Section 16 in Tamil Nadu Private Universities Act, 2019
16. Chancellor.
(1)The Chancellor shall be appointed by the Management Committee for a period of three years, as may be prescribed.(2)The Chancellor shall, by virtue of his office, be the Head of the Private University and shall constitute an interim Executive Council. The interim Executive Council so constituted shall cease to exist on the constitution of the Executive Council under section 26.(3)The Chancellor may in writing under his hand addressed to the Management Committee, resign his office.
