Section 9 in University of Horticultural Sciences Act, 2009
9. Inspection and control.
(1)The Chancellor shall, if so requested by the Government or may, suo moto cause an inspection to be made by such person or persons as he may direct, of the University, its Buildings, Laboratories, Libraries, Museums, Hostels, Workshops and Equipment and any institution maintained, administered, recognized or approved by the University and also of the examinations, teaching and other work conducted or done by the University, and to cause an inspection or an inquiry to be made in like manner in respect of any matter connected with the University.(2)The person or persons directed to make an inspection or inquiry under sub-section (1) shall have access for that purpose to the concerned institutions and premises and to such accounts or other records as may be necessary.(3)Such person or persons shall submit a report of the inspection or inquiry to the Chancellor and shall forward a copy thereof to the Government.(4)on receipt of the report the Chancellor may record his findings thereon and the same shall be sent to the State Government for taking further action as may be necessary or as directed by him.(5)The State Government shall direct the Vice-Chancellor to initiate such action as has been directed by the Chancellor and the Government with respect to findings in the report of the enquiry and fix a time limit for such action.(6)The Vice-Chancellor shall, within the time limit so fixed, report to the State Government the action, which has been taken or is proposed to be taken on the directions of the Government.(7)The Government may, where action has not been taken by the University to its satisfaction within the time limit fixed and after considering any explanation furnished or representation made by the University, issue such directions as the Government may think fit and the University shall comply with such directions.(8)Notwithstanding anything contained in the preceding sub-sections, if at any time the Chancellor is of the opinion that 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 or the statutes or regulations or the special measures desirable to maintain the standards of teaching, examinations, research, or extension he may bring to the notice of the University, any matter in regard to which he desires an explanation and may call upon the University to offer such explanation within such time as may be specified by the Chancellor. If the University fails to offer any explanation within the time so specified or offers an explanation which, in the opinion of the Chancellor is unsatisfactory, 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 those instructions.(9)The University shall furnish such information relating to the administration of the University as the Chancellor may require.(10)The State Government may, by order published in the official Gazette, annul any order, notifications, resolution or any Proceedings of the University, which, in its opinion, is not in conformity with the provisions of this Act, or the statutes, regulations or ordinances or is otherwise inconsistent with the policy of the State Government:Provided that before making any such order, the State Government shall call upon the University to show cause why such an order shall not be made and if any cause is shown within a reasonable time, shall consider the same.
