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State of Gujarat - Section

Section 11 in Gujarat University of Transplantation Sciences Act, 2015

11. Powers of Pro-Chancellor.

(1)The Pro-Chancellor shall preside over the meetings of the Board of Governors and at the convocation of the University.
(2)The Pro-Chancellor shall exercise such other powers and perform such other duties as may be assigned to him by or under this Act or regulations made thereunder.
(3)The Pro-Chancellor shall have, subject to the provisions of this Act, power to cause an inspection or review, to be made by such person or persons as he may direct, of the University, its buildings, hostels, libraries, equipments and systems and processes of any institution or center maintained by the University, and also of the examinations, teaching, research and other work conducted or done by the University and to cause an inquiry to be made in like manner in respect of any matter connected with the administration, academic affairs and finances of the University.