Section 8 in Himachal Pradesh Universities of Agriculture, Horticulture and Forestry Act, 1986
8. Visitation and inspection.
(1)The Chancellor shall have the right to cause an inspection to be made by such person(s), as he may direct, of any University, its buildings, laboratories, libraries, museums, workshops and equipments and any institution, college or hostel maintained or administered by the University and of the teaching and other work conducted by the University or under its auspices and of the conduct of any other function of the University, and to cause an inquiry to be made in respect of any matter connected with the administration and finances of the University.(2)The Chancellor shall, in every case, give due notice to the University of his intention to 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 or inquiry.(3)The Chancellor shall, communicate to the University the result of such inspection or inquiry and may, after ascertaining its opinion thereon, advise the University upon the action to be taken and fix a time-limit for taking such action.(4)The University shall, within the time-limit so fixed, report to the Chancellor the action which has been taken or is proposed to be taken on the advice tendered by the Chancellor.(5)The Chancellor may, where action has not been taken by the University to the satisfaction of the Chancellor within the time-limit fixed and after considering any explanation furnished or representation made by the University, issue such directions as the Chancellor may deem fit and the University shall comply with such directions.(6)Notwithstanding anything contained in the preceding sub-section of this section, if at any time the Chancellor is of the opinion that the affairs of the University are not managed in furtherance of the objects of the University or in accordance with the provisions of the Act and the statutory regulations or the special measures desirable to maintain the standards of teaching, examination, research or extension, he may indicate to the University any matter in regard to which he desires an explanation, and call upon the University to offer such explanation within such time as may be specified by the Chancellor. If the University fails to offer any explanation within the time specified or offers an explanation which, in the opinion of the Chancellor is unsatisfactory, the Chancellor may issue such instructions as appear to him to be necessary and desirable in the circumstances of the case and may exercise such powers as he may consider necessary for giving effect to these instructions.(7)The University shall furnish such information relating to the administration of the University as the Chancellor may require.
