Section 10 in Atal Medical and Research University, Himachal Pradesh Act, 2017
10. Inspection and control.
(1)The Chancellor, on the advice of the Government, shall have the right to cause an inspection or enquiry to be made by such person as it may direct, of the affairs and properties of the University, its buildings, laboratories, libraries, museums, workshops and equipments and of any college or institution, administered, affiliated, recognized or approved by the University and also of examinations, teaching and other work conducted or done by the University or in respect of any other matter connected with the University.(2)The Chancellor shall forward to the Vice-Chancellor a copy of the inspection report for obtaining the views of the Board of Management thereof, and on receipt of such views, the Chancellor may give such directions, as he considers necessary and fix a time limit for action to be taken by the University.(3)The Board of Management shall within the time limit fixed by the Chancellor, report to the Chancellor through the Vice-Chancellor, the action taken under sub-section (2).(4)Where the Board of Management does not within the fixed time limit take action to the satisfaction of the Government, the Chancellor, on the advice of the Government, may, after considering explanation, if any, furnished or representation made by the Board of Management, issue such directions as it may think fit and the University shall be bound to comply with such directions.(5)The Chancellor shall be the final appellate authority in such matters.
