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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Madhya Pradesh - Subsection

Section 9(1) in The Rajiv Gandhi Proudyogiki Vishwavidyalaya Adhiniyam, 1998

(1)The Kuladhipati may, on his own motion, and shall on a request made by the State Government, cause an inspection to be made by such person or persons as he may direct, of the Vishwavidyalaya, its building, laboratories, museums, workshops and equipment and of any College or Polytechnic or Institution maintained by the Vishwavidyalaya or admitted to its privileges, and also of the Examinations, leaching and other work conducted or done by the Vishwavidyalaya and cause an inquiry to be made in like manner in respect of any matter connected with the administration or finances of the Vishwavidyalaya Colleges or Polytechnics or Institutions.