Section 11 in The Lovely Professional University Act, 2005
11. The Vice-Chancellor.
(1)The Vice-Chancellor shall be appointed by the University on such terms and conditions, as may be prescribed.(2)The Vice-Chancellor shall be the Principal Administrator and Academic Officer of the University.(3)The Vice-Chancellor shall preside over the convocation in the absence of the Visitor and the Chancellor.(4)The Vice-Chancellor shall exercise the general superintendence and control over the affairs of the University.(5)The Vice-Chancellor shall exercise such powers and perform such duties, as may be prescribed.
