Section 10 in West Bengal Green University Act, 2017
10. The Chancellor.
(1)The Governor shall, by virtue of his office, be the Chancellor of the University. He shall be the head of the University and the President of the Governing Board and shall, when present, preside over the meetings of the Governing Board.(2)The Chancellor shall exercise such powers as may be conferred on him by or under the provisions of this Act.(3)Where power is conferred upon the Chancellor to make nominations to any authority or body of the University, the Chancellor shall, to the extent necessary, nominate persons in consultation with the Minister to represent interests not otherwise adequately represented.(4)Every proposal to confer any honorary degree shall be subject to confirmation by the Chancellor.(5)The Chancellor can issue any direction upon ,the University not inconsistent with the provisions of this Act, to which the University shall comply.
