Section 10(2) in The M.P. Vishwavidyalaya Adhiniyam, 1973
(2)The Kuladhipati shall, in every case, give notice of his intention to cause an inspection or inquiry to be made-(a)to the University, if such inspection or inquiry is to be made in respect of the University, College or Institution maintained by it;(b)to the management of the College or Institution if the inspection or inquiry is to be made in respect of a College or Institution admitted to the privileges of the University, and the University or management, as the case may be, shall be entitled to appoint a representative who shall have to right to be present and be heard at such inspection or inquiry.
