Section 10(1) in The Baba Farid University of Health Sciences Act, 1998
(1)The Chancellor on the advice of Government, shall have the right to cause an inspection or enquiry to be made by such person, as it may direct, of the affairs and properties of the University, its buildings, laboratories, libraries, museums, workshops and equipments and of any college or institution, administered, affiliated, recognised or approved by the University and also of examinations, teaching and other work conducted or done by the University or in respect of any other matter connected with the University.
