(3)(a)The Chancellor may send the results of such inspection or enquiry to the Vice-Chancellor and the Vice-Chancellor shall communicate the views of the Chancellor to the Syndicate and the Academic Council.(b)[ The Syndicate and the Academic Council shall report the Chancellor within the specified period, such action, if any, as has been taken or is proposed to be taken upon the results of such inspection or enquiry.] [Substituted by Act 67 of 1982.](c)Where the Syndicate and the Academic Council do not within a reasonable time, take action to the satisfaction of the Chancellor, the Chancellor may, after considering any explanation furnished or representation filed by [ x x x x ] [Omitted by Act 67 of 1982.] the Syndicate and the Academic Council, issue such direction as he may think fit, and the Syndicate and the Academic Council shall at once comply :[Provided that notwithstanding anything contained in sub-section (3) the Chancellor, if he deems necessary, on the basis of report received from the Vice-Chancellor or otherwise, may call for explanation from any teacher or officer of the University and after due hearing on the charges, may issue such directions as he deems fit, and the Vice-Chancellor, the Syndicate, the Academic Council, as the case may be, shall comply with it within the specified period.] [Substituted by Act 67 of 1982.]
