Section 5 in The University of Rajputana (Second Amendment) Act, 1950
5. Insertion of new sections 8A and 8B.
- After section 8 as to substituted, the following sections shall be inserted:-"8A. Visitor. - (1) The President of the India shall be the Visitor of the University;(2)The Visitor shall have the right to cause an inspection, to be made by such person on persons as he may direct, of the University, its buildings, and laboratories and equipment and of any institutions, maintained by the University, 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 University. The Visitor shall in every case give notice to the University of his intention to cause an inspection or inquiry to be made, and the University shall be entitled to be represented thereat;(3)The Visitor may address the Vice Chancellor with reference to the result of such inspection and inquiry, and the Vice-Chancellor shall communicate to the Senate the view of the Visitor with such advice as the Visitor may be pleased to offer upon the action to be taken thereon;(4)The Senate shall communicate through the Vice-Chancellor to the Visitor such action, if any, as it is proposed to take or has been taken upon the result of such inspection or inquiry;(5)Where the Senate does not, within the reasonable time, take action to the satisfaction of the Visitor, the Visitor may after considering any explanation furnished or representation made by the Senate, issue such directions as he may think fit and the Senate shall comply with such directions.
