Section 10 in The Indira Gandhi Krishi Vishwavidyalaya (C.G.) Adhiniyam, 1987
10. Inspection or inquiry of University.
(1)The Chancellor shall have the right to cause an inspection to be made by such person or persons as he may direct, of the University generally and other matters particularly such as its buildings, laboratories, libraries, museums. Agricultural Research Stations and farms, workshops and equipment and of any college or hostel, maintained by the University, of the teaching and other work conducted by the University or any college or institution and of the conduct of examinations held by the University and to cause an inquiry to be made of any matter connected with the University :Provided that the Chancellor shall, in every case, give notice to the University of its intention to cause an inspection or inquiry to be made, and the University shall be entitled to be represented thereat.(2)Such person or persons shall report to the Chancellor the result of such inspection or enquiry, and the Chancellor shall communicate to the Board his views with reference to the results of such inspection or enquiry. The Board shall thereupon take appropriate action as may be directed by the Chancellor.(3)Where the Board does not, within a reasonable time take action to the satisfaction of the Chancellor, the Chancellor after considering any explanation furnished or representation made by the Board issue such directions as he may think fit, and Board shall comply therewith.(4)The report of the inspection and the directions issued by the Chancellor as a result of such inspection or inquiry shall be laid on the table of the Legislative Assembly.
