Section 9 in The Karnataka Veterinary, Animal and Fisheries Sciences University Act, 2004
9. Inspection and Control.
(1)The Chancellor shall, if so requested by the State Government and may suo-motu cause an inspection to be made by such person or persons as he may direct, of the University, its buildings, laboratories, libraries, museums, hostels, workshops, hospitals and equipments of any institution maintained, administered, recognized or approved by the University and also of the examinations, teaching and other work conducted or done by the University, and to cause an inspection or an inquiry to be made in like manner in respect of any matter connected with the University.(2)The person or persons directed to make an inspection or inquiry under sub-section (1) shall have access for that purpose to the concerned institutions and premises and to such accounts or other records as may be necessary.(3)Such person or persons shall submit a report of the result of the inspection or inquiry to the Chancellor and shall forward a copy thereof to the State Government.(4)The State Government may address the Vice-Chancellor with reference to any matter referred to it in the report indicating its observations and the Vice-Chancellor shall communicate it to the Board for taking necessary action.(5)The Board shall communicate to the State Government through the Vice Chancellor such action, if any, as it has taken or proposes to take.(6)Where the Board does not within a reasonable time, take action to the satisfaction of the Sate Government, or fails to take any action the State Government may, require the Vice-Chancellor or issue such directions as are necessary and the Board shall be bound to comply with the same.(7)The Board shall furnish returns, statements, accounts or other particulars relating to the administration of the University as the State Government may, from time to time, require.(8)Not withstanding anything in the preceding sub-sections, the State Government, may, by order published in the Official Gazette, annul any proceedings of the University, which, in its opinion is not in conformity with this Act and the Statutes:Provided that before making any such order the State Government shall call upon the University to show cause why such an order should not be made and if any cause is shown within a reasonable time, shall consider the same.(9)Every order passed under sub-section (8) shall, as soon as may be, be laid before both Houses of the State Legislature.Chapter-III Officers of the University
