Section 14 in Telangana State Private Universities (Establishment and Regulation) Act, 2018
14. Chancellor.
(1)The Chancellor shall be appointed by the Sponsoring Body for a period of three years selected by a Search Committee, by following such procedure and on such terms and conditions as may be prescribed.Explanation. - For the purpose of this Chapter, Search Committee shall mean a Search Committee constituted by the Sponsoring Body and consisting of a minimum of three members nominated from the Board of Management.(2)The Chancellor shall be the head of the University.(3)The Chancellor shall preside over the meetings of the Governing Body and shall preside over the convocation of the University for conferring degrees, diplomas or other academic distinctions and in his absence by any other member of the Governing Body nominated by it.(4)The Chancellor shall have the following powers, namely:-(a)to call for any information or record;(b)to remove the Vice-Chancellor in accordance with the provisions of sub-section (6) of section 15;(c)such other powers as may be prescribed by the Statutes.(5)The term of the office of the Chancellor shall be as may be specified in the Statute.
