Section 8 in Kerala Veterinary and Animal Sciences University Act, 2010
8. Inspection and Control.
(1)The Chancellor shall, if so requested by the Government and may suo-motu cause an inspection to be made by such person or persons as he may direct, of the University, its buildings, laboratories, libraries, museums, hostels, workshops, hospitals and equipments of any institution maintained, administered, recognized, or approved by the University and also of the examinations, teaching and other work conducted or done-by the University, and to cause an inspection or an inquiry to be made in like manner in respect of any matter connected with the University.(2)The person or persons directed to make an inspection or inquiry under sub-section (1) shall have access for that purpose, to the concerned institutions and premises and to such accounts or other records as may be necessary.(3)Such person or persons shall submit a report on the inspection or inquiry to the Chancellor and shall forward a copy thereof to the Government.(4)The Government shall address the Vice-Chancellor with reference to any matter referred to it in the, report indicating its observations and the Vice-Chancellor shall communicate it to the action taken report of the Management Council for taking necessary action.(5)The Management Council shall communicate to the Government, through the Vice Chancellor such action, if any, as it has taken or proposes to take.(6)Where the Management Council does not within a reasonable time, take action to the satisfaction of the Government, or fails to take any action, the Government may, require the Vice-Chancellor or issue such directions as are necessary and the Management Council shall be bound to comply with the same.(7)The Management Council shall furnish through the Vice-chancellor returns, statements, accounts or other particulars relating to the administration of the University as the Government may, from time to time, require.(8)Not withstanding anything in the preceding sub-sections, the Government, may, by order published in the Official Gazette, annul any proceedings of the University, which, in its opinion is not in conformity with this Act and the Statutes:Provided that before making any such order the Government shall call upon the University to show cause why such an order should not be made and if any cause is shown within a reasonable time, shall consider the same.(9)Every order passed under sub-section (8) shall, be laid before the State Legislature with the statement explaining the circumstances leading to such orders.Chapter - IV The Chancellor, Pro-Chancellor and Officers of the University
