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State of Andhra Pradesh - Section

Section 8 in Damodaram Sanjivayya National Law University Act, 2008

8. [Visitor and] [Inserted by Act No. 1 of 2019, dated 17.2.2019.] Chancellor of the University.

- [(1)(i) The chief justice of the Supreme Court of India, or his nominee from among the sitting judges of the Supreme Court of India shall be the Visitor of the University.(ii)the Visitor shall have the right to call for the report on any matter pertaining to the affairs of the University and suggest recommendations to the General Council of the University.]
(2)[] [Renumbered '(1)' by Act No. 1 of 2019, dated 17.2.2019.] The Chancellor shall be appointed by the Government from amongst persons of eminence in the field of law.
(3)The Chancellor when present shall preside over the Convocations of the University and the meeting of the General Council.
(4)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 buildings, libraries and equipment and of any institution maintained by the University and also of the examinations, teaching and other work conducted or done by the University and cause an inquiry to be made in like manner in respect of any matter connected with the administration and finances of the University.
(5)The Chancellor shall give notice to University of his intention to cause an inspection or inquiry to be made and the University shall be entitled to appoint a representative who shall have the right to be present and be heard at such inspection or inquiiy.
(6)The Chancellor may offer such advise to University as deemed fit with reference to the result of the inspection or inquiry.
(7)The University shall communicate to the Chancellor the action taken or proposed to be taken on such advise.
(8)Where the University does not take action to the satisfaction of the Chancellor within the time limit fixed by him, he may after considering any explanation furnished or representation made by the University, issue such direction as he may think fit and the University shall comply with such direction.