Section 8 in Sri Konda Laxman Telangana State Horticultural University Act, 2007
8. Visitation and Inspection.
(1)The Chancellor shall have the right to cause an inspection to be made, by such person or authority, as he may direct, of the affairs and properties of the University or any college or institution maintained by the University, and to cause an inquiry to be made in respect of any matter connected therewith.(2)Before causing such an inspection or inquiry, intimation thereof shall be given to the University, which shall be entitled to have its nominee or nominees at such inspection or inquiry and to make representation in regard thereto.(3)The Chancellor shall forward to the Board a copy of the report of inspection or inquiry for expressing its views and on receipt thereof, the Chancellor may tender such advice or give such direction as the Chancellor may consider necessary and fix a time limit for action to be taken by the Board in that regard. The Board shall, within the time so fixed, take necessary action and report the fact to the Chancellor.Chapter - III Authorities of the University
