Section 53(2) in THE THUNCHATH EZHUTHACHAN MALAYALAM UNIVERSITY ACT, 2013
(2)The Government shall, before causing an inspection or inquiry to be made undersub-section (1), give notice in writing to the Vice-Chancellor of their intention to cause aninspection or inquiry to be made and the Vice-Chancellor shall be entitled to appoint arepresentative of the University who shall have the right to be present and to be heard at suchinspection or inquiry.
