Section 42 in Jawaharlal Nehru Technological Universities Act, 2008
42. Visitation.
(1)The Government shall have the right to cause an inspection to be made by such person or persons as they may direct, of the University, its buildings, laboratories, libraries, museums, workshops and equipment and of any institutions maintained by [or affiliated] [Inserted by Act No. 8 of 2013, dated 5.7.2013.] the University and also to cause an enquiry to be made into the teaching and other work conducted or done by the University in respect of any matter connected with the university.(2)The Government shall in every case give notice to the University of its intention to cause such inspection or inquiry to be made and the University shall be entitled to be represented thereat.(3)The Government shall forward to the Council a copy of the report of inspection or inquiry for expressing its views and on receipt thereof, the Government may tender such advice or give such directions as they may consider necessary, and fix a time limit for action to be taken by the Council in that regard. The Counsel shall, within the time so fixed, take necessary action. The Council shall submit a report to the Government on the action taken within such time as the Government may direct.(4)In the event of the University not complying with the direction of the Government within the time specified in that behalf by the Government, the Government shall have power to appoint any person or body to comply with such directions and make such orders as may be necessary for the expenses thereof.
