Section 11 in Karnataka Universities of Agricultural Sciences Act, 1963
11. The Pro-Chancellor.
(1)The Minister for Agriculture for the [State of Karnataka] [Adopted by the Karnataka adaptation of laws order 1973 w.e.f. 1.11.1973.] shall by virtue of his office be the Pro-Chancellor of the University.(2)The Pro-Chancellor shall exercise such powers and functions of the Chancellor as may be conferred on him by or under this Act or under the Statutes. He shall also exercise such other powers and perform such other duties of the Chancellor as the Chancellor may by order in writing delegate to the Pro-Chancellor, and such delegation may be subject to such restrictions and conditions as may be specified in such order.
