Section 9 in Ayush and Health Sciences University of Chhattisgarh Act, 2008
9. Chancellor and his Powers.
(1)The Governor shall be the Chancellor of the university.(2)The Chancellor shall, by virtue of his office, be the head of the university.(3)The Chancellor when present shall preside over the convocation of the university.(4)The Chancellor shall constitute the board of management and the Academic council of the university in accordance with the provisions of this Act.(5)The Chancellor may issue directions to the Vice-chancellor to convene the meeting of any authority of the university for specific purposes, whenever necessary and the Vice-chancellor shall submit the minutes of such meetings to the Chancellor;(6)The Chancellor may-(a)call for any record or information relating to the affairs of the university; and(b)after reasons, to be recorded, refer any matter except a matter falling under Section 62, or reconsideration to any officer or authority of the university, which has previously considered such matter ;(7)The Chancellor may cause an inspection by such person or persons as he may nominate, or the university and its buildings, centres, libraries, museums, workshops, equipments and examinations and also of any institution, college or hostel administered, controlled or maintained by the university as well as of the examination, teaching and other work conducted by the university.(8)The Chancellor may cause an enquiry into any matter relating to administration or the finances of the university.(9)The Chancellor shall exercise such other powers and perform such other functions as may be conferred upon or vested in him by or under this Act.
