Section 10 in The Gujarat Ayurved University Act, 2021
10. Inspection and Inquiry.
(1)The Chancellor shall have a right to cause an inspection to be madeby such person or persons as he may direct, of the University, its buildings, libraries and equipments of any college, institution or centre maintained or affiliated to, the University, and also of the teaching and other work conducted by the University and of the conduct of examinations held by the University, college or institution affiliated to the University, and to cause an inquiry to be made in like manner in respect of any matter connected with the administration, academic affairs and finances of the University.(2)The Chancellor shall in every case give notice to the University of its intention to cause an inspection or an inquiry to be made and the University shall be entitled to be represented thereat.(3)The Chancellor shall communicate to the University his views with reference to results of such inspection or inquiry and advise the University the action to be taken in the matter.(4)Where the University does not within the reasonable time, take action to the satisfaction of the Chancellor, the Chancellor may issue such direction to the University as he thinks fit and the University shall comply with such direction.(5)The State Government may, whenever deems fit, cause a like inspection or inquiry to be made in the manner prescribed in sub-sections (1) to (3) and shall have, for the purposes of such inspection and inquiry, all the powers of the Chancellor under the said sub-sections (1) to (3).
