Section 9(1) in The Rajasthan Maharana Pratap University of Agriculture and Technology, Udaipur Act, 2000
(1)The Chancellor shall, on the advice of the State Government or on his own motion, have the right to cause an inspection to be made by such person or persons as he may direct, of the University, its buildings, laboratories and equipments and of any constituent units of the University and may cause an inquiry to be made in the like manner of any matter connected with the University.
