Section 8 in Sri Venkateswara Veterinary University, Act, 2005
8. Visitation.
(1)The Government shall have the right to cause in inspection to be made by such person or authority, as they may direct of the affairs and properties of the university or any college or institution maintained by the University and to cause an inquiry to be made in respect of any matter connected therewith.(2)Before causing such an inspection or enquiry, intimation thereof shall be given to the University, which shall be entitled have its nominee or nominees at such inspection or enquiry and to make representations in regard thereto.(3)The Government shall forward to the Board a copy of the report of inspection or enquiry for expressing its views and on receipt thereof, they may tender such advice or give such direction as they may consider necessary, and fix a time limit for action to be taken by the Board in that regard. The Board shall, within the time so fixed, take necessary action and report the fact to the Government.CHAPTER - III Officers of the University
