Section 10(5) in Guru Gobind Singh Indraprastha University Act, 1998
(5)The Vice-Chancellor may cause an inspection, to be made by such person or persons as he may direct, of a college or an institution, not being maintained by the University, its buildings, laboratories and equipment and also the examination, teaching and other work done by the college or the institution and cause an inquiry, to be made in the like manner, in respect of any matter connected with the administration or finances of the college or the institution in such manner as may be prescribed.
