Section 9(3) in Visvesvaraya Technological University Act, 1994
(3)[ The State Government may, appoint a Special Officer or Commission of Enquiry consisting of one or more persons to enquire into any specific allegations against any employee of the University in respect of any matter connected with or ancillary thereto and also in respect of any irregularities, including construction of buildings, laboratories, libraries, museums, workshops and equipments of any institution maintained, administered, recognised or approved, by the University and also of the irregularities in connection with the examinations, teaching and evaluation and other work conducted or done by the University and into any specific allegations against any employee of the university in like manner in respect of any matter connected with or ancillary thereto.
