Section 14 in Bihar State Universities (Patna, University of Bihar, Bhagalpur and Ranchi) Act, 1960
14. Visitation.
(1)The Chancellor shall have, either on his own motion or on the advice of the State Government, the right to cause an inspection to be made by such person or persons as he may direct, of the University, its buildings, laboratories, workshops and equipments and of any college or hostel and also of the examinations, teaching and other work conducted or done by the University, and to cause an inquiry to be made, in like manner, in respect of any matter connected with the University :Provided that the Chancellor shall, in every case, give notice to the University or the college of his intention to cause an inspection or inquiry to be made and the University or the college, as the case may be, shall be entitled to be represented thereat.(2)(a)The Chancellor may address the Vice-Chancellor with reference to the result of such inspection or inquiry, and the Vice-Chancellor shall communicate to the Syndicate and the Academic Council the views of the Chancellor.(b)The Syndicate and the Academic Council shall report to the Chancellor such action, if any, as they have taken or may propose to take upon the results of such inspection or inquiry, and such report shall be submitted within such time as the Chancellor may direct through the Senate which may express its opinion thereon.(c)Where the Syndicate and the Academic Council do not within a reasonable time take action to the satisfaction of Chancellor the Chancellor may, after considering any explanation furnished or representation made by the Senate, the Syndicate and the Academic Council, issue such direction as he may think fit and the Syndicate and the Academic Council shall comply therewith.
