(1)The Chancellor shall have the right to cause an inspection to be made, by such person, or persons or body of persons as he may direct., of the University, its buildings, laboratories, libraries, museums, workshops and equipment, of any institution, college, hall or hostel maintained or recognised by or affiliated to the University, and of the examinations, teaching and other work conducted by or on behalf of the University; and to cause an inquiry to be made in like manner regarding any matter connected with the administration or finances of the University, colleges or institutions.(2)The Chancellor shall in every such case, give notice of his intention to cause an inspection or inquiry to be made -(a)to the University, if such an inspection or inquiry is to be made regarding the University or any college or institution maintained by it, or(b)to the management of the college or institution, if the inspection or inquiry is to be made regarding a college or an institution admitted to the privileges of the University, and the University or the management, as the case may be, shall have the right to make such representation to the Chancellor, as it thinks necessary.(3)After considering such representation, if any, the Chancellor may cause such inspection or inquiry to be made.(4)When an inspection or inquiry has been caused to be made, the University or the management, as the case may be, shall be entitled to appoint a representative, who shall have the right to be present and be heard at such inspection or inquiry.(5)The Chancellor may, if the inspection or inquiry is made regarding the University or any college or institution maintained by it, address the Vice-Chancellor on the result of such inspection or inquiry, and the Vice-Chancellor shall communicate to the Executive Council the views of the Chancellor, with such advice as the Chancellor may offer on the action to be taken thereon.(6)The Chancellor may, if the inspection or inquiry is made regarding any college or institution admitted to the privileges of the University, address the Vice-Chancellor, for communication to the management, on the result of such inspection or inquiry, and the Vice-Chancellor shall transmit to the management the views of the Chancellor with such advice as the Chancellor may offer on the action to be taken thereon.(7)The Executive Council or the management, as the case may be, shall communicate to the Chancellor, through the Vice-Chancellor, such action, if any, as it proposes to take or has been taken by it, with reference to the views and advice of the Chancellor on the result of such inspection or inquiry.(8)Where the Executive Council or the management does not, within the time fixed by the Chancellor, take action to his satisfaction, the Chancellor may, after considering any explanation furnished or representation made by the Executive Council or the management, issue such directions as he thinks fit; and the Executive Council or the management, as the case may be, shall comply with such directions.(9)If the Executive Council or the management fails or omits to comply with any such directions within the time fixed, the Chancellor may cause such action to be taken by the Executive Council, or any other authority of the University, or by the management or any other person, as he thinks fit, and direct that the expenses therefor, if any, shall be forthwith paid by the authority concerned or the management, as the case may be.(10)Any direction issued or order made by the Chancellor under this section shall be final.
