Section 7(1) in Dr. B.R. Ambedkar Open University Act, 1982
(1)The Government shall have the right to cause an inspection to be made by a committee of not less than two persons, of the University, its buildings, laboratories, libraries, museums, workshops and equipment, and of any study centre maintained by the University and also to cause an inquiry to be made into the teaching and other work conducted or done by the University, or in respect of any matter connected with the University. The Government shall, in every case, give notice to the University of their intention to cause such inspection or inquiry to be made and the University shall be entitled to be represented thereat.
