Section 22(1) in Gujarat State Higher Education Council Act, 2016
(1)The State Government shall have the right to cause an inspection to be made, by an officer not below the rank of the Secretary to the Government authorized by it, of the Council and also to cause an inquiry to be made into the functions performed by the Council in respect of any matter entrusted to it. The State Government shall in every case give notice to the Council of its intention to cause such inspection or inquiry to be made and the Council shall be entitled to be represented thereat. The officer making the inspection or inquiry shall submit his report to the State Government on the basis of inspection or inquiry so made.
