Section 48 in Madurai-Kamaraj University Act, 1965
48. 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, furnish the Government with such information within a reasonable period:Provided that in the case of information which the University considers confidential, the University may inform the Government that such information cannot be made available to the Government and shall place the same before the Chancellor.
