Section 42 in Utkal University of Culture Act, 1999
42. Power of Inspection of the University.
(1)The Government shall have the right to cause inspection, to be made by such person or persons as they may direct, of the University its buildings, libraries museums, workshops and equipments or any institution maintained, affiliated of the to or approved by the University and to cause enquiry to be made in respect of any matter connected with the University.(2)The Government shall) before taking any action under sub-section (1) give notice to the University of their intention to cause such-Inspection or enquiry to be made and the University shall be entitled to be represented thereat.(3)The Government shall communicate to the Board the result of any inspection or inquiry made under sub-section (1) and may, after, ascertaining the opinion of the Board thereon, convey their views to the Vice-Chancellor and to the Board.(4)The Government may, after considering views of the Vie-Chancellor and the Board on the result of any inspection or inquiry made under sub-section (1) advise the University upon the action to be taken in the matter.(5)The Board shall report to the Government the action, if any which is proposed to be taken or has been taken upon the result of any inspection or inquiry made under sub-section (1).(6)A report under sub-section (5) shall be submitted to the Government with the opinion of the Board thereon and within such time as the Government may direct.(7)Where the Board does not, within a reasonable time, take any action referred to in sub-section (4) to the satisfaction of the Government, the Government may after considering any explanation furnished by the Board in the matter issue such directions as they may think fit and the Board shall comply with such directions.
