Section 8(8) in Arunachal Pradesh University Act, 2012
(8)The Chancellor may, if the inspection or inquiry is made in respect of any College or Institution or an Approved Institution admitted to the privileges of the University, address the Governing Body concerned through the Vice-Chancellor with reference to the result of such inspection or enquiry, his views thereon and such advice as he may be pleased to offer upon the action to be taken thereon.
