Section 44 in Mother Teresa Women's University Act, 1984
44. Power to obtain information:-
Notwithstanding anything contained in this Act or any other law for the time being in force, the Government may, by order in writing, call for any information from the University on any matter relating to the affairs of the University and the University shall, if such information is available with it, further the government with such information within a reasonable period:Provide that in the case of information which the University considers confidential, the University may place the same before the Pro-Chancellor.
