Section 52 in Chhattisgarh Kamdhenu Vishwavidyalaya Adhiniyam, 2011
52. Inspection and Enquiry.
(1)The Chancellor shall have the right to cause an inspection, to be made by such person or persons as he may direct, of -(a)the Vishwavidyalaya, its buildings, laboratories, libraries, museums, workshops and equipment;(b)any college, institution or hostel maintained by the Vishwavidyalaya;(c)the teaching and other work conducted or done by the Vishwavidyalaya; or(d)the conduct of any examination held by the Vishwavidyalaya.(2)The Chancellor shall also have the right to cause an inquiry to be made by such person or persons as he may direct in respect of any matter connected with the administration or finance of the Vishwavidyalaya.(3)The Chancellor shall, in every case, give notice to the Vishwavidyalaya of his intention to cause an inspection or inquiry to be made and the Vishwavidyalaya shall be entitled to be represented at such inspection or inquiry.(4)The Chancellor shall communicate to the Vishwavidyalaya his views with reference to the result of such inspection or inquiry and may, after ascertaining the opinion of the Vishwavidyalaya therein, advise the Vishwavidyalaya upon the action to be taken and fix a time limit for taking such action.(5)The Vishwavidyalaya shall, within the time limit so fixed, report to the Chancellor the action taken or proposed to be taken on the advice tendered by the Chancellor.(6)If the Vishwavidyalaya does not take action within the time limit fixed or if the action taken by the Vishwavidyalaya is in the opinion of the Chancellor not satisfactory, the Chancellor may, after considering any explanation offered or representation made by the Vishwavidyalaya, issue such direction as he may deem fit and the Vishwavidyalaya shall comply with such direction.(7)If the Vishwavidyalaya does not comply with such direction within such time as may be fixed in that behalf by the Chancellor, the Chancellor shall have power to appoint any person or body to comply with such direction and make such order as may be necessary for the expenses thereof.
