Section 15(1) in Telangana Intermediate Education Act, 1971
(1)The Government shall have the right to cause an, inspection to be made by such person or persons as they may direct, of the Board and of every junior college or other affiliated college, and also to cause an inquiry to be made, in respect of any matter connected with the Board or, into the teaching and other work conducted or done by any junior college or other affiliated college. The Government shall in every such case give notice to the Board and to the junior college, or other affiliated college concerned of their intention to cause such inspection or inquiry to be made and the Board, junior college or other affiliated college, as the case may be, shall be entitled to be represented thereat.
