Section 10 in Kashmir and Jammu Universities Act, 1969
10. The Chancellor.
(1)The Governor shall be the Chancellor of both the Universities. He shall be the head of both the universities and shall, when present, preside at the meetings of the University Council and at the Convocations of both the Universities.(2)The Chancellor shall have such powers as may be conferred on him by this Act or the Statutes.(3)Every proposal for the conferment of any honorary degree shall be subject to the confirmation of the Chancellor.(4)The Chancellor may delegate to the Pro-Chancellor such of his powers under this Act or the Statutes, as he may specify.
