Section 19 in Maharana Partap Horticultural University, Karnal Act, 2015
19. Inspections.
(1)The Chancellor may cause an inspection to be made by such person, as he may direct, of the University, its buildings, laboratories, equipments and any institution maintained by the University and may cause an inquiry in respect of any matter connected with the administration and the finances of the University.(2)The Chancellor shall, in every case, give notice to the University of his intention to cause an inspection or inquiry to be made and on receipt of such notice, the University shall be entitled to appoint a representative, who shall have the right to be present, and be heard, at such inspection or inquiry.(3)The Chancellor may address the Board with reference to the result of such inspection or inquiry, as the case may be, with such advice, as he may deem appropriate.(4)The Board shall intimate to the Chancellor about the action, it proposes to take on the advice communicated to it, under sub-section (3).(5)If the Board does not take action within a reasonable time, the Chancellor may, after considering any explanation furnished or representation made by the Board, issue such directions, as he may deem fit, and the Board shall comply with such directions.
