(1)The President shall be the [Visitor] [Substituted by Act 62 of 1951, s.10, for " Lord Rector"] of the University.(2)The [Visitor] [Substituted by Act 62 of 1951, s.10, for " Lord Rector" ] shall have the right to cause an inspection to be made by such person or persons as he may direct, of the University, its buildings, laboratories, and equipment, and of any institution maintained by the University, and also of the examinations, teaching and other work conducted or done by the University, and to cause an inquiry to be made in like manner in respect of any matter connected with the University [* * *] [Certain words omitted by Act 62 of 1951, s.10].(2A)[ The Visitor 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 be entitled to appoint a representative who shall have the right to be present and be heard at such inspection or inquiry.] [Inserted by Act 62 of 1951, s.10 ](3)The [Visitor] [Substituted by Act 62 of 1951, Section 10, for " Lord Rector" ] may address the Vice-Chancellor with reference to the result of such inspection and inquiry, and the Vice-Chancellor shall communicate to the [Executive Council] [Substituted by Act 62 of 1951, s.10, for " Court" ] the views of the [Visitor] [Substituted by Act 62 of 1951, Section 10, for " Lord Rector" ] with such advice as the [Visitor] [Substituted by Act 62 of 1951, Section 10, for " Lord Rector" ] may be pleased to offer upon the action to be taken thereon.(4)The [Executive Council] [Substituted by Act 62 of 1951, s.10, for " Court" ] shall communicate through the Vice-Chancellor to the [Visitor] [Substituted by Act 62 of 1951, Section 10, for " Lord Rector" ] such action, if any, as it is proposed to take or has been taken upon the result of such inspection or inquiry.(5)Where the [Executive Council] [Substituted by Act 62 of 1951, s.10, for " Court" ] does not, within reasonable time, take action to the satisfaction of the [Visitor] [Substituted by Act 62 of 1951, Section 10, for " Lord Rector" ], the [Visitor] [Substituted by Act 62 of 1951, Section 10, for " Lord Rector" ] may, after considering any explanation furnished or representation made by the [Executive Council] [Substituted by Act 62 of 1951, s.10, for " Court" ], issue such directions as he may think fit, and the [Executive Council] [Substituted by Act 62 of 1951, s.10, for " Court" ] shall comply with such directions.[* * *] [Sub-section (6), ins. by the A.O. 1937, rep. by the A.O. 1948.](6)[ Without prejudice to the foregoing provisions of the section, the Visitor may, by order in writing, annul any proceeding 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, shall consider the same.] [Inserted by Act 62 of 1951, s.10]The Visiting Board
