(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, recognized or approved by, or affiliated to, the University and also of the examinations, teaching and other work conducted or done by the University, and to cause an inquiry to be made 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.(2)The Government shall communicate to the Senate and to the Syndicate their views with reference to the results of such inspection or inquiry and may, after ascertaining the opinion of the Senate and the Syndicate thereon, advise the University upon the action to be taken.(3)The Syndicate shall report to the Government the action, if any, which is proposed to be taken, or has been taken, upon the results of such inspection or inquiry. Such report shall be submitted with the opinion of the Senate thereon and within such time as the Government may direct.(4)Where the Senate or the Syndicate does not within a reasonable time take action to the satisfaction of the Government, the Government may, after considering any explanation furnished or representation made by the Senate or the Syndicate, issue such directions as they may think fit and the Senate and the Syndicate shall comply with such directions. In the event of the Senate or the Syndicate or both not complying with such directions within such time as may be fixed 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.
