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13. The Acharya (Chancellor).- 1[(1) The Acharya (Chancellor) shall, by virtue of his office, be the Head of the University. (2) The Acharya (Chancellor) shall be appointed by the Paridarsaka (Visitor) from out of a panel of persons prepared and recommended by the Karma-Samiti (Executive Council) under sub-section (2A). (2A) The Karma-Samiti (Executive Council) shall prepare and recommend a panel of not less than three persons each of whom shall be a person of eminence in the academic or public life of the country, and is in the opinion of the Karma-Samiti (Executive Council) a fit and proper person to be appointed as the Acharya (Chancellor) of the University: Provided that if the Paridarsaka (Visitor) does not approve of any of the persons specified in the panel prepared and recommended by the Karma-Samiti (Executive Council), he may call upon the Karma-Samiti (Executive Council) to prepare a fresh panel of persons. (2B) The Acharya (Chancellor) shall hold office for a term of three years and shall be eligible for re-appointment: Provided that the Acharya (Chancellor) shall, notwithstanding the expiry of the term of his office, continue to hold such office until his successor is appointed and has entered upon his office.] (3) The Acharya (Chancellor), shall, if present, preside at the Convocation of the University and at meetings of the Samsad (Court) 2[and the Karma Samiti (Executive Council)]. (4) Every proposal for the conferment of an honorary degree shall be subject to the confirmation of the Acharya (Chancellor). (5) The Acharya (Chancellor) shall have such other powers as may be conferred on him by this Act or the Statutes.    |
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