Section 48 in Sree Sankaracharya University of Sanskrit Act, 1994
48. Power of Government to cause inspection and enquiry.
(1)The Government shall have the right to cause an inspection to be made by such person or persons as they may direct, of the University, its buildings, libraries, museums and any institution maintained or administered by the University, of the teaching and other work conducted by the University or under its auspices and of the conduct of any other function of the University; and to cause an enquiry to be made in respect of any matter connected with the administration and finances of the University.(2)The Government shall, before causing an inspection or enquiry to be made under sub-section (1), give notice in writing to the Vice-Chancellor of their intention to cause an inspection or enquiry to be made and the Vice-Chancellor shall be entitled to appoint a representative of the University who shall have the right to be present and to be heard at such inspection or enquiry.(3)The Government shall communicate to the University the views of the Government with reference to the results of such inspection or enquiry and may after ascertaining the opinion thereon of the University, advise the University upon the action to be taken and fix a time limit for taking such action.(4)The University shall, within the time limit so fixed, report to the Government the action which has been taken or is proposed to be taken on the advice tendered by the Government.(5)The Government may, where action has not been taken by the University to the satisfaction of the Government within the time limit fixed, after considering any explanation furnished or representation made by the University, issue such directions to the University as they may think fit.(6)The University shall either comply with the directions issued by the Government under sub-section (5) or place the matter before the Chancellor for his orders and the orders issued by the Chancellor shall be final.(7)Notwithstanding anything contained in sub-sections (1) to (6), if at any time the Government are of opinion that the affairs of the University are not managed in furtherance of the objects of the University or in accordance with the provisions of this Act, the Statutes, the Ordinances and the Regulations, or that special measures are necessary to realize the objects of the University effectively, the Government may indicate to the University any matter in regard to which they desire an explanation and call upon the University to offer such explanation within such time as may be specified by the Government.(8)If the University fails to offer any explanation within the time specified under sub-section (7) or offers an explanation which in the opinion of the Government is unsatisfactory, the Government may issue such instructions as appear to them to be necessary and desirable in the circumstances of the case.(9)The University shall either comply with the instructions issued by the Government under sub-section (8) or place the matter before the Chancellor for his orders and the orders issued by the Chancellor shall be final.(10)The University shall furnish such information relating to the administration of the University as the Government may require.
