Section 10 in The West Bengal University of Technology Act, 2000
10. The Chancellor.
(1)The Governor of the State of West Bengal shall, by virtue of his office, be the Chancellor of the University.(2)The Chancellor shall exercise such powers as may be conferred on him by or under the provisions of this Act or as may be prescribed.(3)Where power is conferred upon the Chancellor to make nominations to any authority or body of the University, the Chancellor shall, to the extent necessary, nominate persons to represent interests not otherwise adequately represented.(4)Every proposal to confer any honorary degree shall be subject to confirmation by the Chancellor.
