Section 23 in The Mahatma Gandhi Chitrakoot Gramodaya Vishwavidhyalaya Adhiniyam, 1991
23. The Chancellor and his powers.
- [(1) The Governor of Madhya Pradesh shall be the Chancellor of the University.] [Substituted by M.P. Act No, 29 of 1995 (w.e.f. 22-9-1995).](2)The Chancellor shall be the Head of the University and shall, when present, preside at meetings of the Board and at any convocation of the University.(3)All the authorities of the University shall be subordinate to the Chancellor.(4)The Chancellor may, by order in writing, annul any proceeding of any of the authorities of the University which is not in conformity with this Act, the Statutes, the ordinances, the Regulations, the rules or the bye-laws :Provided that, before making any such order, the Chancellor shall call upon such authority to show cause why such an order should not be made and consider the case, if any, shown by such authority within a reasonable time.(5)Every proposal for the conferment of an honorary degree shall be subject to confirmation by the Chancellor.(6)The Chancellor shall have such other powers as may be conferred on him by this Act or the Statutes.
