Section 9 in The SreeNarayanaGuru Open University Act, 2021
9. The Pro-Chancellor.—
(1)The Minister-in-charge of Higher Education in the State shall, by virtue of his office, be the Pro-Chancellor of the University.(2)In the absence of the Chancellor or during his inability to act, the Pro-Chancellor shall exercise all powers and perform all duties of the Chancellor.(3)The Pro-Chancellor shall also exercise such powers and perform such duties of the Chancellor as the Chancellor may, by order in writing delegate to the Pro-Chancellor and such delegation may be subject to such restrictions and conditions as may be specified in such order.
