Section 9 in The Mahatma Gandhi Chitrakoot Gramodaya Vishwavidhyalaya Adhiniyam, 1991
9. Visitation and inspection.
(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 buildings, laboratories, libraries, museums, workshop and equipment and any institution, college or hostel maintained or administered by the University or the teaching and other work conducted by the University or under it auspices and of the conduct of any other functions of the University and to cause an inquiry to be made in respect of any matter connected with administration and finances of the University.(2)The Chancellor shall in every case, give due notice to the 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 inquiry.(3)The Chancellor shall communicate to the University the results of such inspection or inquiry and may after ascertaining the opinion thereupon of the University advise the University upon the action to be taken and fix time limit for taking such action.(4)If the State Government wants any information or desires any matter to be enquired into, it will refer the Chancellor who will obtain necessary information or get the enquiry made and communicate within the time stipulated the result to the State Government who may give such advice as it deems fit.(5)The Chancellor shall get necessary action taken by the University on the advice and inform the State Government the action to be taken or proposed to be taken.(6)The Chancellor may, where action has not been taken by the University to the satisfaction of the Chancellor within the time limit fixed and after considering any explanation furnished or representation made by the University issue such directions as the Chancellor may think fit and the University shall comply with such directions.(7)Notwithstanding anything contained in the preceding sub-sections if at any time the Chancellor is of the opinion that in any manner the affairs of the University are not being managed in furtherance of the objects of the University, or in accordance with the provisions of this Act and the statutory regulations or the special measures desirable to maintain the standards of University teaching, examination, research or extension he may indicate to the University any matter in regard to which he desires any explanation, and call upon the University to offer such explanations within such time as may be specified by the Chancellor and the University fails to offer any explanation within such time or offers any explanation which, in the opinion of the Chancellor, is not satisfactory the Chancellor may issue such instructions as appear to him to be necessary and desirable in the circumstances of the case and may exercise such powers as are necessary for giving effect to these instructions.(8)The University shall furnish such information relating to the administration of the University as the Chancellor may require.
