Section 7 in Doctor Ram Manohar Lohiya National Law University Uttar Pradesh Act, 2005
7. Visitor of the [University] [Substituted for 'Sansthan' by U.P. Act 35 of 2006, Section 2.].
- [(1) The Chief Justice of India shall be the Visitor of the University:Provided that in case the Chief Justice of India does not give his consent to hold the office of the Visitor of the University, he shall then nominate any sitting Judge of the Supreme Court of India to hold the office of the Visitor of the University.] [[Substituted by Act 9 of 2015, Section 2, dated 7-9-2015. Prior to substitution it read as:'(1) The Chief Justice of India shall be the Visitor of the University:Provided that if the Chief Justice of India does not give his consent to hold the office of the Visitor of the University, the State Government may nominate a former Chief Justice of India to hold the office of Visitor of the University, in such manner and on such terms and conditions as may be prescribed.']](2)The Visitor shall have the right to cause inspection to be made, by such person or persons as he may direct, of the [University] [Substituted for 'Sansthan' by U.P. Act 35 of 2006, Section 2.], its buildings, libraries and equipments and of any Institution maintained by the [University] [Substituted for 'Sansthan' by U.P. Act 35 of 2006, Section 2.], and also of the examinations, teaching and other work conducted or done by the [University] [Substituted for 'Sansthan' by U.P. Act 35 of 2006, Section 2.] and to cause an inquiry to be made in like manner in respect of any matter connected with the administration and finances of the [University] [Substituted for 'Sansthan' by U.P. Act 35 of 2006, Section 2.].(3)The Visitor shall give notice to the [University] [Substituted for 'Sansthan' by U.P. Act 35 of 2006, Section 2.] of his intention to cause an inspection or inquiry to be made and the [University] [Substituted for 'Sansthan' by U.P. Act 35 of 2006, Section 2.] shall be entitled to appoint a representative who shall have the right to be present and be heard at such inspection of inquiry.(4)The Visitor may address the [Vice-Chancellor] [Substituted for 'Director' by U.P. Act 5 of 2009, Section 2.] with reference to the result of such inspection or inquiry and the [Vice-Chancellor] [Substituted for 'Director' by U.P. Act 5 of 2009, Section 2.] shall communicate to the General Council the views of the Visitor along with such advice as the Visitor may have offered on the action to be taken thereon.(5)The General Council shall communicate through the [Vice-Chancellor] [Substituted for 'Director' by U.P. Act 5 of 2009, Section 2.] the Visitor such action, if any, as it proposes to take or has been taken on the result of such inspection or inquiry.
