(2)The Chancellor shall, by virtue of his office, be the head of the University and the President of the [Court] [This word was substituted for the word 'Senate' by Gujarat 6 of 1973, section 2 (1).] and shall, when present, preside at meetings of the [Court] [This word was substituted for the word 'Senate' by Gujarat 6 of 1973, section 2 (1).] and at any convocation of the University.
