(1)The Chief Minister shall be the ex-officio Pro-Chancellor of the Cluster University.(2)The Pro-Chancellor shall, when present, in the absence of the Chancellor, preside at the meetings of the University Council and at the Convocations of Cluster University.(3)The Pro-Chancellor shall have the right to cause an inspection to be made, by such person or persons as he may direct, of the Cluster University, its buildings, laboratories, equipment, and of any institutions associated with the Cluster University and also of the examinations, teaching and other work conducted or done by the Cluster University and to cause an inquiry to be made in like manner in respect of any matter connected with the Cluster University. The Pro-Chancellor shall in every case give notice to the Cluster University of his intention to cause an inspection or inquiry to be made and the Cluster University shall be entitled to be represented thereat.(4)The Pro-Chancellor may address the Vice-Chancellor of the University with reference to the result of such inspection and inquiry and the Vice-Chancellor shall place the same before the Syndicate and also the Cluster University Council of the University, if necessary, with such advice as the Pro-Chancellor may offer upon the action to be taken thereon.(5)The Vice-Chancellor of the Cluster University shall then, within such time as the Pro-Chancellor may fix, submit to him a report of the action taken or proposed to be taken by the Syndicate together with the view which the University Council may have expressed on the report.(6)If the Syndicate does not, within a reasonable time, take action to the satisfaction of the Pro-Chancellor, the Pro-Chancellor may, after considering any explanation which the Syndicate may furnish, issue such directions in consultation with the Vice-Chancellor as he may think fit.
