Section 8 in International Institute of Information Technology (IIIT) University Act, 2013
8. Chancellor.
(1)The Governor of Chhattisgarh shall be the Chancellor of the University.(2)The Chancellor may appoint one or more persons to review the work and progress of the Institute, to hold inquiries into the affairs thereof and to report thereon in such manner as he may direct.(3)Upon receipt of any such report, the Chancellor may take such action and issue such directions as he may consider necessary in respect of the matter dealt within the report and the Institute shall be bound to comply with such directions.
