Section 7(6) in Kerala University of Health Sciences Act, 2010
(6)(i)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 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;(ii)The Chancellor shall, in every case, give 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;(iii)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 Senate or Governing Council the views of the Chancellor and call upon the Senate or Governing Council to communicate to the Chancellor through him its opinion thereon within such time as may have been specified by the Chancellor. If the Senate or Governing Council communicates its opinion within the specified time limit, after taking into consideration that opinion or where the Senate or Governing Council fails to communicate its opinion in time, after the specified time-limit is over, the Chancellor may proceed and advice the Senate or Governing Council upon the action to be taken by it, and fix a time-limit for taking such action;(iv)The Senate or Governing Council shall, within such time limit as 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;(v)The Chancellor may, where action has not been taken by the Senate or Governing Council to his satisfaction within the time-limit fixed and after considering any explanation furnished or representation made by the Senate or Governing Council, issue such directions as the Chancellor may think fit and the Senate or Governing Council and other authority concerned shall comply with such directions;(vi)Notwithstanding anything contained in the preceding clauses, 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 objectives of the University or in accordance with the provisions of this Act, Statutes and Regulations or that special measures are desirable to maintain the standards of University teaching, examinations, research, administration or finances, the Chancellor may indicate to the Senate or Governing Council through the Vice-Chancellor any matter in regard to which he desires an explanation and call upon the Senate or Governing Council to offer such explanation within such time as may be specified by him. If the Senate or Governing 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 Senate or Governing Council and any other authority concerned shall comply with such directions;(vii)The Governing Council shall furnish such information relating to the administration and finances of the University as the Chancellor may, from time to time, require.
