(1)The Chancellor shall have the right to cause an inspection to be made, by such person, or persons or body of persons as he may direct, of the University, its buildings, laboratories, libraries, museums, workshops and equipment, of any institution, college, hall or hostel maintained or recognised by or affiliated to the University and of the examinations, teaching and other work conducted by or on behalf of the University; and to cause an inquiry to be made in like manner regarding any matter connected with the administration or finances of the University, colleges or institutions.
