Section 8 in Kerala Agricultural University Act, 1971
8. Visitation and inspection.
(1)The Government shall have the right to cause an inspection to be made by such person or persons as the Government may direct the University, its buildings, laboratories, libraries, museums, workshops and equipments and any institution, college or hostel maintained or administered by the University, of the teaching and other work conducted by the University or under its auspices and of the conduct of any other functions of the University, and to cause an inquiry to be made in respect of any matter connected with the administration and finances of the University.(2)The Government shall, before causing an inspection or inquiry to be made under sub-section (1) give due notice to the University of Government's 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 as such inspection or inquiry.(3)The Government shall communicate to the University the views of the Government with reference to the results of such inspection or inquiry, and may, after ascertaining the opinion thereon of the University, advise the University upon the action to be taken and fix a time-limit for taking such action.(4)The University shall, within the time limits so fixed report to the Government the action on which has been taken or is proposed to be taken on the advice tendered by the Government.(5)The Government may, where action has not been taken by the University to the satisfaction of the Government within the time-limit fixed, after considering any explanation furnished or representation made by the University issue such directions as the Government may think fit, and the University shall comply with such directions.(6)Notwithstanding anything contained in sub-sections (1) to (5), if at any time the Government are of opinion that the affairs of the University are not managed in furtherance of the objects of the University or in accordance with the provision, of this Act, the Statutes, the Ordinances and the Regulations, or that special measures are desirable to maintain the standards of teaching of the University, the Government may indicate to the University any matter in regard to which they desire an explanation and call upon the University to offer such explanation within such time as may be specified by the Government.(7)If the University fails to offer any explanation within the time specified under sub-section (6) or offers an explanation which in the opinion of the Government is unsatisfactory, the Government may issue such instructions as appear to them to be necessary and desirable in the circumstances of the case and may exercise such powers as they deem necessary for giving effect to the instructions.(8)The University shall furnish such information relating to the administration of the University as the Government may require.
