(1)The chairman shall be the Chancellor of the University and in the absence of the Visitor, the Chancellor shall preside over the convocation of the University.(2)The Chancellor shall be the Chairman of the Governing Body and he shall approve all appointments, nominations, removals, suspensions and reinstatements of the employees and officers of the University either suo motu or on the recommendation of the authority concerned of the University.(3)The Chancellor may amend or revoke any decision taken by any authority or officer of the University and may exercise his powers either suo motu or otherwise, to do all necessary things to facilitate the smooth functioning of the University.(4)The Chancellor shall have the power to do all such other functions, as may be required to further the objects of the University and any matters incidental thereto and the decisions taken by the Chancellor shall be final and binding on all concerned of the University.(5)If, in the opinion of the Chancellor, any decision of any officer or authority of the University is beyond the powers conferred under this Act or the statutes or ordinances or regulations or is likely to be prejudicial to the interests of the University, he shall ask such officer or authority to revise its decision within a period of fifteen days and in case the officer or authority refuses to revise such decision, wholly or partly or fails to take any decision within a period of fifteen days, the decision of the Chancellor thereon shall be final.(6)If, at any time, upon the representation made or otherwise, it appears to the Chancellor that the Vice-Chancellor or any other officer of the University,-(a)has made default in performing any duty imposed upon him under this Act or otherwise ; or(b)has acted in a manner prejudicial to the interests of the University ; or(c)is incapable of managing the affairs of the University,the Chancellor may, notwithstanding the fact that term of that officer has not expired, by an order in writing and stating the reasons therein, require the officer to relinquish his office from such date, as may be specified in the order. The officer concerned shall be deemed to have relinquished his office from the date so specified:Provided that no such order shall be passed, unless the grounds on which such action is proposed to be taken are communicated to that officer and he is given reasonable opportunity of being heard.
