Section 10 in Ayush and Health Sciences University of Chhattisgarh Act, 2008
10. Inspection or inquiry and direction by the Chancellor.
(1)Where an inspection or inquiry has been ordered by the Chancellor of the university under subsection (7) or (8) of Section 9, the university may depute one of its officers to represent it, in such inspection or enquiry.(2)The result of the inspection or inquiry and the advice, if any, of the Chancellor shall be communicated by the Chancellor to the Vice-chancellor.(3)The result and the advice referred to in sub-section (2) shall be communicated by the Vice-chancellor with his comments to the Board of Management for such action as the Board may propose to take and the action so taken shall be communicated to the Chancellor through the Vice-chancellor.(4)Where the Board of Management fails to take any action within reasonable time as required or does not take action to the satisfaction of the Chancellor, a direction may be issued by the Chancellor and the Board of Management shall comply with such direction.
