Section 40(2) in Uttar Pradesh State Universities Act, 1973
(2)Where the State Government decides to cause an inspection or inquiry to be made under sub-section (1), it shall inform the Management of the same and a representative appointed by the Management and where the Management fails to appoint a representative, the Principal of the college may be present at such inspection or inquiry and shall have the right to be heard on behalf of the Management but no legal practitioner shall appear, plead or Act on behalf of the college at such inspection or inquiry.
