Section 9 in Rajasthan Agriculture University, Bikaner Act, 1987
9. Power to order inspection or enquiry.
(1)The Chancellor shall have power to order an inspection, by such person as he may appoint, of the University and its buildings, research stations, laboratories, centers, libraries, museums, workshops and equipments and also of any institution, college or hostel administered, controlled or maintained by the University. An inspection or enquiry may also be made, as directed by the Chancellor, into the teaching or other work conducted by or under the auspices of the University or any matter connected with the administration or the finances of the University.(2)The Chancellor shall, before ordering an inspection or enquiry, give a notice to the University in this behalf. The University may appoint a person as its representative for being present and be heard at the inspection or enquiry.(3)The Chancellor may communicate to the University his views on the result of the inspection or enquiry and may, after obtaining the comments of the University, advise the University on the action to be taken within a period fixed by him.(4)The University shall, within the period so fixed, send a report to the Chancellor about the action taken or proposed to be taken with respect to the advice given by the Chancellor under sub-section (3).(5)The Chancellor may, where action is not taken by the University in accordance with the advice given by him under sub-section (3), issue directions, as he may deem fit, and the University shall be bound to comply with such directions.(6)Where the Chancellor is of the opinion that the affairs of the University are not being conducted in furtherance of its objects or in accordance with the provision of this Act so as to maintain the standards of teaching, examination, research or extension programme, he may call upon it to send comments or explanation in this behalf. In case the University fails to send, or sends unsatisfactory, comments or explanation, the Chancellor may issue such instructions as may appear to be necessary or desirable.(7)The University shall furnish such information relating to its administration as the Chancellor may require.Chapter - IV Authorities of The University
