Section 10 in The Maharashtra University of Health Sciences Act, 1998
10. Chancellor and his powers.
(1)The Governor of Maharashtra shall be the Chancellor of the University and the Chancellor by virtue of his office shall be the Head of the University.(2)The Chancellor, when present, shall preside over the convocation of the University and may issue direction to the Vice-Chancellor to convene the meeting of any authority of the University for specific purposes, whenever necessary, and the Vice-Chancellor shall submit the minutes of such meeting to the Chancellor for the Chancellor's perusal.(3)The Chancellor may call for such information and record relating to any affairs of the University and issue such directions thereupon as the Chancellor may deem fit in the interest of the University and the authorities and officers of the University shall comply with such directions.(4)The Chancellor may, after taking report in writing from the Vice-Chancellor, suspend, or modify any resolution, order or proceedings of any authority, body, Committee or officer, which in the opinion of the Chancellor, is not in conformity with this Act, Statutes, Ordinances, Rules or Regulations made thereunder, or is not in the interest of the University and the University authority, body, Committee and officer shall comply with the same:Provided that, before making any such order, the Chancellor shall call upon the University, authority, body, committee or, as the case may be, officer to show cause within the period specified, why such an order should not be made, and if any cause is shown the Chancellor shall consider the same and wherever he deems it necessary, after consulting the Government, decide the action to be taken in the matter, and such decision shall be final.(5)Where, in the opinion of the Chancellor, the conduct of any elected or nominated or appointed or co-opted member is detrimental to the smooth functioning of the University or any authority or body of committee, the Chancellor may, after giving such member an opportunity to offer explanation in writing and after considering such explanation, if any and being satisfied that it is necessary so to do, suspend or disqualify such member for such period as the Chancellor may deem fit.(6)(a)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, hospitals, libraries, museums, workshops and equipments of any college, institution or hostel maintained, administered or recognised by the University and of the teaching and other work conducted by or on behalf of the University or under its auspices of and of the conduct of examinations or other functions 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;(b)The Chancellor shall, in every case, give the due notice to the University of his intention to cause an inspection or inquiry to be made and the University shall be entitled to appoint a representative, who shall have the right to be present and to be heard at the inspection or enquiry;(c)After an inspection or inquiry has been caused to be made, the Chancellor may address the Vice-Chancellor on the result of such inspection or inquiry and the Vice-Chancellor shall communicate to the Management Council the views of the Chancellor and call upon the Management Council to communicate to the Chancellor through him its opinion thereon within such time as may have been specified by the Chancellor. If the Management Council communicates its opinion within the specified time limit, after taking into consideration that opinion or where the Management Council fails to communicate its opinion in time, after the specified time-limit is over, the Chancellor may proceed and advise the Management Council upon the action to be taken by it, and fix a time limit for taking such action;(d)The Management Council shall, within the time limit so fixed, report to the Chancellor through the Vice-Chancellor the action which has been taken or is proposed to be taken on the advice tendered by him;(e)The Chancellor may, where action has not been taken by the Management Council to his satisfaction within the time limit fixed, and after considering any explanation furnished or representation made by the Management Council, issue such directions as the Chancellor may think fit, and the Management Council and other authority concerned shall comply with such directions;(f)Notwithstanding anything contained in the preceding sub-sections, if at any time the Chancellor is of the opinion that in any matter the affairs of the University are not managed in furtherance of the objects of the University or in accordance with the provisions of this Act, and the Statutes and Regulations or that special measures are desirable to maintain the standards of University teaching, examination, research, administration or finances, the Chancellor may indicate to the Management Council through the Vice-Chancellor any matter in regard to which he desires an explanation and call upon the Management Council to offer such explanation within such time as may be specified by him. If the Management Council fails to offer any explanation within the time specified or offers an explanation which in the opinion of the Chancellor, is not satisfactory, the Chancellor may issue such directions as appear to him to be necessary, and the Management Council and any other authority concerned shall comply with such directions;(g)The Management Council shall furnish such information relating to the administration and finances of the University as the Chancellor may, from time to time, require;(h)The Management Council shall furnish to the State Government such return or other information with respect to the property or activities of the University as the State Government may, from time to time, require.(7)The Chancellor shall exercise such other powers and perform such other duties as may be conferred upon or vested in the Chancellor by or under this Act.(B)The Pro-Chancellor
