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State of Madhya Pradesh - Section

Section 16 in The M.P. Niji Vishwavidyalaya (Sthapana Avam Sanchalan) Adhiniyam, 2007

16. Chancellor.

(1)The Chancellor shall be appointed by the sponsoring body with the approval of the Visitor.
(2)The Chancellor shall be the head of the private university.
(3)The Chancellor shall preside over the meeting of the governing body and shall, when the Visitor is not present, preside over the convocation of the private university for conferring degrees, diplomas or other academic distinctions.
(4)The Chancellor shall have the following powers, namely ;-
(a)to appoint and remove the Vice-Chancellor;
(b)to call for any information or record;
(c)such other powers as may be conferred by the Statutes.