Section 43(1) in The Maharashtra State Board of Technical Education Act, 1997
(1)The Government shall have the right to cause an inspection to be made, by such person or persons as it may direct, of the Board, of the buildings, hastels, laboratories, libraries and equipments of any Diploma Level Institutions affiliated and accredited to the Board, of the teaching or other work conducted by any such Polytechnic or Institute and of the conduct of any examination held on behalf of the Board; and to cause an inquiry to be made in like manner in respect of any matter connected with the Board. The Government shall, in every case, give due notice to the Board of its intention to cause an inspection or inquiry to be made and the Board shall be entitled to appoint a representative, who shall have the right to be present and be heard at such inspection or inquiry.
