(1)The [State Government] [Substituted by the A. O. 1950 for (Provincial Government ).] shall have the right to cause an inspection to be made by such person, as it may direct, of the University, its buildings, laboratories, workshops and equipment, and also of the examination, 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 University. The [State Government] [Substituted by the A. O. 1950 for (Provincial Government).] shall in every case give notice to the University of its intention to cause an inspection or inquiry to be made.(2)The [State Government] [Substituted by the A. O. 1950 for (Provincial Government ).] shall communicate to the Senate and the Syndicate its views on the results of any such inspection or inquiry, and shall after ascertaining the opinion of the Senate and the Syndicate thereon, issue such direction to the University as may be necessary.(3)The Syndicate shall report to the [State Government] [Substituted by the A. O. 1950 for (Provincial Government).] the action, if any, which is proposed to be taken or has been taken upon the direction issued by the [State Government] [Substituted by the A. O. 1950 for (Provincial Government ).] under sub-section (2).The report shall be submitted within such times as may be directed by the [State Government] [Substituted by the A. O. 1950 for (Provincial Government ).] through the Senate which may express its opinion thereon.(4)If it appears to the [State Government] [Substituted by the A. O. 1950 for (Provincial Government).] that the University has made default in performing a duty imposed on it by or under this Act or has failed to carry out any direction issued under subsection (2) the [State Government] [Substituted by the A. O. 1950 for (Provincial Government).] may, in exceptional circumstances appoint an officer to perform such duty or carry out such direction at the expense of the University.
