Section 8 in Indraprastha Institute of Information Technology Delhi Act, 2007
8. The Chancellor.
(1)The Lieutenant Governor of Delhi shall be the Chancellor of the Institute.(2)The Chancellor shall have the right to cause an inspection to be made by such person or persons as he may direct, of buildings, laboratories and equipment, and also of the examination, teaching and other work conducted or done by the Institute, and to cause an inquiry to be made in the like manner in respect of any matter connected with the administration or finances of the Institute.(3)The Chancellor shall, in every case, give notice to the Institute of his intention to cause an inspection or inquiry to be made and the Institute shall, on receipt of such notice, have the right to make such representation to the Chancellor, as it may consider necessary, have the right to make such representation to the Chancellor, as it may consider necessary, within such period as specified in the notice.(4)After considering the representation, if any, made by the Institute, the Chancellor may cause to be made such inspection or inquiry as is referred to in sub-section (3).(5)Where an inspection or inquiry has been ordered by the Chancellor, the Institute shall be entitled to appoint a representative who shall have the right to be present and be heard at such inspection or inquiry.(6)The Chancellor may address the Director with reference to the result of such inspection or inquiry as is referred to in sub-section (3) and the Director shall communicate to the Board of Government the views of the Chancellor with such advice as the Chancellor may be pleased to offer upon the action to be taken thereon.(7)The Board of Governors shall communicate through the Director to the Chancellor such action, if any, as it proposes to take or has been taken by it upon the result of such inspection or inquiry.(8)Where the Board of Governors does not, within a reasonable time, take action to the satisfaction of the Chancellor, the Chancellor may issue such directions as he may think fit and the Board of Governors shall comply with such directions.(9)Without prejudice to the foregoing provisions of this section, the Chancellor may, by order in writing, annul any proceeding of the Institute which is not in conformity with this Act, the Status of the Ordinances:Provided that before making any such order, the Chancellor shall call upon the Institute to show cause why such an order should not be made and shall consider the cause shown, if any, within the time-limit specified by him.(10)The Chancellor shall have the power to remove either the Chairperson or a member of the Board of Governors in the event of malfeasance. In exercising such powers of removal the Chancellor would form his opinion based on the recommendation of the Government, which in turn would be based on due enquiry against the Chairperson or member Board of Governors, who is proposed to be removed.(11)The Chancellor shall have such other powers as may be prescribed.
