Section 34 in University of Heatlh Sciences, Karnal Act, 2016
34. Control by Government.
(1)The University shall carry out such directions as may be issued to it, from time to time, by the Government for the efficient administration of this Act.(2)The Government may, at any time, either on its own motion or on application made to it in this behalf, call for the record of any case disposed of, or order passed by University for the purpose of satisfying itself as to the legality or propriety or correctness of any order passed or directions issued and may pass such order or issue such direction in relation thereto, as it may think fit:Provided that the Government shall not pass any order adversely affecting any person without affording such person an opportunity of being heard.(3)The Government may depute any officer to inspect or examine the University, or its development work and to report thereon and the officer so deputed may, for the purposes of such inspection or examination, call for-(a)any extract from any proceedings of the authority or any committee constituted under this Act, record, correspondence, plan or other documents;(b)any return, estimates, statement of accounts or statistics;(c)any report, and the University shall furnish the same.
