Section 13 in North East Adventist University Act, 2015
13. The Chancellor.
(1)The sponsor shall, with the prior approval of the Visitor, appoint a suitable person as the Chancellor of the University.(2)The Chancellor so appointed shall hold office for a period of five years or for such shorter period as may be decided by the Sponsor. The Sponsor may extend the term of office of the Chancellor with the prior approval of the Visitor.(3)The Sponsor may, with the prior approval of the Visitor extend the term of the Chancellor for such further period(s) as the Sponsor may deem expedient.(4)The Chancellor shall be the head of the University and shall preside at the meeting of the Board of Governors.(5)The Chancellor shall, when the Visitor is not present, preside at the convocation of the University for conferring degrees, diplomas, charters, designations or certificates.(6)The Chancellor shall have the following powers:(i)To call for any information or record;(ii)To appoint/remove the Vice-Chancellor;(iii)Such other power as may be conferred on him by this Act or the Statutes made there under.
