Section 9A(2) in The Maharashtra National Law University Act, 2014
(2)The Pro-Chancellor under the direction of the Chancellor or suo motu shall have the right to cause an inspection, to be made by such person or persons as he may direct, of the university, its buildings, libraries and equipments and of any institution maintained by the university, and also of the examinations, teaching and other work conducted or done by the university, and to cause an inquiry to be made in the like manner in respect of any matter connected with the administration and finances of the university.
