Section 8(3) in The Rajiv Gandhi National University of Law, Punjab Act, 2006
(3)The Chancellor may cause an inspection, to be made by such person or persons as he may direct, of the University, its buildings, libraries and equipments and of any institution maintained by the University, and also of the examinations, teaching and other work conducted or done by the University and cause an inquiry to be make in the like manner in respect of any matter connected with the administration and finances of the University.
