Section 7 in The Hidayatullah National University of Law, Chhattisgarh Adhiniyam, 2003
7. Visitor of the University.
(1)[The Chief Justice of the Supreme Court of India or his nominee, who shall be sitting Judge of the Supreme Court of India shall be the Visitor.] [Substituted 'The Chief Justice of the Supreme Court of India shall be the Visitor of the University' by C.G. Act No. 18 of 2010, dated 16.8.2010.](2)The Visitor shall preside over the convocation of the University.(3)The Visitor shall have the right to call for the report on any matter pertaining to the affairs of the University.
