Section 10 in A.P.J. Abdul Kalam Technological University Act, 2015
10. The Chancellor.
(1)The Governor of Kerala shall, by virtue of his office, be the Chancellor of the University.(2)The Chancellor shall be the Head of the University and when present, shall preside over the convocations of the University.(3)The Chancellor shall, after obtaining report in writing from the Vice-Chancellor, suspend or modify any resolution, order or proceedings of any authority, body, committee or officer, which in the opinion of the Chancellor is not in conformity with this Act, Statutes, Ordinances or Regulations or is against the interest of the University and the University, authority, body, committee and officer shall comply with the same:Provided that, before making any such order, the Chancellor shall call upon the University, authority, body, committee or officer, as the case may be, to show cause within the period specified, why such an order should not be made, and if any cause is shown, the Chancellor shall consider the same and after consulting the Government wherever he deems it necessary, decide the action to be taken in the said matter, and such decision shall be final.(4)The Chancellor shall have the power to remove the Vice- Chancellor from his office, on the recommendation of the Government or otherwise on the satisfaction of the Chancellor, by an order in writing on charges of misappropriation of funds, misconduct, mismanagement or any other good and sufficient reason:Provided that before taking action under this sub-section, the Chancellor shall be satisfied as to the reality of the allegation by a suitable enquiry on such allegations:Provided further that the Vice-Chancellor shall not be removed under this section unless he has been given a reasonable opportunity of showing cause against the action proposed to be taken against him.(5)The Chancellor shall exercise such other powers and perform such other duties as may be conferred upon, or vested in, the Chancellor by or under this Act or the Statutes.
