Section 12 in The Sardar Vallabhbhai Patel Cluster University, Mandi, Himachal Pradesh (Establishment and Regulation) Act, 2018
12. Powers of the State Government to enquire.
- The State Government may, cause any enquiry to be made by any of its officers or agency as it may direct on any matters connected with the administration and finances of the Cluster University or the institutions maintained by it and the report of such enquiry shall be sent to the State Government and the State Government after examining the same, shall forward the report to the Chancellor and may also recommend any action including removal of the Vice- Chancellor, as the case may be, if in its opinion there exist such circumstances as are contained in sub-section (5) of section 15 and the Chancellor may take action accordingly :Provided that before taking such action, the Chancellor shall afford reasonable opportunity of being heard to the Vice-Chancellor.
