(1)The Minister in-charge of the portfolio of Education in the State of Tamil Nadu shall be the Pro-Chancellor of the University.[* * *] [The word 'other' was omitted by Alagappa University (Amendment) Act, 1987 (Tamil Nadu Act 21 of 1987).](2)The Pro-Chancellor shall exercise such other powers and performs such other duties as may be conferred on him by or under this Act.
