Section 20 in The Jharkhand State Agricultural University Act, 2000
20. Chancellor.
(1)The [Governor of the State of Jharkhand] [Substituted by Notification No. 2000/86 dated 19.12.2000.] shall be the Chancellor of a University.(2)The Chancellor shall be the Head of a University and shall, when present, preside at the convocation of that University.(3)Every proposal to confer an honorary degree shall be subject to the confirmation of the Chancellor.(4)The Chancellor may-(i)Call for any paper for information relating to the affairs of a University;(ii)For reasons to be recorded, refer any matter except a matter falling under section 43 for reconsideration to any officer or authority of the University that has previously considered such matter.(5)The Chancellor, may by an order in writing annul any proceeding of the officer or authority of a University which is not in conformity with this Act, the Statute or the Regulations:Provided that before making any such order he shall call upon the officer or authority concerned to show cause why such an order should not be annulled and if any cause is shown within the time specified by him in this behalf, he shall consider the same.(6)The Chancellor shall exercise such other powers and perform such other duties, as may be conferred or imposed on him by this Act or the Statutes.(7)The Chancellor shall have the right to cause an inspection to be made by such person or persons, as he may direct, of a University including its buildings, Laboratories, Libraries, museums, workshops and equipments and any institution, college or hostel maintained or administered by the University of the teaching and other work conducted by the University or in its auspices; and or the conduct of any other functionary of a University; and to cause any enquiry to be made in respect of any matter connected with administration and finances of a University.(8)The Chancellor shall communicate to the University the views of the State Government with reference to the result of such inspection or enquiry and may after ascertaining the opinion thereon of the University advise the University upon the action to be taken and fix a time limit for taking such action.
