(1)The Chairman of Society will be the first Chancellor of the University whose tenure shall be for five years. Thereafter Society with prior concurrence of the Visitor would either extend his term for another five years or appoint new Chancellor from amongst its members.(2)The Chancellor shall be the head of the University,(3)The Chancellor shall preside at the meeting of the Governing Body and shall, when the Visitor is not present, preside at the convocation of the University, for conferring degrees.(4)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 as may be prescribed by the statues.
