Section 10 — The Amir-i-Jamia (Chancellor).

(1) The Amir-i-Jamia (Chancellor) shall be elected by the Anjuman (Court) in such manner as may be prescribed by the Statutes. (2) The Amir-i-Jamia (Chancellor) shall, by virtue of his office, be the Head of the University. (3) The Amir-i-Jamia (Chancellor) shall, if present, preside at the Convocation of the University held for conferring degrees.

Official Hindi (PDF) ↗

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