Section 8 in Andhra Pradesh Agricultural University Act, 1963
8. Visitation.
(1)The Government shall have the right to cause an inspection to visitation 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 [or affiliated or recognised] [Inserted by Act No. 11 of 2017, dated 29.4.2017.] 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 inquiry, intimation there of shall be given to the University, which shall be entitled to have its nominee or nominees at such inspection or inquiry and to make representations in regard thereto.] [As Amended by the Andhra Pradesh Agricultural University (Second Amendment) Act, 1976 (Act No.50 of 1976).](3)The Government shall forward to the Board a copy of the report of inspection or inquiry 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
