Section 8 in The Centre for Environmental Planning and Technology University Act, 2005
8. Chairman of the University.
(1)The Chairman of the Board of Trustees of the CEPT Trust shall be the Chairman of the University.(2)The Chairman shall, by virtue of his office, be the head of the University and shall, when present, preside over at the meetings of the Board and at any convocation of the University and in his absence, the President shall preside at such meetings of the Board and convocation.(3)The Chairman 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, libraries, equipments and systems and processes and of any institution or center or campuses maintained by the University and also of the examinations, teaching, research and other work conducted or done by the University and cause an inquiry to be made in the like manner in respect of any matter connected with the administration and finance of the University.(4)The Chairman shall exercise such other powers and perform such other duties as may be assigned to him by this Act or under the regulations.
