Section 8 in Sree Sankaracharya University of Sanskrit Act, 1994
8. The Chancellor.
(1)The Governor of Kerala shall, by virtue of his office, be the Chancellor of the University.(2)The Chancellor shall be the head of the University and if present, preside at the meetings of the Academic Council and at any convocation of the University.(3)All authorities of the University shall be subordinate to the Chancellor.(4)Every proposal to confer an honorary degree or other distinction shall be subject to confirmation by the Chancellor.(5)The Chancellor shall exercise such other powers and perform such other functions as may be conferred on or entrusted to him by this Act or the Statutes.(6)The Chancellor may, by order in writing, annual any proceedings or any of the authorities of the University which is not in conformity with this Act or the Statutes:Provided that before making any such order the Chancellor shall call upon such authority to show cause why such an order should not be made and consider cause if any, shown by such authority within a reasonable time.(7)The Chancellor shall have power to remove the Vice Chancellor from office by an order in writing on charges of mismanagement of funds or misconduct or for any other good and sufficient reasons:Provided that such charges are proved by an enquiry conducted by a Judge of the High Court or Supreme Court:Provided further that the Vice-Chancellor shall not be removed under this subsection unless he has been given a reasonable opportunity of showing cause against action proposed to be taken against him.
