Section 20(7) in The Jharkhand State Agricultural University Act, 2000
(7)The Chancellor shall have the right to cause an inspection to be made by such person or persons, as he may direct, of a University including its buildings, Laboratories, Libraries, museums, workshops and equipments and any institution, college or hostel maintained or administered by the University of the teaching and other work conducted by the University or in its auspices; and or the conduct of any other functionary of a University; and to cause any enquiry to be made in respect of any matter connected with administration and finances of a University.
