Section 51 in Bihar State Universities (Patna, University of Bihar, Bhagalpur and Ranchi) Act, 1960
51. Appointment of Commission to inquire in to working of University.
(1)The State Government may at any time by order published in the Official Gazette, constitute a Commission which shall consist of a Chairman and such other members as the State Government may appoint, and the order shall define the procedure to be followed by the Commission.(2)The Commission constituted under sub-section (1) shall inquire into and report on-(i)The working of the University during the period of inquiry ;(ii)The financial position of the University including the financial position of its colleges and departments ;(iiI)Any changes to be made in the provisions of this Act or the Statues, the Ordinances and the Regulations made thereunder with a view to bringing about improvements in the affairs of the University ; or(iv)Such other matters as may be referred to it by State Government ;and make such recommendations to the State Government as it thinks fit.(3)On receipt of the recommendation of the Commission under sub-section (2), the State Government shall forthwith refer the same to the Senate for consideration and report, and immediately after the Senate has considered the recommendation and submitted its report to the State Government, it shall be the duty of the State Government to take the report into consideration and pass such order thereon as it thinks fit and cause the same to be published in the Official Gazette and thereupon the University shall comply with the order within such time as may be specified by the State Government.Miscellaneous and Transitory Provisions.
