Section 11 in The Jawahar Lal Nehru Krishi Vishwa Vidyalaya Act, 1963
11. Inspection of Vishwa Vidyalaya.
(1)The State Government shall have the right to cause an inspection to be made by such person as it may direct, of the Vishwa Vidyalaya generally and other matters particularly such as its buildings, laboratories, libraries, museums. Agricultural Research Stations and farms, workshop, and equipment and of any college or hostel, maintained by the Vishwa Vidyalaya, of the teaching and other work conducted by the Vishwa Vidyalaya or any college or institution and of the conduct of examinations held by the Vishwa Vidyalaya and to cause an inquiry to be made of any matter connected with the Vishwa Vidyalaya :Provided that the State Government shall, in every case, give notice to the Vishwa Vidyalaya of its intention to cause an inspection or inquiry to be made, and the Vishwa Vidyalaya shall be entitled to be represented thereat.(2)[ Such person shall report to the State Government the result of such inspection or inquiry, and the State Government shall communicate to the Board their views with reference to the results of such inspection or inquiry. The Board shall thereupon communicate its views to the Kuladhipati who may advise the Vishwa Vidyalaya upon the action to be taken, if any.] [Substituted by M.P. Act No. 19 of 1985.](3)[ x x x] [Omitted by M.P. Act No. 19 of 1985.](4)Where the Board does not, within a reasonable time, take action to the satisfaction of the Chancellor, the Chancellor may, after considering any explanation furnished or representation made by the Board issue such directions as he may think fit, and the Board shall comply therewith.(5)The report of the inspection and of the directions issued by the Chancellor as a result of such inspection shall be laid on the table of the Legislative Assembly.
