(1)The Governor of West Bengal shall, by virtue of his office, be the Visitor of the University.(2)The Visitor shall, when present, preside at the convocation of the University for the purpose of conferring degrees, diplomas, awards, certificates of other academic distinctions in the University.(3)The Visitor shall have the power to call for any paper or information relating to the affairs of the University and on the basis of the information received by the Visitor, if he is satisfied that any order, proceeding, or decision taken by any authority of the University is not in conformity with the policy of the State Government. in this regard or the provisions of this Act or the Rules, the Statutes, the Regulations or the Ordinances of the University, he may issue such directions as he may deem fit in the interest of the University and the directions so issued shall be complied with by the University forthwith.(4)The Visitor shall have the power to cause an inspection to be made by such person or persons as he may direct, of the University, its building, libraries, laboratories and equipment, and of any centre, department, institution, school or campuses maintained by the University 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 administration or finances of the University and its centres, departments, institutions or schools.(5)The Visitor shall, in every case, give notice to the University of his intention to cause an inspection or inquiry to be made, and the University shall, on receipt of such notice, have the right to make, within thirty days from the date of receipt of the notice or such other period as the Visitor may determine, such representations to the Visitor, as it may consider necessary.(6)Without prejudice to the generality of the foregoing provisions of this section, the Visitor may, by order in writing annul any proceeding of any meeting of any authority or committee of the University which is not in conformity with this Act or the rules or the policy of the State Government or the 'Statutes or the Regulations or the Ordinances of University:Provided that before making any such order, he shall call upon the University to show- cause as to why such an order should not be made, and if any satisfactory cause is shown within a reasonable time, he may consider the same.(7)The Visitor shall have such other powers as may be prescribed by the rules.
