Without affecting the provisions of vertical reservations, as applicable from time to time for admission in the Educational Institutions in the State of Bihar, one-third of total seats of all the courses and categories in each Institution and Colleges affiliated with the University shall be horizontally reserved for admission of women candidates.Provided that this benefit shall be available only to the women domiciled in the State of Bihar. In the absence of eligible women candidates, the vacant seat in the same academic session shall be filled up by the male candidates from the relevant category (reserved/unreserved). For the implementation in these provisions, the Government may issue orders as required from time to time9. The Chancellor.—(i)The Chief Minister of Bihar, by virtue of his/her office, shall be the Chancellor of the University;(ii)The Chancellor, when present, shall preside over the convocations of the University and the meetings of the General Council;(iii)The Chancellor shall have the right to cause an inspection , to be made by such person or persons as he may direct, of the University, a an Institution affiliated by the University, their buildings, laboratories and equipment, and also of the examination, teaching and other work conducted or done by the University, Institution, as the case may be, and to cause an inquiry or to be made in the like manner in respect of any matter connected with the administration or finances of the University, Institution, as the case may be;(iv)The Chancellor shall, in every case, give notice to the University or to the Institutions of his intention to cause an inspection or inquiry to be made and the University or the Institutions, as the case may be, shall, on receipt of such notice, have the right to make such representation to the Chancellor, as it may consider necessary, within such period as specified in the notice;(v)After considering the representation, if any, made by the University or the Institution, Chancellor may cause to be made such inspection or inquiry as is referred to in sub-section (iii);(vi)Where an 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 be heard at such inspection or inquiry;(vii)The Chancellor may address the Vice-Chancellor with reference to the result of such inspection or inquiry as is referred to in sub-section (iii) and the Vice Chancellor shall communicate to the Executive Council the views of the Chancellor with such advice as the Chancellor may be pleased to offer upon the action to be taken thereon;(viii)The Chancellor may, if the inspection or inquiry is made in respect of any Institution affiliated to the University, address the Executive Council concerned through the Vice-Chancellor with reference to the result of such inspection or inquiry, his/her views thereon and such advice as he/she may be pleased to offer upon the action to be taken thereon;(ix)The Executive Council shall communicate through the Vice-Chancellor to the Chancellor such action, if any, as it proposes to take or has been taken by it upon the result of such inspection or inquiry;(x)Where, the Executive Council as the case may be, 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;(xi)Without prejudice to the foregoing provisions of this section, the Chancellor may, by order in writing, annul any proceeding of the University which is not in conformity with this Act, the Statutes or the Regulations; Provided that before making any such order, the Chancellor shall call upon the Registrar to show cause as to why such an order shouldnot be made, and if any cause is shown within a reasonable time, he/she shall consider the same;(xii)In case of differences amongst the authorities or officers of the University on any matter which cannot be otherwise resolved the decision of the Chancellor shall be final;(xiii)The Chancellor shall have all such other powers as may be prescribed by the Statutes and Regulations.
