Section 26 in THE THUNCHATH EZHUTHACHAN MALAYALAM UNIVERSITY ACT, 2013
26. The Chancellor- (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 the meetings of the General Council and at any convocation of the University.(3)Every proposal to confer an honorary degree shall be subject to confirmationby the Chancellor.(4)The Chancellor shall exercise such other powers and perform such otherfunctions as may be conferred or imposed on him by this Act or the statutes.
