Section 10 in Chaudhary Ranbir Singh University, Jind Act, 2014
10. Chancellor.
(1)The Governor of Haryana by virtue of hit office shall be the Chancellor of the University.(2)The Chancellor shall be the head of the University.(3)The Chancellor shall, if present preside over the convocation of the University for conferring degrees and meeting of the Court.(4)The Chancellor shall have the right.(i)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 college or institution maintained by the University and also of the examinations, teaching and other work conducted or done by the University; and(ii)to cause an inquiry to be made in like manner in respect of any matter connected with the administration of finances of the University, colleges or institutions(5)The Chancellor shall, in every case, give notice to the University of his intention to cause an inspection or inquiry to be made and on receipt of such notice, the University shall have the right to make such representation to the Chancellor, as it may consider necessary.(6)After considering the representation, if any, made by the University, the Chancellor may cause to be made such inspection or inquiry as is referred to in sub-section (4).(7)Where any inspection or inquiry has been caused to be made by the Chancellor, the University shall be entitled to appoint a representative, who shall have the right to be present and to be heard at such inspection or inquiry.(8)The Chancellor may, if the inspection or inquiry is made in respect of the University or any college or institution maintained by it, address the Vice-Chancellor with reference to the result of such inspection or inquiry and the Vice-Chancellor shall communicate to the Executive Council, the views of the Chancellor and the action to be taken thereon as advised by the Chancellor.(9)The Executive Council shall communicate through the Vice-Chancellor to the Chancellor, such action, if any, as it proposes to take or has taken upon the result of such inspection or inquiry.(10)Where the Executive Council 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 Executive Council, issue such directions, as he may think fit and the Executive Council shall comply with such directions.(11)Without prejudice to the foregoing provisions of this section, the Chancellor may, by order in writing, annul any proceedings of the University, which in his opinion are not in conformity with this Act, the Statutes, the Ordinances or the Regulations:Provided that before making any such order, he shall call upon the University to show cause why such an order should not be made and if any cause is shown within a reasonable time he shall consider the same.(12)The Chancellor may, at any time, require or direct the University to act in conformity with the provisions of this Act, the Statutes, Ordinances and Regulations made thereunder.(13)The powers exercised by the Chancellor under sub- sections (11) and (12) shall not be called in question in any Civil Court.(14)Any employee of the University who is aggrieved by the decision of the Executive Council or the Vice-Chancellor in respect of any disciplinary action taken against him, may address a memorial to the Chancellor, in such manner, as may be prescribed by Statutes and the decision of the Chancellor shall be final.(15)The Chancellor shall have such other powers as may be prescribed by the Statutes.
