Section 10 in The Lovely Professional University Act, 2005
10. The Chancellor.
(1)The President shall be the Chancellor of the University and in the absence of the Visitor, the Chancellor shall preside over the convocation of the University.(2)The Chancellor shall be the Chairman of the Governing Council and he shall decide or approve all appointments, nominations, removals, suspensions and reinstatements of the University either suo moto or as recommended by the concerned authority of the University from time to time.(3)The Chancellor may amend or revoke any decision taken by any authority or officers of the University, and may exercise his powers either suo moto or otherwise to do all necessary things to facilitate the smooth functioning of the University.(4)The Chancellor shall have the power to do all such other Acts, as may be required to further the objects of the University and the decisions taken by the Chancellor, shall be final and binding on all concerned of the University.
