Section 15 in Sri Sathya Sai University for Human Excellence Act, 2018
15. The Chancellor.
(1)The Chancellor shall be appointed by the Sponsoring Authority.(2)The founder trustee of the Sponsoring Body shall be the first Chancellor, who shall hold for life or till he demits office.(3)The subsequent Chancellor shall be either one of Trustee of the Sponsoring Body or such other person of eminence of national figure in the field of education, science, culture or public life, when such an appointment is being considered, as may be decided by the Sponsoring Body.(4)The subsequent Chancellor so appointed shall hold the office as determined by the Sponsoring Body.(5)The Chancellor shall have such powers as may be conferred on him by this Act or the Statutes made there under, which shall include the following powers, namely:-(i)to function as the Head of the University;(ii)to preside at all convocations of the University in absence of Visitor and Pro-Visitor ;(iii)to function as a Chairperson of the Board of Governors of the University;(iv)to appoint or re-appoint or terminate the appointment of the Vice-Chancellor, in accordance with the provisions of this Act and the Statutes;(v)to nominate a person as a member of the Nomination Committee as referred to in sub-section (2) of section 16 of this Act;(vi)to pre-approve the appointment of the Vice Chancellor, the Registrar (Administration), the Registrar (Evaluation), the Finance Officer and the Deans;(vii)to nominate two academicians as members on the Board of Governors;(viii)to appoint the first Vice-Chancellor and the Finance Officer;(ix)to constitute the first Board of Management, the Finance Committee, the Research Council and the Academic Council;(x)to pre-approve the Agenda matters in the manner provided for in the Act;(xi)to resolve a conflict (excluding conflicts at a meeting of the Board of Governors) in the manner provided in this Act.(6)In the event of there being a conflict inter-se between the functionary or body and any other functionary or body of the University, then the issue shall be referred to the Chancellor and the decision of the Chancellor in respect of such issue shall be final and binding on the University.
