(1)The Governor of Gujarat for the time being shall be the Chancellor of the University.(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.(3)The Chancellor shall have such other powers as may be conferred on him by this Act or the Statutes.
