(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.
