Section 9 in Tamil Nadu Music and Fine Arts University Act, 2013
9. Chancellor.
(1)The Chief Minister of the State of Tamil Nadu shall be the Chancellor of the University. He/She shall by virtue of his/her office be the head of the University and shall, when present, preside at any convocation of the University and confer degrees, diploma or other academic distinctions upon persons entitled to receive them.(2)Where power is conferred upon the Chancellor to nominate persons to the authorities, the Chancellor shall, to the extent necessary, nominate persons to represent interests not otherwise adequately represented.(3)The Chancellor may, on his/her own motion or on application, call for and examine the record of any officer or authority of the University in respect of any proceedings to satisfy himself/herself as to the regularity of such proceedings or the correctness, legality or propriety of any decision taken or order passed therein, and if, in any case, it appears to the Chancellor that any such decision or orders shall be modified, annulled, revised or remitted for reconsideration, he/she may pass orders accordingly:Provided that every application to the Chancellor for the exercise of the powers under this section shall be preferred within three months from the date on which the proceedings, decision or order to which the application relates was communicated to the applicant:Provided further that no order prejudicial to any person shall be passed unless such person has been given an opportunity of making his representation.(4)The Chancellor shall exercise such other powers and perform such other duties as may be conferred on him/her by or under this Act.
