Section 11 in The Uttar Pradesh State Sports University Act, 2021
11. The Chancellor. -
(1)The Governor shall be the Chancellor of the University. He/She shall be the ex-officio head of the University and shall, when present, preside at any convocation of the University.(2)Every proposal for the conferment of any honorary degree shall be subject to the confirmation by the Chancellor.(3)It shall be the duty of the Vice-Chancellor to furnish such information or record relating to the administration of the affairs of the University, as the Chancellor may call for.(4)The Chancellor shall have such other powers as may be conferred on him/her by or under the Statutes.
