Section 19 in The Bidhan Chandra Krishi (Viswavidyalaya) Act, 1974.
19. [ 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 Court and shall, when present, preside over the meetings of the Court] [Section 19 substituted by W. B. Act 31 of 1981.].
(2)The Chancellor shall exercise such powers as may be conferred on him by or under the provisions of this Act.(3)Every proposal to confer any honorary degree shall be subject to confirmation by the Chancellor.(4)Every Statute or Ordinance shall, before it is given effect to, be submitted to the Chancellor, shall be modified or amended in such manner as may be suggested by the Chancellor and shall come into force on being assented to by the Chancellor from such date as the Chancellor may determine.
