Section 16 in The Global Open University (Nagaland) Act, 2006
16. Powers and functions of Chancellor.
(1)The Chancellor shall preside over the convocations of the University and in the case of his inability the Pro Chancellor shall do so.(2)The Chancellor shall constitute a Committee every five years from the date of establishment of the University comprising eminent persons in the field of education to review the working of the University and cause its report to be laid before the Nagaland Legislative Assembly.(3)The Committee's tenure shall ordinarily be three months and in no case be extended beyond six months.(4)The University shall bear the expenditure incurred on the Committee.(5)The Officers and Councils under this Act have an obligations to send all the notices, minutes and decisions of their meetings to the Chancellor well in advance.(6)The Chancellor has the power to attend the meetings of the Governing Council and when he so attends, he shall preside over the meetings, of the Governing Council.(7)The Chancellor has the power to seek form the Pro Chancellor information on all affairs of the University which shall be provided to him with utmost dispatch.
