Section 26 in Kerala Agricultural University Act, 1971
26. The Pro-Chancellor.
(1)The Minister in charge of the Agriculture 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 function of the Chancellor.(3)The Pro-Chancellor shall also exercise such other powers and perform such other functions of the Chancellor as the Chancellor may be 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.
