(1)The [Governor of Tamil Nadu] [This expression was substituted for the expression 'Governor of Madras' by the Tamil Nadu Adaptation of Laws Order, 1970.] shall be the Chancellor of the University. He shall, by virtue of his office, be the head of the University and the President of the Senate and shall, when present, preside at meetings of the Senate and at any convocation of the University.(2)The Chancellor shall exercise such powers as may be conferred on him by or under this Act.(3)Where power is conferred upon the Chancellor to nominate persons to authorities, the Chancellor shall, to the extent necessary, nominate persons to represent interests not otherwise adequately represented.
