Section 21(3) in Tamil Nadu Private Colleges (Regulation) Rules, 1976
(3)The Director or any other person authorised by him in this behalf shall, at all reasonable times, have free access to the books, accounts, documents, securities, cash and other property belonging to, or in the custody of, the college and may summon any person in possession of, or responsible for, the custody of any such books, accounts, documents, securities, cash or other property to produce the same at the college office or at the office of the Director.
