Section 11(3) in The Delhi Technological University Act, 2009
(3)The Chancellor shall have the right to cause an inspection, to be made by such person or persons as he may direct, of the University, a college maintained by the University, its buildings, laboratories and equipment, and also of the examination, teaching and other work conducted or done by the University, and to cause an inquiry to be made in the like manner in respect of any matter connected with the administration or finances of the University.
