(1)The Chancellor shall have the right to cause an inspection to be made by such person or persons as he may direct of the University, its buildings, laboratories, libraries, museums, workshops and equipment, of any institution, college or hostel maintained, recognized by, or affiliated to, the University, of the teaching and other work conducted by the University, and of the conduct of examination held by the University; and to cause an inquiry to be made in respect of any matter connected with the University. The Chancellor 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 be entitled to be presented thereat.(2)The Chancellor shall communicate to the [Executive Council] [This word was substituted for the word 'Syndicate' by Gujarat 6 of 1973, section 2 (2).] and to the [Court] [This word was substituted for the word 'Senate' by Gujarat 6 of 1973, section 2 (1).] his views with reference to the results of such inspection or inquiry and shall, after ascertaining the opinion of the [Executive Council] [This word was substituted for the word 'Senate' by Gujarat 6 of 1973, section 2 (1).] and the [Court] [This word was substituted for the word 'Syndicate' by Gujarat 6 of 1973, section 2 (2).] thereon, advise the University on the action to be taken.(3)The [Executive Council] [This word was substituted for the word 'Senate' by Gujarat 6 of 1973, section 2 (1).] shall report to the Chancellor such action, if any, as it has taken or may propose to take upon the results of the inspection or inquiry. Such report shall be submitted with the opinion of the [Court] [This word was substituted for the word 'Senate' by Gujarat 6 of 1973, section 2 (1).] thereon and within such time as the Chancellor may direct.(4)Where the [Executive Council] [This word was substituted for the word 'Syndicate' by Gujarat 6 of 1973, section 2 (2).] does not within a reasonable time take action to the satisfaction of the Chancellor, the Chancellor may, after considering any explanation furnished or representation made by the [Executive Council] [This word was substituted for the word 'Syndicate' by Gujarat 6 of 1973, section 2 (2).] issue such directions as he may think fit and the [Executive Council] [This word was substituted for the word 'Syndicate' by Gujarat 6 of 1973, section 2 (2).] shall comply with such directions.(5)The [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government may whenever it deems fit cause a like inspection or inquiry to be made in the manner described in sub-sections (1) to (3) and shall have, for the purposes of such inspection or inquiry, all the powers of the Chancellor under the said sub-sections.
