Section 8A in Himachal Pradesh Universities of Agriculture, Horticulture and Forestry Act, 1986
8A. Power of State Government to enquiry.
- The State Government may, cause an enquiry to be made by any of its officers or agency, as it may direct on any matters connected with the administration and finances of the University of the institutions maintained by it and the report of such enquiry shall be sent to the State Government and the State Government after examining the same shall forward the report to the Chancellor and may also recommend any action including removal of Vice- Chancellor, if in its opinion there exist such circumstances as are contained in sub-section (6) of section 24 of this Act and the Chancellor may take action accordingly :Provided that before taking such action, the Chancellor shall afford reasonable opportunity of being heard to the Vice-Chancellor.
