Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Maharashtra - Subsection

Section 14(14) in The Maharashtra Universities Act, 1994

(14)
(a)The Vice-Chancellor shall have the right to cause an inspection to be made by such person or persons or body of persons as he may direct, of the university, its buildings, laboratories, libraries, museums, workshops and equipments and of any institution, affiliated, conducted or autonomous college, hall or hostel maintained or recognized by the university, and of the examinations, teachings and other work conducted by or on behalf of the university, and to cause an inquiry to be made in a like manner regarding any matter connected with the administration or finance of the university, affiliated college or recognized institutions:
Provided that, the Vice-Chancellor shall, in the case of affiliated college or recognized institution, give notice to the management of such affiliated college or recognized institution of his intention to cause an inspection or an inquiry to be so made;Provided further that, the management shall have right to make such representation to the Vice-Chancellor as it thinks necessary before such inspection or inquiry is made;
(b)after considering such representation, if any made the Vice-Chancellor may cause such inspection or inquiry to be made or may drop the same;
(c)in the case of management when an inspection or inquiry has been caused to be made, the management, shall be entitled to appoint a representative, who shall have the right to be present and be heard at such inspection or inquiry;
(d)the Vice-Chancellor may, if the inspection or inquiry is made regarding any college or institution admitted to the privileges of the university, communicate to the management the result of such inspection or inquiry;
(e)the management shall communicate to the Vice-Chancellor such action, if any, as it proposes to take or has been taken by it;
(f)where the management, does not within the time fixed by the Vice-Chancellor, take action to his satisfaction, the Vice Chancellor shall place before the Management Council the inspection or inquiry report and explanation furnished or representation made by the management, for its consideration.