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State of West Bengal - Section

Section 7 in The Netaji Subhas Open University Act, 1997

7. Inspection and inquiry.

(1)The State Government shall have the right to cause an inspection to be made by any person, not below the rank of Joint Secretary to the Government of West Bengal or Registrar or Professor of a university, or by a committee of not less than two persons, not below the rank of Joint Secretary to the Government of West Bengal or Registrar or Professor of a university, into its buildings, laboratories, libraries, museums, workshops and equipment or of any Regional Centre or Study Centre maintained by the University. The State Government shall have also the right to cause an inquiry to be made into the teaching and other work conducted or done by the University by such person or group of persons as the State Government deems fit. The State Government shall, in every such case, give notice to the University of its intention to cause such inspection or inquiry to be made, and the University shall be entitled to represent its case.
(2)The State Government shall forward to the Vice-Chancellor a copy of the inspection report for obtaining the views of the Executive Council and, on receipt of such views, may give such advice as it considers necessary and fix a time-limit for action to be taken thereon by the University.
(3)The Executive Council shall, within such time as the State Government may fix, report to that Government through the Vice-Chancellor the action which has been taken or is proposed to be taken on the advice as aforesaid.
(4)The State Government may, where action has not been taken by the University to the satisfaction of that Government within the time fixed, after considering the explanation, if any, furnished, or the representation made, by the Executive Council, issue such directions as it may think fit, and the University shall comply with such directions. If the University does not comply with such directions within such time as the State Government may specify, that Government may take such further action as it may consider necessary.