(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, affiliated, recognised or approved college or institution, its buildings, laboratories, libraries, museums, workshops and its equipments or hostel maintained, recognised or approved by the. University, college or institution, of the teaching and other work conducted by the University or under its auspices and of the conduct of examinations held by the University and lo cause an inquiry to be made in respect of any matter connected with the University.(2)The Chancellor shall in every case, give notice to the University, college and institution of his intention to cause an inspection or inquiry and the University, college and institution shall be entitled to be represented thereat.(3)The Chancellor shall communicate his views to the University with reference to the result of such inspection or inquiry, and may after ascertaining the opinion thereon of the University, advise the University upon the action to be taken and fix a time limit for taking such action.(4)The University shall, within the time limit so fixed alongwith its opinion, submit its report to the Chancellor of such action, if any, it has taken or may propose to be taken on the advice tendered by the Chancellor.(5)Where the University does not take action to the satisfaction of the Chancellor within the time limit fixed, the Chancellor may, after considering any explanation furnished or representation made by the University; issue such directions as he thinks fit and the University shall comply with such directions.(6)The State Government may, whenever it deems fit, cause a like inspection or inquiry to be made in the manner prescribed in sub-sections (1) to (4) and shall have, for the purposes of such inspection or inquiry, all the powers of the Chancellor under the said sub-sections.(7)Notwithstanding anything contained in the above sub-sections, if at any time the Chancellor is of the opinion that in any manner, 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 regulations or the special measures are desirable to maintain the standards of the University teaching, examination, research or extension education, he may indicate to the University any matter in regard to which he desires an explanation, and call upon the University to offer such explanations, within such time as may be specified by him. When the University fails to offer explanation within the time specified or offers an explanation which in the opinion of the Chancellor is not satisfactory, he may issue such directions as he thinks fit.(8)The University shall furnish such information relating to the administration and finances of the University as the Chancellor may from time to time require.
