Section 10 in Dr. Abdul Haq Urdu University Act, 2016
10. The Chancellor.
(1)The Governor of the State of Andhra Pradesh shall be the Chancellor of the University established or deemed to have been established under this Act.(2)The Chancellor shall, by virtue of his office, be the Head of the University and shall, when present, preside at the Convocation of the University.(3)The Chancellor shall exercise such other powers and perform such other duties as may be conferred on or vested in him by or under the provisions of this Act.(4)The Chancellor may, by order in writing, annul any proceeding of the University, which is not in conformity with this Act, Statutes, Ordinances and Regulations: Provided that before making any such order, the Chancellor shall give notice calling upon the University to show cause why such an order should not be made, and if any cause is shown within the time specified therefor in the said notice, shall consider the same.(5)The Chancellor may initiate proceedings, consistent with the provisions of this Act, against any officer of the University for violation and or endorsing the violations of the statutory provisions of this Act, Statutes, Ordinances and Regulations.
