Section 9 in The National Law University Orissa Act, 2008
9. The Powers of the Visitor and the Chancellor.
(1)The Chancellor and the Visitor shall have the powers-(a)to give direction, take action, or do anything as required under the provisions of this Act and the Statutes;(b)to cause an inspection by such person, as he may direct, of any work, activity or examination of the University, centers of research, or Regional centers; and(c)to give his views or advice to the Vice-Chancellor in the matters wherein an inspection has been made under clause (b).(2)Where either the Visitor or the Chancellor of the University under Clause (b) of Sub-section (1) has ordered an inspection, the University may depute one of its officers to represent it in such inspection.(3)The Chancellor or the Visitor shall communicate the result of the inspection and his advice to the Vice-Chancellor.(4)The result and the advice referred to in Sub-section (3) shall be communicated by the Vice-Chancellor to the Executive Council with his comments for such action as the Executive Council may propose to take and the action so taken shall be communicated to the Visitor or the Chancellor, as the case may be, through the Vice-Chancellor.(5)Where the Executive Council does not, within reasonable time, take action to the satisfaction of the Visitor or the Chancellor, as the case may be, the Visitor or the Chancellor, after considering any explanation furnished or representation made by the Executive Council, issue such directions as he may think fit and the Executive Council shall comply with such directions.
