Section 13(2) in The West Bengal State Council Of Higher Education Act, 1994.
(2)Notwithstanding anything contained in any law for the time being in force, the State Council shall have the right to cause an enquiry to be made by such person or persons as it may consider necessary into the grants made by it to a University or a college or into any expenditure made thereof after giving previous notice to such University or college, as the case may be, of its intention to cause such enquiry.
