Section 41(3) in Maharana Partap Horticultural University, Karnal Act, 2015
(3)The State Government may depute any officer to inspect or examine the University or its development work and to report thereon and the officer so deputed may, for the purposes of such inspection or examination, call for-(a)any extract from any proceeding, record, correspondence, plan or other documents of the authority or any committee constituted under this Act;(b)any return, estimates, statement of accounts, statistics;(c)any report, and the University shall furnish the same.
