Section 32 in Kerala University of Fisheries and Ocean Studies Act, 2010
32. The Pro-Chancellor.
(1)The Minister in-charge of the Fisheries Department of the State shall, by virtue of his office, be the Pro-Chancellor of the University.(2)In the absence of the Chancellor or during his inability to act, the Pro-Chancellor shall exercise all the powers and perform all the functions of the Chancellor including presiding over the convocation of the University.(3)The Pro-Chancellor shall also exercise such powers and perform such functions of the Chancellor as the Chancellor may, by order in writing, delegate to the Pro-Chancellor and such delegation may be subject to such restrictions and conditions as may be specified in such order.
