Section 8(1) in The Bidhan Chandra Krishi (Viswavidyalaya) Act, 1974.
(1)The State Government shall have the right to cause an inspection to be made by such person or persons as it may direct, of the University, its buildings, laboratories, and equipments, and of any college, agricultural school, experimental station, demonstration farm or other institution, established, maintained, managed or recognised by the University, and also of any examination, teaching and other work conducted or done by the University, and may cause an inquiry to be made in like manner in respect of any matter connected with the University :Provided that the State Government shall in every such case give notice to the University of its intention to cause such inspection or inquiry to be made and the University shall be entitled to be represented thereat.
