Section 8 in Arunachal Pradesh University Act, 2012
8.
(1)The Governor, Arunachal Pradesh shall be the Chancellor of the University.(2)The Chancellor shall, by virtue of his office, be the head of the University and shall, if present, preside over the Convocations of the University held for conferring degrees.(3)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 College or Institution maintained by the University or admitted to its privileges or an approved Institution and also of the examinations, teaching and other work conducted or done by the University and to cause an inquiry to be made in like manner in respect of any matter connected with the Administration or finances of the University, Colleges or Institutions.(4)The Chancellor shall, in every case give notice of his intention to cause an inspection or inquiry to made;(a)to the University, if such inspection or inquiry is to be made in respect of the University, College or Institution maintained by it; or(b)to the Governing Body of the Colleges or Institution, through the Vice-Chancellor if the inspection or inquiry is to be made in respect of College or any Institution or an Approved Institution admitted to the privileges of the University no maintained by the University, and the University or Governing Body as the case may be, shall on receipt of such notice, have the right to make such representation to the Chancellor as it may consider necessary.(5)After considering the representations, if any, made by the University or the Governing Body as the case may be, the Chancellor may cause to be made such inspection or inquiry as is referred to in sub-section-(2) of this Section.(6)Where any inspection of inquiry has been caused to be made by the Chancellor, the University or the Governing Body as the case may be shall be entitled to appoint a representative who shall have the right to be present and be heard at such inspection or inquiry.(7)The Chancellor, may, if the inspection or inquiry is made in respect of the University of any College or Institution maintained by it, address the Vice-Chancellor with reference to the result of such inspection or inquiry and the Vice-Chancellor with reference to the result of such inspection or inquiry and the Vice-Chancellor shall communicate to the Executive Council the views of the Chancellor may be pleased to offer upon the action to be taken thereon.(8)The Chancellor may, if the inspection or inquiry is made in respect of any College or Institution or an Approved Institution admitted to the privileges of the University, address the Governing Body concerned through the Vice-Chancellor with reference to the result of such inspection or enquiry, his views thereon and such advice as he may be pleased to offer upon the action to be taken thereon.(9)The Executive Council or the Governing Body as the case may be, shall communicate through the Vice-Chancellor to the Chancellor such action, if any, as it is proposed to take or has been taken upon the result of such inspection or inquiry.(10)Where the Executive Council or the Governing Body does not within any reasonable time take action to satisfaction of the Chancellor, the Chancellor may, after considering any explanation furnished or representation made by the Executive Council or Management issue such directions as he may think fit and the Executive Council or Management as the case may be, shall comply with such directions.(11)Without prejudice to the foregoing provisions of this section, the Chancellor may, by order in writing, annul any proceedings of the University which is not in conformity with this Act, the Statutes or Ordinances.(12)Every proposal for the conferment of a honorary degree shall be subject to the confirmation of the Chancellor.(13)The Chancellor may, at such intervals as he may decide, appoint Committees to recommend the annual grants to be paid to the University for fulfillment of its objectives :Provided that before making any such order, the Chancellor shall call upon the University to show cause why such an order shall not be made, and if any cause is shown within a reasonable time he shall consider the same.(14)The Chancellor shall exercise such other powers and perform such other functions as may be conferred on or vested in him by or under the provisions of the Act or be prescribed by the Statutes.
