Section 9 in The Rajasthan Maharana Pratap University of Agriculture and Technology, Udaipur Act, 2000
9. Visitation and inspection.
(1)The Chancellor shall, on the advice of the State Government or on his own motion, 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 equipments and of any constituent units of the University and may cause an inquiry to be made in the like manner of any matter connected with the University.(2)The Chancellor, shall, in every case, give due notice to the University (Board of Management) of his intention to cause an inspection or enquiry.(3)The Chancellor shall communicate to the University (Board of Management) with reference to the result of such inspection or inquiry, and may after ascertaining the opinion thereon of the University advise the University upon the action to be taken and fix a time limit for taking such action.(4)The University shall, within the time limit so fixed, report to the Chancellor the action which has been taken or is proposed to be taken on the advice tendered by the Chancellor.(5)The Chancellor may, where action has not been taken by the University to the satisfaction of the Chancellor within the time limit fixed and after considering any explanation, furnished or representation made by the University, issue such directions as the Chancellor may think fit and the University shall comply with such directions.(6)Notwithstanding anything contained in the preceding subsections, if at any time the Chancellor is of the opinion that in any manner the affairs of the University are not managed in furtherance of the objects of the University, or in accordance with the provisions of this Act, statutes and regulations, or the special measures are desirable to maintain the standards of the University teaching, examination, research or extension, he may indicate to the University any matter in regard to which he desires an explanation, and call upon the University to offer such explanations, within such time as may be specified by him. If the University fails to offer any explanation within the time specified or offers an explanation which in the opinion of the Chancellor is unsatisfactory the Chancellor may issue such instructions as may appear to him to be necessary and desirable in the circumstances of the case and may exercise such powers as necessary for giving effect to these instructions.(7)The University shall furnish such information relating to the administration of the University as the Chancellor may require.
