LexSection 12 — The Chancellor.
The Tripura University Act, 2006
(1) The Chancellor shall be appointed by the Visitor in such manner as may be prescribed by the Statutes. (2) The Chancellor shall, by virtue of his office, be the head of the University and shall, if present, preside at the Convocations of the University held for conferring degrees and meetings of the Court.Open in Lexace · Ask the AI about this section