Section 53 in THE THUNCHATH EZHUTHACHAN MALAYALAM UNIVERSITY ACT, 2013
53. Power of Government to cause inspection and inquiry.-(1) The Government shall
have the right to cause an inspection to be made by such person or persons as they maydirect, of the University, its buildings, libraries, museums and any institution maintained oradministered by the University, of the teaching and other work conducted by the Universityor under its auspices and of the conduct of any other function of the University and to causean inquiry to be made in respect of any matter connected with the administration and financesof the University.(2)The Government shall, before causing an inspection or inquiry to be made undersub-section (1), give notice in writing to the Vice-Chancellor of their intention to cause aninspection or inquiry to be made and the Vice-Chancellor shall be entitled to appoint arepresentative of the University who shall have the right to be present and to be heard at suchinspection or inquiry.(3)The Government shall communicate to the University the views of the Governmentwith reference to the results of such inspection or inquiry and may after ascertaining theopinion thereon of the University, advise the University upon the action to be taken and fixa time limit for taking such action.(4)The University shall, within the time limit so fixed, report to the Government theaction which has been taken or is proposed to be taken on the advice tendered by theGovernment.(5)The Government may, where action has not been taken by the University to thesatisfaction of the Government within the time limit fixed, after considering any explanationfurnished or representation made by the University, issue such directions to the Universityas they may think fit.(6)The University shall either comply with the directions issued by the Governmentunder sub-section (5) or place the matter before the Chancellor for his orders and the ordersissued by the Chancellor shall be final.(7)Notwithstanding anything contained in sub-sections (1) to (6), if at any time theGovernment are of opinion that the affairs of the University are not managed in furtheranceof the objects of the University or in accordance with the provision of this Act, the Statutes,the Ordinances and the Regulations, or that special measures are necessary to realise theobjects of the University effectively, the Government may indicate to the University anymatter in regard to which they desire an explanation and call upon the University to offersuch explanation with in such time as may be specified by the Government.(8)If the University fails to offer any explanation within the time specified under sub-section (7) or offers an explanation which in the opinion of the Government is unsatisfactory,the Government may issue such instructions as appear to them to be necessary and desirablein the circumstances of the case.(9)The University shall either comply with the instruction issued by theGovernment under sub-section (8) or place the matter before the Chancellor for his ordersand the orders issued by the Chancellor shall be final.(10)The University shall furnish such information relating to the administration of theUniversity as the Government may require.
