Section 8 in Professor Jayashankar Telangana State Agricultural University Act, 1963
8. Visitation.
(1)The Government shall have the right to cause an inspection to be made by such person or authority, as they may direct, of the affairs and properties of the University, or any college or institution maintained by the University, and to cause an inquiry to be made in respect of any matter connected therewith.(2)Before causing such an inspection or inquiry, intimation thereof shall be given to the University, [xxx] [The words 'or the said college or institution' omitted by Act No.50 of 1976.] which shall be entitled to have its nominee or nominees at such inspection or inquiry and to make representations in regard thereto.(3)The Government shall forward to the Board a copy of the report of inspection or inquiry for expressing its views and on receipt thereof, they may tender such advice or give such direction as they may consider necessary, and fix a time-limit for action to be taken by the Board in that regard. The Board shall, within the time so fixed, take necessary action and report the fact to the Government.Chapter - III Officers of The University
