Section 10 in Uttar Pradesh State Universities Act, 1973
10. The Chancellor
. - (1) The Governor 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 Court and shall, when present, preside at meeting of the Court and at any convocation of the University.(2)Every proposal for the conferment of an honorary degree shall be subject to the confirmation of the Chancellor.(3)It shall be the duty of the Vice-Chancellor to furnish such information or records relating to the administration of the affairs of the University as the Chancellor may call for.(4)The Chancellor shall have such other powers as may be conferred on him by or under this Act or the Statutes.
