(1)The competent authority shall have the right to cause an inspection of, or inquiry in respect of, any educational institution, its accounts, its buildings, laboratories, libraries, workshops and equipment and also of the examinations, teaching and other, work conducted or done by the institution to be made by such person or persons as it may direct and to cause an inquiry to be made in respect of any other matter connected with the institution and the educational agency shall be entitled to be represented thereat.
