Section 13 in Ras Bihari Bose Subharti University Act, 2016
13. The Chancellor.
(1)A person of eminence shall be appointed by Board of Trustees of the Trust as Chancellor for a period of three years.(2)The Chancellor may in writing under his hand addressed to the Trust, resign his office.(3)The Chancellor shall, by virtue of his office, be the Head of the University and shall constitute interim Executive Council.(4)The Chancellor shall, if Visitor is not present, preside at the Convocation of the University held for conferring degrees.
