(1)The State Government shall have the right to cause an inspection to he made such person as it may direct, of the University generally and other matters particularly such as its buildings, laboratories, libraries, museums, Agricultural Research Stations and farms, workshops and equipments and of any college or hostel, maintained by the University, of the teaching and other work conducted by the University or any college or institution and of the conduct of examinations held by the University and to cause an inquiry to be made of any matter connected with the University:Provided that the State Government shall, in every case, give notice to the University of its intention to cause an inspection or inquiry to be made, and the University shall be entitled to be represented thereat.(2)Such person shall report to the State Government, the result of such inspection or inquiry, and the State Government shall communicate to the Board his views with reference to the results of such inspection or inquiry and the Board shall thereupon communicate its view to the Chancellor, who may advise the University upon the action to be taken, if any.(3)Where the Board does not, within a reasonable time,, take action to the-satisfaction of the Chancellor, the Chancellor may, after considering any explanation furnished or representation made by the Board, issue such directions as he may think fit, and the Board shall comply therewith.(4)The report of the inspection and of the directions issued by the Chancellor as a result of such inspection or inquiry shall be laid on the table of the Legislative Assembly.Chapter - III Officers of the University
