Section 8 in Bihar State Universities (Patna, University of Bihar, Bhagalpur and Ranchi) Act, 1960
8. The Chancellor.
(1)The GOvernor of Bihar shall be the Chancellor and shall, by virtue of his office, be the head of the University and the President of the Senate, and shall, when present, preside at meetings of the Senate, and at any convocation of the University.(2)The Chancellor may, by order in writing, annul any proceeding of the University which is not in conformity with this Act, the Statutes, the Ordinances or the Regulations :Provided that, before making any such order, he shall call upon the University to show cause within the time specified by him why such an order should not be made, and if any cause is shown, he shall consider the same.(3)Ever proposal for the conferment of an honorary degree shall be subject to the confirmation of the Chancellor.(4)Where power is conferred upon him by this Act or the Statutes to nominate persons to authorities and bodies of the University, the Chancellor shall, to the extent necessary and without prejudice to such powers, nominate persons to represent interests not otherwise adequately represented.(5)The Chancellor shall have such other powers as are conferred on him by this Act or the Statutes.
