Section 8 in Uttarakhand Open University Act, 2005
8. Inspection and Inquiry.
(1)Subject to the provisions of sub-section 3 and 4 (The Chancellor shall have the right to cause any inspection to be made, by such person or persons as he may direct, of the University or of any Regional Centres or Study Centres) maintained by the University including its buildings, library, laboratories and equipments, and also of the examinations instructions and other work conducted or done by the University and to cause an enquiry to be made in the like manner in respect of any matter connected with the administration and finances of the University.(2)The Chancellor shall, in every case, give notice to the University of his intention to cause an inspection or inquiry to be made and the University, shall on receipts of such notice, have the right to make, within thirty days from the date of receipts of the notice or such other period as the Chancellor may determine, such representations to him as it may consider necessary.(3)After considering the representations, if any, made by the University, the Chancellor may cause to be made such inspection or inquiry as is referred to in sub- section (2).(4)Where an inspection or inquiry has been caused to be made by the person appointed by the Chancellor, the University shall be entitled to appoint a representative, who shall have the right to appear in person and to be heard on such inspection or inquiry.(5)The Chancellor may address the Vice Chancellor with reference to the results of such inspection or inquiry together with such views and advice with regard to the action to be taken thereon as the Chancellor may be pleased to offer and on receipt of the address made by the Chancellor, the Vice Chancellor shall communicate forthwith to the Executive Council the results of the inspection or inquiry and the views of the Chancellor and the advice tendered by him upon the action to be taken thereon.(6)The Executive Council shall communicate through the Vice Chancellor to the Chancellor such action, as it proposes to take or has been taken by it upon the results of such inspection or inquiry.(7)If authorities of the University does not, within reasonable time, take action to the satisfaction of the Chancellor, the Chancellor may, after considering any explanation furnished or representation made by the authorities of the University issue such directions as he may think fit and the authorities of the University shall be bound to comply with such direction.(8)Without prejudice to the foregoing provisions of this section, the Chancellor, may, by an order in writing, annul any proceedings of the University which is not in conformity with this Act, the Statutes or the Ordinances:Provided that before making any such order, he shall call upon the University to show cause why such an order should not be made and, if any cause is shown within a reasonable time, he shall consider the same.(9)The Chancellor shall have such other powers as may be specified by the Statutes.Chapter-IV Officers of the University
