Section 9B in Himachal Pradesh University Act, 1970
9B. Power of State Government to enquire.
- The State Government may, cause an enquiry to be made by any of its officers or agency as it may direct on any matters connected with the administration and finances of the University or the institutions maintained by it and the report of such enquiry shall be sent to the State Government and the State Government after examining the same, shall forward the report to the Chancellor and may also recommend any action including removal of Vice-Chancellor or the Pro-Vice-Chancellor, as the case may be, if in its opinion there exist such circumstances as are contained in sub-section(5) of Section 12 of this Act and the Chancellor may take action accordingly:Provided that before taking such action, the Chancellor shall afford reasonable opportunity of being heard to the Vice-chancellor or Pro-Vice-Chancellor, as the case may be.
