Section 9 in The Lovely Professional University Act, 2005
9. Visitor.
(1)The Governor of Punjab shall be the Visitor of the University.(2)The Visitor shall preside over the convocation of the University.(3)The Visitor shall have the right to call for any information relating to the affairs of the University.(4)The Visitor in consultation with the Chancellor, may cause the inspection, scrutiny, investigation, survey or inquiry or any other such like thing to be made by such person, as he may direct, of the University, its constituents and institutions in respect of administrative, academic or executive matters of the University.(5)The Visitor shall, in every case give notice to the University of his intention to cause the inspection, scrutiny, investigation, survey or inquiry to be made and the University shall appoint a representative, who shall be present at such inspection, scrutiny, investigation, survey or inquiry.(6)The Visitor may inform the Vice-Chancellor about the results of such inspection, scrutiny, investigation, survey or inquiry and the Vice-Chancellor shall communicate to the Governing Council the views of the Visitor along with such advice, as the Visitor may have tendered on the action to be taken on such advice.(7)The Vice-Chancellor shall inform the Visitor about the action taken or proposed to be taken by the University with respect to the inspection, scrutiny, investigation, survey, inquiry or any other such like thing.(8)If any agency or authority of the State Government wishes to make the inspection, scrutiny, investigation, survey or inquiry or any other such like thing of the University, its constituents or any institution, then a reference in this regard shall have to be made to the Visitor who, if satisfied, may in concurrence with the Chancellor, cause an intended inspection, scrutiny, investigation, survey or inquiry or any other such like thing to be made as per the provisions of this section .
