Section 7(1) in Tamil Nadu Music and Fine Arts University Act, 2013
(1)The Chancellor shall have the right to cause an inspection or inquiry to be made, by such person or persons as he/she may direct, of the University, its buildings, libraries, museums and equipments, and of any institutions, maintained or recognised by the University and also of the research, teaching and other work conducted or done by the University, and to cause an inquiry to be made in respect of any matter connected with the University. The Chancellor shall, in every case give notice to the University of his/her intention to cause such inspection or inquiry to be made and the University shall be entitled to be represented thereat.
