Section 8 in The Rajasthan University of Health Sciences Act, 2005
8. Inspections and Inquiry.
(1)The State Government shall have the right to cause an inspection to be made by such person or persons as it may direct, of the University including its buildings, libraries, laboratories, workshops and equipment and also of the examinations, teaching and all other works conducted or done by the University or, to cause an inquiiy to be made in the like manner in respect of any matter connected with the administration and finances of the University.(2)Where the State Government decides to cause an inspection or inquiry to be made under sub-section (1), it shall inform the University of the same through the Registrar, and any person nominated by the Vice-chancellor may be present at such inspection or inquiiy as representative of the University and he shall have the right to be heard as such.(3)The person or persons appointed to inspect or inquire under sub-section (1) shall have all the powers of a civil court, while trying a suit under the Code of Civil Procedure, 1908, for the purpose of taking evidence on oath and for enforcing the attendance of witnesses and compelling production of documents and material objects, and shall be deemed to be a civil court within the meaning of sections 345 and 346 of the Code of Criminal Procedure, 1973 and the proceedings before him or them shall deemed to be judicial proceedings within the meaning of sections 193 and 228 of the Indian Penal Code.(4)The State Government shall address the Vice-chancellor with reference to the result of such inspection or inquiiy and the Vice-chancellor shall communicate to the Board, the views of the State Government with such advice as the State Government may offer upon the action to be taken thereon.(5)The Vice-chancellor shall then, within such time as the State Government may fix, submit to it a report of the action taken or proposed to be taken by the Board.(6)If the University authorities do not take action, within a reasonable time, to the satisfaction of the State Government, the State Government may, after considering any explanation, which the University authorities may furnish, issue such directions as it may think fit, and the University authorities shall be bound to comply with such directions.(7)The State Government shall send to the Chancellor a copy of every report of an inspection or inquiry caused to be made under sub-section (1) and of every communication received from the Vice-chancellor under sub-section (5), and of every direction issued under sub-section (6), and also of every report or information received in respect of compliance or non-compliance with such directions.
