Section 8 in Jharkhand Raksha Shakti University Act, 2016
8. The Chancellor.
(1)The Governor of Jharkhand shall be the Chancellor and shall, by virtue of his office, be the head of the University and the Chairman of the Governing Council and shall, when present, preside over the meetings of the Governing Council, and at any convocation of the University.(2)The Chancellor shall have the power to cause an inspection or review to be made by such person or persons as he may direct, of the University, its buildings, hostels, libraries, equipments and systems and processes and of any institution or centre maintained by the University, and also of the examinations, teaching, research 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 administration, academic affairs and finance of the University.Provided that the Chancellor shall, in every case, inform the Vice Chancellor of his intention to inspect or inquire or to get the inspection or inquiry conducted and the University shall be entitled to representation therein.(3)The Chancellor may send the results of such inspection or inquiry to the Vice Chancellor and the Vice Chancellor shall communicate the views to the Governing Council and the Academic Council.(4)The Chancellor may, by order in writing, annul any proceeding or order of the University which is not in conformity with this Act, the Statutes, the Act or the Regulation or for which adequate reason is lacking.Provided that before making such order or direction he shall call upon the University to show cause within the time specified why such order or direction should not be made, and if any cause is shown within the said time limit, he shall consider the same.(5)Every proposal of conferment of an honorary degree shall be subject to confirmation of the Chancellor.(6)(i)The Chancellor shall have the power to issue direction to the University in the administrative or academic interest of the University which he considers to be necessary. The direction issued by the Chancellor shall be implemented by the Vice Chancellor, Governing Council, and other bodies of the University.(ii)Any person aggrieved by such order of the Chancellor may file representation to the Chancellor, who on consideration of the said representation, shall have the power to affirm, modify or rescind his earlier order and pass such other order or orders which he may deem fit and proper.
