Section 9 in Rajasthan Sanskrit University Act, 1998
9. Chancellor.
(1)The Governor of the State shall be the ex-officio Chancellor of the University and by virtue of that he shall be the Head of the University.(2)The Chancellor, when present in the convocation, shall preside over it.(3)The Chancellor shall have power to order an inspection, by such person or persons as he may nominate, of the University and its buildings, centres, libraries, museums, workshops, equipments and examinations and also of any institution, college or hostel administered, controlled or maintained by the University as well as of the examinations, teaching and other work conducted by the University or to direct the conduct of an inquiry relating thereto. An inspection may be made or inquiry may be conducted in respect of any matter connected with the administration of the University or Finance as per directions of the Chancellor. The Chancellor shall in every case, give notice to the University of his intention to make the inspection or to conduct the inquiry and in that case the University may present its case.(4)The Chancellor may give such directions to the Vice-Chancellor, about the results of such inspection or inquiry, as he thinks proper.(5)If the Vice-Chancellor does not, within reasonable time, take action to the satisfaction of the Chancellor, the Chancellor, may after considering the explanation or report, if any, submitted by the Vice-Chancellor, issue such directions, as he may deem proper, and the University shall be bound to comply with them.(6)The power to give acceptance to add, delete or modify any provisions in the statutes made for the first time under this Act shall vest in the Chancellor.(7)The Chancellor shall have such other powers as may be conferred on him by the statutes or ordinances.(8)The Chancellor may, at any time, on his being satisfied, when he deems necessary to do so, communicating the reason in writing, remove or suspend the Vice-Chancellor from the post. The Chancellor, before doing so, shall give a reasonable opportunity of hearing to the Vice-Chancellor personally or in writing or both.
