(1)Governor of Manipur shall be the Chancellor of the University.(2)The Chancellor may, from time to time, appoint one or mere persons to review the work and progress of the University and to submit a report thereon ; and upon receipt of that report, the Visitor may, after obtaining the views of the Syndicate thereon, take such action and issue such directions as he considers necessary in respect of any of the matters dealt with in the report and the University shall be bound to comply with such directions.(3)The Chancellor shall also 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 and equipment and of any institution maintained by the University and also of the examinations, teaching and other work conducted or done by the University and to cause an inquiry to be made in respect of any matter connected with the University.(4)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.(5)The Chancellor may address the Vice-Chancellor with reference to the result of such inspection and inquiry, and the Vice-Chancellor shall communicate to the Syndicate the views of the Chancellor with such advice as the Chancellor may offer upon the action to be taken thereon.(6)The Syndicate shall communicate through the Vice-Chancellor to the Chancellor such action, if any, as it is proposed to take or has been taken upon the result of such inspection or inquiry,(7)Where the Syndicate does not, within a reasonable time, take action to the satisfaction of the Chancellor the Chancellor may, after considering any explanation furnished or representation made by the Syndicate, issue such direction as he may think fit and the Syndicate shall be bound to comply with such directions.(8)The Chancellor may by order in writing annul any proceeding of the University which is not in conformity with this Act, the Statutes or the Ordinances :Provided that before making any such order, the Chancellor shall call upon the University to show cause why such an order should not be made, and shall consider the cause if any is shown within a reasonable time.(9)The Chancellor shall also have such other powers as may be prescribed by the Statutes.
