Section 14(1) in Bihar State Universities (Patna, University of Bihar, Bhagalpur and Ranchi) Act, 1960
(1)The Chancellor shall have, either on his own motion or on the advice of the State Government, the right to cause an inspection to be made by such person or persons as he may direct, of the University, its buildings, laboratories, workshops and equipments and of any college or hostel and also of the examinations, teaching and other work conducted or done by the University, and to cause an inquiry to be made, in like manner, in respect of any matter connected with the University :Provided that the Chancellor shall, in every case, give notice to the University or the college of his intention to cause an inspection or inquiry to be made and the University or the college, as the case may be, shall be entitled to be represented thereat.
