Section 9 in Gujarat Organic Agricultural University Act, 2017
9. Inspection and Inquiry.
(1)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, its buildings, laboratories and equipment and of any constituent units of the University and to cause an inquiry to be made in respect of any matter connected with the University.(2)The Chancellor, shall, in every case, give due notice to the University of his intention to cause an inspection or enquiry to be made and the University entitled to be represented thereat.(3)The Chancellor shall communicate to the University with reference to the result of such inspection or inquiry, and may after ascertaining the opinion thereon of the Board, advise the University upon the action to be taken and fix a time limit for taking action.(4)The University shall, within the time limit so fixed, report to the Chancellor the action which has been taken or is propose to be taken on the advice tendered by the Chancellor.(5)The Chancellor may, where such action has not been taken by the University to the satisfaction of the Chancellor within the time limit fixed and after considering any explanation furnished or representation made by the University, issue such directions as he may think fit and the University shall comply with such directions.(6)Notwithstanding anything contained in the preceding subsections, if at any time the Chancellor is of the opinion that the affairs of the University are not managed in furtherance of the objects of the University, or in accordance with the provisions of this Act and the statutory regulations or the special measures are desirable to maintain the standards of the University for teaching, examination, research, extension education, he may indicate to the University any matter in regard for which it desires an explanation, and call upon the University to offer such explanations, within such time as may be specified by the Chancellor. If the University fails to give any explanation within the time specified or offer an explanation which, in the opinion of the Chancellor is unsatisfactory, the Chancellor may issue such instructions as appeared necessary and desirable to him in the circumstances of the case and may exercise such powers as necessary for giving effect to the instructions.(7)The University shall furnish such information relating to the administration of the University as the Chancellor may require.
