Section 9 in Chhattisgarh Swami Vivekanand Technical University Adhiniyam, 2004
9. Inspection of University.
(1)The Kuladhipati may, on his own motion, and shall on a request made by the State Government, cause an inspection of the University, its building, laboratories, museums, workshops and equipment and of any College or Polytechnic or Institution maintained by the University or admitted to its privileges, and also of the examinations, teaching and other work conducted or done by the University and cause an inquiry to be made in respect of any matter connected with the administration or finances of the University, Colleges or Polytechnics or Institutions to be made by such person or persons as he may direct.(2)The Kuladhipati shall, in such case, give notice of his intention to cause an inspection or inquiry to be made: -(i)to the University, if such inspection or inquiry is to be made in respect of the University, College or Polytechnic or Institution maintained by it;(ii)to the management of the College or Polytechnic or Institution if the inspection or inquiry is to be made in respect of College or Polytechnic or Institution admitted to the privileges of the University and the University or management, as the case may be. shall be entitled to appoint a representative and shall have the right to be present and be heard at such inspection or inquiry.(3)Such person shall report to the Kuladhipati the result of such inspection or inquiry and the Kuladhipati shall communicate through Kulpati to the Executive Council of the University or the management of the College as the case may be, his views with reference to the result of such inspection or inquiry and shali, after ascertaining the opinion of the Executive Council or the management thereon, advise the University or the management about the action to be taken :Provided that where an inspection or inquiry is caused on request of the State Government the Kuladhipati shall take action under this sub-section in consultation with the State Government.(4)The Executive Council or the management as the case may be, shall communicate such action if any, as it has taken or may propose to take upon the result of such inspection or inquiry through Kulpati to the Kuladhipati and such report shall be submitted within such time as the Kuladhipati may direct.(5)Where the Executive Council or the management, fail to take action within such time to the satisfaction of the Kuladhipati, the Kuladhipati may, after considering any explanation furnished or representation made by the Executive Council or the management and after consultation with the State Government, issue such directions as he may think fit and the Executive council or management, as the case may be, shall comply with it.
