Section 44(1)(a) in The Rabindra Bharati Act, 1981
(a)to cause an inspection to be made, by such person or persons as it may direct -(i)of the University, its buildings, laboratories, libraries, museums, press establishment, workshops, and equipments,(ii)of the college affiliated to the University, and(iii)into all affairs of the University and of such college including examination and other work conducted or done by the University or such college, and