(1)The [Governor of Gujarat] [These words were substituted for the words 'Governor of Bombay' by the Gujarat Adaptation of Laws (State and Concurrent Subjects) Order, 1960.] for the time being shall be the Chancellor of the University. He shall, by virtue of his office, be the head of the University and the President of the Senate and shall, when present, preside at the meetings of the Senate and at any convocation of the University.(2)The Chancellor shall exercise such powers as may be conferred on him by or under the provisions of this Act.
