Section 15(5) in Uttar Pradesh Private Universities Act, 2019
(5)The Chancellor/the President shall have the following powers, namely-(a)to call for any information or record of the University;(b)to appoint the Vice-Chancellor under sub-section (1) of Section 17 of this Act;(c)to remove the Vice-Chancellor in accordance with the provisions of this Act and Statutes made there under;(d)such other powers as may be prescribed.
