Section 7 in The Gujarat Ayurved University Act, 1965
7. Inspection and inquiry.
(1)The Chancellor shall have the right to cause an inspection to be made by such person or persons as he may direct, of the University, its building, laboratories, libraries, museums, workshops and equipment of any institution, college or hostel maintained, recognised or approved by, or affiliated to, the University, of the teaching and other work conducted by the University and of the conduct of examinations held by the University; and to cause an inquiry to be made in respect of any matter connected with the University. The Chancellor shall in every case give notice to the University of his institution to case an inspection or inquiry to be made and the University shall be entitled to be represented thereat.(2)The Chancellor shall communicate to the Syndicate and to the Senate his views with reference to the results of such inspection or inquiry and shall, after ascertaining the opinion of the Syndicate and the Senate thereon, advice the University on the action to be taken.(3)The Syndicate shall report to the Chancellor such action, if any, as it has taken or may propose to take upon the results of the inspection or inquiry. Such reports shall be submitted with the opinion of the Senate thereon and within such time as the Chancellor may direct.(4)Where the Syndicate does not within a reasonable time taken action to the satisfaction of the Chancellor, the Chancellor, may, after considering any explanation furnished or representation made by the Syndicate, issue such directions as he may think fit and the Syndicate shall comply with such directions.(5)The State Government may, whenever, it deems fit, cause a like inspection or inquiry to be made in the manner described in sub-section (1), to (3) above and shall have, for the purposes of such inspection or inquiry, all the powers of the Chancellor under the said sub-sections.
