(2)The Chancellor shall in every such case, give notice of his intention to cause an inspection or inquiry to be made -(a)to the University, if such an inspection or inquiry is to be made regarding the University or any college or institution maintained by it, or(b)to the management of the college or institution, if the inspection or inquiry is to be made regarding a college or an institution admitted to the privileges of the University, and the University or the management, as the case may be, shall have the right to make such representation to the Chancellor, as it thinks necessary.
