Section 27 in THE THUNCHATH EZHUTHACHAN MALAYALAM UNIVERSITY ACT, 2013
27. The Pro- Chancellor- (1) The Minister in charge of Education of the State shall, by
virtue of his office, be the Pro-Chancellor of the University.(2)IntheabsenceoftheChancellororduringhisinabilitytoact,thePro-Chancellorshall exercise all the perform all the functions of the Chancellor.(3)The Pro- Chancellor shall also exercise such other powers and perform suchother functions of the Chancellor as the Chancellor may by order in writing delegate to thePro- Chancellor and such delegation may subject to such restrictions as may be specified insuch order.CHAPTER-VOFFICERS OF THE UNIVERSITY
