Section 9(3) in The Maharashtra Universities Act, 1994
(3)[ The Chancellor,-(a)shall, on receiving a reference from the State Government under the proviso to sub-section (4) of section 8 in such matter; or(b)may, in any matter suo motu or otherwise,-call for a report or an explanation or such information and record relating to such matter or any matter or affairs of the university, and shall, after considering such report or explanation, or information or record, issue such directions thereupon as may be deemed fit in the interest of the university or students or larger interest of the public, and his directions shall be final and shall be complied with by the university forthwith.] [This sub-section was substituted by Maharashtra 55 of 2000, section 8(a).]
