Section 15(5) in Sri Sathya Sai University for Human Excellence Act, 2018
(5)The Chancellor shall have such powers as may be conferred on him by this Act or the Statutes made there under, which shall include the following powers, namely:-(i)to function as the Head of the University;(ii)to preside at all convocations of the University in absence of Visitor and Pro-Visitor ;(iii)to function as a Chairperson of the Board of Governors of the University;(iv)to appoint or re-appoint or terminate the appointment of the Vice-Chancellor, in accordance with the provisions of this Act and the Statutes;(v)to nominate a person as a member of the Nomination Committee as referred to in sub-section (2) of section 16 of this Act;(vi)to pre-approve the appointment of the Vice Chancellor, the Registrar (Administration), the Registrar (Evaluation), the Finance Officer and the Deans;(vii)to nominate two academicians as members on the Board of Governors;(viii)to appoint the first Vice-Chancellor and the Finance Officer;(ix)to constitute the first Board of Management, the Finance Committee, the Research Council and the Academic Council;(x)to pre-approve the Agenda matters in the manner provided for in the Act;(xi)to resolve a conflict (excluding conflicts at a meeting of the Board of Governors) in the manner provided in this Act.
