Section 10 in THE DELHI SKILL AND ENTREPRENEURSHIP UNIVERSITY ACT, 2019
10. Chancellor of the University:- (1) The Lieutenant Governor of the National Capital Territory of Delhi shall
be the Chancellor of the University;(2)The Chancellor shall, if present, preside over the convocation of the University for conferring degrees;(3)The Chancellor may cause an inspection to be made by such person or persons as he may direct, of theUniversity, its buildings, libraries and equipment and of any institution maintained by the University, and also of theexaminations, teaching and other work conducted or done by the University and cause an inquiry to be made in thelike manner in respect of any matter connected with the administration and finances of the University;(4)The Chancellor may offer such advice to the University as he may deem fit with reference to the result ofsuch inspection or inquiry;(5)The University shall communicate to the Chancellor the action taken or proposed to be taken on such advice;(6)The Chancellor may invite a person or persons of eminence to advise the University in relation to affairs ofthe University as and when he deems it necessary.
