6. Inspection or enquiry and direction by chancellor.
(1)Where an inspection or enquiry has been ordered by the Chancellor of the University under Section 5, the University may depute one of its officers to represent it in such inspection or enquiry.(2)The result of the inspection or enquiry and the advice, if any, of the Chancellor shall be communicated by the Chancellor to the Vice-Chancellor.(3)The result and the advice referred to in sub-section (2) shall be communicated by the Vice-Chancellor with his comments to the Board of Management for such action as the Board may propose to take and the action so taken shall be communicated to the Chancellor through the Vice-Chancellor.(4)Where the Board of Management falls, within a reasonable time, to take any action as required in the result of the inspection or enquiry or in the advice given by the Chancellor or does not take action to the satisfaction of the Chancellor, a direction may be issued by the Chancellor and the Board of Management shall comply with such direction.Chapter-IV Officers of the University
