Section 9 in Atal Bihari Vajpayee Medical University, Uttar Pradesh Act, 2018
9. Visitation.
(1)The Government shall have the right to cause an inspection to be made by such person or persons as it may direct of the University including its buildings, libraries, laboratories, workshops and equipment and also of the examinations, teaching and all other works conducted or done by the University or to cause an inquiry to be made in the like manner in respect of any matter connected with the administrator and finances of the University.(2)Where the Government decides to cause an inspection or inquiry to be made under sub-section (1) it shall inform the University of the same through the Registrar and any person nominated by the Executive Council may be present at such inspection or inquiry a representative of the University and he shall have the right to be heard as such:Provided that no person shall appear, plead or act as legal practitioner on behalf of the University as such inspection or inquiry.(3)The person or persons appointed to inspect or inquire under sub-section (1) shall have all the powers of Code of Civil Procedure, 1908, for the purpose of taking evidence on oath and of enforcing the attendance of witness and compelling production of documents and material objects and shall be deemed to be a civil court within the meaning of Sections 345 and 346 of the Code of Criminal Procedure, 1973, and the proceedings before him or them shall be deemed to be judicial proceeding within the meaning of Sections 193 and 228 of the Indian Penal Code.(4)The Government shall address the Vice-Chancellor with reference to the result of such inspection or inquiry and the Vice-Chancellor shall communicate of the Government to the Executive Council the views of the Government with such advice as the Government may offer upon the action to be taken thereon.(5)The Vice-Chancellor shall then within such time as the Government may fix submit to it a report of the action taken or proposed to be taken by the Executive Council.(6)If the University authorities do not within a reasonable time, take action to the satisfaction of the Government the Government may after considering any explanation which the University authorities may furnish issue such directions as it may think fit, and the University authorities shall be bound to company with such directions.(7)The Government shall send to the Chancellor a copy of every report of an inspection or inquiry caused to be made under sub-section (1) and of every communication received from the Vice-Chancellor under sub-section (5) and of every direction issued under sub-section (6) and also of every report or information received in respect of compliance or non-compliance with such directions.
