Section 18 in The Global Open University (Nagaland) Act, 2006
18. Powers and functions of Pro Chancellor.
(1)The Pro Chancellor is the plenipotentiary of the University and has all powers in regard to the conduct of the affairs of the University in accordance with the provisions of this Act and all unspecified powers shall vest in him which shall be used for more effective implementation of this Act.(2)Subject to the foregoing provisions he shall preside over the meetings of the Governing Council.(3)He shall also preside over the Executive and Finance Councils.(4)He has the power to attend the meetings of other Councils under this Act and when he so attends he shall preside over the meetings of such Councils.
