Section 11 in The West Bengal University of Health Sciences Act, 2002
11. Chancellor of the University.
(1)The Governor of the State of West Bengal shall, by virtue of his office, be the Chancellor of the University.(2)The Chancellor, when present, shall preside over the convocation of the University and may issue directions to the Vice-Chancellor to convene the meeting of any authority of the University for specific purposes, whenever necessary, and the Vice-Chancellor shall submit the minutes of such meeting to the Chancellor for the Chancellor's perusal.(3)The Chancellor may call for such information and record relating to any affairs of the University and thereupon issue such directions as the Chancellor may deem fit in the interest of the University and the authorities and officers of the University shall comply with such directions.(4)The Chancellor may, after taking report in writing from the Vice-Chancellor, suspend or modify any resolution, order or proceedings of any authority, body, Committee of officers, which in the opinion of the Chancellor, is not in conformity with this Act, or the Statutes, Ordinances, Rules, regulations made thereunder, or is not in the interest of the University and the University authority, body, committee and officer shall comply with the same:Provided that, before making any such order, the Chancellor shall call upon the University, authority, body, committee or officer, as the case may be, to show cause within the period specified, why such an order should not be made, and if any cause is shown, the Chancellor shall consider the same and wherever he deems it necessary, after consulting the Government, decide the action to be taken in the matter, and such decision shall be final.(5)Where, in the opinion of the Chancellor, the conduct of any elected or nominated or appointed or co-opted member is detrimental to the smooth functioning of the University or any authority or body or committee, the Chancellor may, after giving such member an opportunity to offer explanation in writing and after considering such explanation, if any he is satisfied that it is necessary so to do, suspend or disqualify such member, for such period, as may deem fit.(6)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, and also the examinations, teaching and other work conducted or done by the University, and to cause an inquiry to be made in the like manner in respect of any matter connected with the administration and finances of the University.(7)The Chancellor shall, in every case, give 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.(8)The Chancellor may address the Vice-Chancellor with reference to the result of such inspection or inquiry, and the Vice-Chancellor shall communicate to the General Council the views of the Chancellor along with such advice as the Chancellor may offer on the action to be taken thereon.(9)The General Council shall communicate to the Chancellor through the Vice-Chancellor such action, if any, as it proposes to take, or as has been taken, on the result of such inspection or inquiry, within a time limit so fixed.(10)Notwithstanding anything contained in the foregoing sub-sections, if at any time the Chancellor is of the opinion that in any matter the affairs of the University are not managed in furtherance of the objects of the University or in accordance with the provisions of this Act, and the Statutes and Regulations or that special measures are desirable to maintain the standards of University teaching, examinations, research, administration or finances, the Chancellor may refer to the Executive Council through the Vice-Chancellor any matter in regard to which he desires an explanation and call upon the Executive Council to offer such explanation within such time as may be specified by him. If the Executive Council fails to offer any explanation within the time specified or offers an explanation which in the opinion of the Chancellor, is not satisfactory, the Chancellor may issue such directions as appear to him to be necessary, and the Executive Council and any other authority concerned shall comply with such directions.(11)The General Council shall furnish such information relating to the administration and finance of the University as the Chancellor may, from time to time, require.(12)The Chancellor shall exercise such other powers, and perform such other duties, as may be conferred upon, or vested in, the Chancellor by or under this Act.
