Section 12 in St Xavier's University, Kolkata Act, 2016
12. The Chancellor and his powers and functions.
(1)The President of the sponsoring trust shall by virtue of his office be the Chancellor of the University.(2)The Chancellor shall hold office for a period of six years and by virtue of his office, be the head of the University.(3)The Chancellor shall, in absence of the Visitor, preside at the Convocation of the University held for conferring degrees.(4)The Chancellor shall by virtue of his office, be the Chairperson of the Governing Board.(5)The powers and functions of the Chancellor shall be such as may be provided by the Statutes.
