Section 8 in The Rajiv Gandhi National University of Law, Punjab Act, 2006
8. The Chancellor.
(1)The Chief Justice of the High Court of Punjab and Haryana shall be the Chancellor of the University and in his absence, the acting Chief Justice of the High Court of Punjab and Haryana shall discharge the functions of the Chancellor.(2)The Chancellor, in the absence of the Visitor, shall preside over the convocations of the University and meetings of the General Council.(3)The Chancellor may cause an inspection, to be made by such person or persons as he may direct, of the University, its buildings, libraries and equipments and of any institution maintained by the University, and also of the examinations, teaching and other work conducted or done by the University and cause an inquiry to be make in the like manner in respect of any matter connected with the administration and finances of the University.(4)The Chancellor may offer such advice to the University, as he may deem appropriate with reference to the result of such inspection or inquiry.(5)The University shall communicate to the Chancellor, the action taken or proposed to be taken on such advice.(6)In case of differences among the authorities or officers of the University on any matter, which cannot be otherwise resolved, the decision of the Chancellor shall be final.(7)The Chancellor may invite a person or persons of eminence in law and legal education to advice the University in relation to the affairs of the University as and when he deems it necessary.
