(1)The Governor of the State shall be the Chancellor of the University.(2)[ For the purpose of sub-section (1), the Committee shall consist of three persons of whom one shall be nominated by the Syndicate, one shall be nominated by the Government and one shall be nominated by the Chancellor:Provided that no person shall be nominated to the Committee unless he is an eminent person in the field of judiciary, administration, education or industry:Provided further that the person so nominated shall not be a member of any of the authorities of the University.] [Substituted by Act No. 24 of 2010, dated 11.6.2010.](3)No honorary degree or other distinction shall be conferred by the University upon any person without the approval of the Chancellor.(4)The Chancellor shall exercise such other powers and perform such other duties as may be conferred or imposed on him by or under this Act.[(4-A) The Vice-Chancellor shall not be removed from his office on the; ground of willful omission or refusal to carry out the provisions of this Act, or abuse of the powers vested in him except by an order of the Chancellor passed after due enquiry ordered by the Government, by such person who is or has been,-(i)a judge of the High Court; or(ii)an officer of the Government not below the rank of Chief Secretary to Government;(iii)a Vice-Chancellor of any University in the State of Tamil Nadu, as may be appointed by the Government in which the Vice-Chancellor shall have an opportunity of making his representation against such removal.]
