Section 8 in The Karnataka State Universities Act, 2000
8. Discipline, Inspection and Control.
(1)The Chancellor may suo motu or on the recommendation of the State Government cause an inspection to be made by a Commission of Enquiry consisting of one or more persons as he may direct, of the buildings, Laboratories, Libraries, Museums, Workshops and equipments of any institution maintained, administered, recognised or approved, by the University and also of the examinations, teaching and other work conducted or done by the University and into any specific allegations against any employee of the University in like manner in respect of any matter connected with or ancillary thereto.(2)The Commission directed to make an inspection or inquiry under sub-section (1) shall have access for that purpose to the related institutions, premises and to such accounts or other records as may be necessary.(3)The Commission shall submit a report of the result of the inspection or inquiry to the Chancellor and shall forward a copy thereof to the State Government.(4)Soon after receipt of the report, the Chancellor shall record his findings thereon and send the same to the State Government for taking further action, as may be necessary or as directed by him.(5)The State Government shall direct the Vice-Chancellor to initiate such action as has been directed by the State Government with respect to the findings in the report of enquiry or inspection and the Syndicate shall implement the directions of the Government.(6)The Vice-Chancellor shall communicate to the State Government a report of action taken in compliance with the directions of the State Government as specified in the orders of the State Government.(7)If the Vice-Chancellor fails to comply with the directions of the State Government then it shall be reported to the Chancellor whose order shall be final and shall be implemented by the Vice-Chancellor within such time as set out in the orders of the Chancellor.(8)The Syndicate shall furnish such returns, statements, accounts or other particulars relating to the administration of the University as the State Government may, from time to time, require.
