Section 7 in The Punjab Agricultural University Act, 1961
7. Visitations.
- The State Government may cause an inspection to be made by such person or persons as it may direct of the University, its buildings, laboratories, and equipment and of any institution maintained by the University and cause to an enquiry to be made in the like manner in respect of any matter connected with the administration and the finances of the University.(2)The State Government shall in every case give notice to the University of its intention to inspect or make an enquiry and the University shall be entitled to appoint a representative who shall have the right to be present and be heard at such inspection or enquiry.(3)The State Government may address the Board with reference to the result of such inspection and enquiry with such advice as the State Government may offer regarding the action to be taken.(4)The Board shall communicate to the State Government such action as it proposes to take or has taken as the result of such inspection or enquiry.(5)If the Board does not, within a reasonable time take action to the satisfaction of the State Government, the State Government, may after considering any explanation furnished or representation made by the Board, issue such directions as it may deem fit, and the Board shall be bound to comply with such directions.
