Section 7 in National Law University of Uttarakhand Act, 2011
7. Chancellor and Visitor of the University.
(1)The Chief Justice of India shall be the Visitor of the University.(2)The Chief Justice of High Court of Uttarakhand shall be the Chancellor of the University.(3)The Visitor or 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, libraries and equipments and of any institution 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 made in like manner in respect of any matter connected with the administration and finances of the University.(4)The Visitor or Chancellor shall in every case give notice to the University of his intention of cause an inspection or inquiry to be made and the University shall be entitled to appoint a representative who shall have the right to be present and be heard at such inspection of inquiry.(5)The Visitor or Chancellor may address the Vice Chancellor with reference to the result of such inspection of inquiry and the Vice Chancellor shall communicate to the Governing Council the views of the Visitor or Chancellor along with such advice as the Visitor or Chancellor may have offered on the action to be taken thereon.(6)The Governing Council shall communicate through the Vice Chancellor to the Visitor or Chancellor such action, if any, as it proposes to take or has been taken on the result of such inspection or inquiry.
