Section 9(3) in Rajasthan Sanskrit University Act, 1998
(3)The Chancellor shall have power to order an inspection, by such person or persons as he may nominate, of the University and its buildings, centres, libraries, museums, workshops, equipments and examinations and also of any institution, college or hostel administered, controlled or maintained by the University as well as of the examinations, teaching and other work conducted by the University or to direct the conduct of an inquiry relating thereto. An inspection may be made or inquiry may be conducted in respect of any matter connected with the administration of the University or Finance as per directions of the Chancellor. The Chancellor shall in every case, give notice to the University of his intention to make the inspection or to conduct the inquiry and in that case the University may present its case.
