
