Section 11 in The West Bengal University of Technology Act, 2000
11. Inspection.
(1)The State Government shall have the right to cause an inspection, to be made by such person or persons as it may direct, of the University, its buildings, libraries and equipment, and of any institutions maintained by the University, and also of the examinations, teaching and other work conducted or done by the University, and to cause an inquiry to be made in like manner in respect of any matter connected with the administration and finances of the University.(2)The State Government shall, in every case, give notice to the University of its intention to cause an inspection or inquiry to be made, and the University shall be entitled to appoint a representative who shall have the right to be present and to be heard at such inspection or inquiry.(3)The State Government may address the Vice-Chancellor with reference to the result of such inspection or inquiry, and the Vice-Chancellor shall communicate to the General Council the views of the State Government along with such advice as the State Government may offer on the action to be taken thereon.(4)The General Council shall communicate through the Vice-Chancellor to the State Government such action, if any, as it proposes to take, or as has been taken, on the result of such inspection and inquiry.
