Section 8 in THE ANDHRA PRADESH FISHERIES UNIVERSITY ACT, 2020
8. Visitation and Inspection -
(1)The Government shall have the right to cause 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 Polytechnic or Institution maintained or affiliated 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 enquiry, intimation thereof shall be given to the University, which shall be entitled have its nominee or nominees at such inspection or enquiry and to maker presentations in regard thereto.(3)The Government shall forward to the Board a copy of the report of inspection or enquiry for expressing its views and on receipt thereof, Government may tender such advice or give such directionasit may consider necessary,and fix at timelimit 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 ETC.
