20. The Law Officer, Chief Finance Officer and the Controller of Examinations.
(1)The appointment of the Law Officer, the Chief Finance Officer and the Controller of Examinations shall be made by the Chancellor in such manner and with such terms and conditions as may be provided for by the Statutes.(2)The Law Officer, the Chief Finance Officer and the Controller of Examinations shall exercise such powers and perform such functions as may be provided for by the Statutes.
