Section 61 in University of Horticultural Sciences Act, 2009
61. Appointment of University Review Commission.
(1)The Chancellor shall once in every five years constitute a Commission to review the working of the University and to make recommendations.(2)The Commission shall consist of not less than three eminent educationists in the field of Horticulture Sciences, one of whom shall be the Chairman, appointed by the Chancellor on the recommendation of the State Government.(3)The terms and conditions of appointment of the members shall be such as the Chancellor may determine.(4)The Commission shall, after holding such enquiry as it deems fit, make its recommendations to the Chancellor and to the State Government.(5)The Chancellor may, in consultation with the State Government, take such action on the recommendations, as he deems fit.(6)The State Government shall lay a copy of the recommendations together with a memorandum indicating the action taken before both Houses of the State Legislature.
