(1)the Governor of Kerala shall, by virtue of his office, be the Chancellor of the University.(2)the Chancellor shall be the head of the University and shall, when present, preside at meetings of the Senate, and at any convocation of the University(3)The Chancellor may, by order in writing, annual any proceeding of any of the authorities or officers of the University which is not in conformity with this Act, the Statutes, the Ordinances, the Regulations, the rules or the bye-laws:Provided that, before making any such order, the chancellor shall call upon such authority or officer to show cause why such an order should not be made and consider the cause, if any, shown by such authority of officer within a reasonable time.(4)The Chancellor may, if he deems it necessary in the public interest or in the interest of the proper functioning of the University, suspend, dismiss or dissolve any authority of the University and-(a)in the case of suspension, take measures for the interim administration of the University; and(b)in the case of dismissal or dissolution, constitute such authority by nomination, or the interim administration of the University till such authority is reconstituted in accordance with the provisions of this Act:Provided that the nominated authority shall not in any case continue in office for a period exceeding one year.".(5)Every proposal for the conferment of an honorary degree shall be subject to confirmation by the Chancellor.(6)An appeal shall lie to the Chancellor against any order of dismissal passed by the Syndicate or the Vice-Chancellor against any person in the service of the University.(7)An appeal under sub-section (6) shall be filed within sixty days from the date of service of the order of dismissal on the person concerned.(8)The chancellor shall, before passing any order on an appeal under sub-section (6), refer the matter for advice to a Tribunal appointed by him for the purpose.(9)the Chancellor shall have power to remove the Vice Chancellor or the Pro-vice-chancellor from office by an order in writing on charges of misappropriation or mismanagement of funds or misbehaviour:Provided that such charges are proved by an enquiry conducted by a person who is or has been a judge of the High Court or the Supreme Court appointed by the Chancellor for the purpose:Provided further that the Vice-chancellor or the Pro-Vice-chancellor shall not be removed under this section unless he has been given a reasonable opportunity of showing cause against the action proposed to be taken against him.(10)The Chancellor shall have such other powers as may be conferred on him by this Act or the Statutes.
