Section 8 in Kerala University of Health Sciences Act, 2010
8. The Pro-Chancellor.
(1)The Minister in charge of Health or Medical Education in Kerala shall be the Pro-Chancellor of the University.(2)In the absence of the Chancellor or during his inability to act, the Pro-Chancellor shall exercise all the powers and perform all the functions of the Chancellor including presiding over of the convocation of the University.(3)The annual programme of work of the University shall be referred to the Pro-Chancellor for his information and any suggestion made by him may be considered by the Governing Council.(4)The Pro-Chancellor shall also exercise such powers and perform such duties of the Chancellor as the Chancellor may, by order in writing delegate to the Pro-Chancellor and such delegation may be subject to such restrictions and conditions as may be specified in such order.
