Section 13 in Arunachal Pradesh University of Studies Act, 2012
13. The Chancellor.
(1)A person eminence shall be appointed by Sponsor as Chancellor of the University with the prior approval of the Visitor;(2)The Chancellor so appointed shall hold the office for a period of five years;(3)The Chancellor shall be the head of the University;(4)The Chancellor shall preside at the meeting of the Board of Governors and shall, when the Visitor is not present, preside at the convocation of the University for Conferring Degrees, Diplomas. Charters, Designations or Certificates.(5)The Chancellor shall have the following powers, namely:-(a)To call for any information or record;(b)To appoint the Vice-Chancellor;(c)To remove the Vice-Chancellor;(d)Such other powers may be conferred on him by this Act or the Statutes made thereunder.
