Section 16 in The Institute Of Trans-Disciplinary Health Sciences And Technology Act, 2013
16. The Chancellor.
(1)The Chancellor shall be appointed by the Sponsoring Body for a five year term.(2)The founder trustee of the Sponsoring Body shall be the first Chancellor, who shall hold office for life or till he demits office.(3)The Chancellor shall have such powers as may be conferred on him by this Act or he Statues made there under, which shall include the following powers; namely:-(i)to function as the head of the Board of Governors;(ii)to preside at all convocations of the Institute in absence of visitor.(iii)to function as a member and the Chairperson of the Board of Governors of the Institute and also attend all the meetings of the Board of Governors;(iv)to appoint or re-appoint or terminate the appointment of the Director, in accordance with the provisions of this Act and the Statute and Regulations;(v)to nominate three eminent persons who maybe knowledge experts or scientists or professionals as members on the Board of Governors;(vi)to approve the composition of the first Board of Management, the Finance Committee, the Research Council and the Academic Council;(vii)to resolve a conflict (excluding conflicts at a meeting of the Board of Governors) in the manner provided for in this Act.(viii)in the event of there being a conflict inter-se between the functionary or functionaries or body or bodies and any other functionary or body of the Institute, then the issue shall be referred to the Chancellor and the decision of the Chancellor in respect of the such issue shall be final and binding on the Institute.
