Section 34(3) in University of Heatlh Sciences, Karnal Act, 2016
(3)The Government may depute any officer to inspect or examine the University, or its development work and to report thereon and the officer so deputed may, for the purposes of such inspection or examination, call for-(a)any extract from any proceedings of the authority or any committee constituted under this Act, record, correspondence, plan or other documents;(b)any return, estimates, statement of accounts or statistics;(c)any report, and the University shall furnish the same.
