Section 62(1) in The SreeNarayanaGuru Open University Act, 2021
(1)The Government shall have the right to cause an inspection to be made by such person orpersons as they may direct, of the University, its Regional Centres, Study Centres, otherinstitutions and any institution maintained or administered by the University, of the teaching and other work conducted by the University or under its auspices and of the conduct of any other function of the University and to cause an inquiry to be made in respect of any matter connected with the administration and finance of the University.
