Section 13 in University of Heatlh Sciences, Karnal Act, 2016
13. Chancellor.
(1)The Governor of Haryana by virtue of his office shall be the Chancellor of University.(2)The Chancellor shall be the Head of University.(3)The Chancellor shall, if present, preside over the convocation of University for conferring degrees and meetings of the Court.(4)The Chancellor shall have the right-(i)to cause an inspection to be made, by such person or persons as he may direct, of the affairs and properties of University, its buildings, laboratories, libraries, museums, workshops, equipments etc.; and of any affiliated college or institution and also of examinations, teaching and other work conducted and done by University or in respect of any other matter connected with University;(ii)to cause an inquiry to be made in like manner in respect of any matter connected with the administration of finances of University or institutions.(5)The Chancellor shall forward to the Vice-Chancellor a copy of inspection report for obtaining the views of the Executive Council thereon, and on receipt of such views, the Chancellor may give such directions as he considers necessary and fix a time limit for the action to be taken by University.(6)The Chancellor may, on the advice of the Government, cause an inquiry to be held in accordance with the principles of natural justice, and remove the Vice-Chancellor from office, if he is found on such inquiry, to be a person patently unfit to be continued in such office.(7)The Chancellor shall, in every case, give notice to the University of his intention to cause an inspection or inquiry to be made and on receipt of such notice, the University shall have the right to make such representation to the Chancellor as it may consider necessary.(8)After considering the representation, if any, made by the University, the Chancellor may cause to be made such inspection or inquiry as is referred to in sub-section (4).(9)Where any inspection or inquiry has been caused to be made by the Chancellor, the University shall be entitled to appoint a representative, who shall have the right to be present and to be heard at such inspection or inquiry.(10)The Chancellor may, if the inspection or inquiry is made in respect of University, address the Vice-Chancellor with reference to the result of such inspection or inquiry and the Vice-Chancellor shall communicate to the Executive Council, the views of the Chancellor and the action to be taken thereon, as advised by the Chancellor.(11)The Executive Council shall communicate through the Registrar to the Chancellor such action, if any, as it proposes to take or has taken upon the result of such inspection or inquiry.(12)Where the Executive Council does not, within a reasonable time, take action to the satisfaction of the Chancellor, the Chancellor may, after considering any explanation furnished or representation made by the Executive Council, issue such directions as he may think fit and the Executive Council shall comply with such directions.(13)Without prejudice to the foregoing provisions of this section, the Chancellor may, by order in writing, annul any proceedings of University, which are not in conformity with this Act, the Statutes, the Ordinances, or the Regulations:Provided that before making any such order, he shall call upon 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.(14)The Chancellor may, at any time, require or direct University to act in conformity with the provisions of this Act, the Statutes, Ordinances and Regulations made thereunder.(15)The power exercised by the Chancellor under sub-sections (13) and (14) shall not be called in questions in any civil court.(16)Any employee of the University, who is aggrieved by the decision of the Executive Council or the Vice-Chancellor in respect of any disciplinary action taken against him, may address a memorial to the Chancellor in such manner, as may be prescribed by the Statutes and the decision of the Chancellor shall be final.(17)The Chancellor may, on the advice of the Government, cause an inquiry to be held in accordance with the principles of natural justice and remove the Director from office, if he is found on such inquiry, to be a person patently unfit to be continued in such office.(18)The Chancellor shall exercise such other powers and perform such other duties as may be conferred upon him under this Act or the Statutes made thereunder.
