Section 8 in Islamic University of Science and Technology, Kashmir Act, 2005
8. Officers of the University.
(1)The Chief Minister of the State shall, by virtue of his office, be the Chancellor of the University:[Provided that during the continuation of Proclamation issued under section 92 of the Constitution of Jammu and Kashmir or Article 356 of the Constitution of India, as applicable to the State, the Governor shall be the Chancellor of the University.] [Inserted by Jammu and Kashmir Act No. 16 of 2018, dated 27.9.2018.](2)The Chancellor shall, if present, preside at convocation of the University for conferring degrees.(3)There shall be a Vice-Chancellor appointed in the manner prescribed by the Statutes who shall be the Principal Executive and Academic Officer of the University and ex-officio Chairman of the Executive Council, Academic Council and Finance Committee and he shall, in the absence of the Chancellor, preside at any convocation for conferring degrees.(4)There shall be a Dean for each School of Study who shall be appointed in such manner and with such powers and duties as may be prescribed by the Statutes.(5)There shall be a Registrar who shall act as Secretary of the Executive Council and the Academic Council and he shall be appointed in such manner and with such powers and duties as may be prescribed by the Statutes.(6)There shall be a Finance Officer, who shall be the Secretary of the Finance Committee and exercise such powers and perform such duties as may be prescribed by the Statutes.(7)There shall be such other officers as provided for in the Statutes.
