Section 8(2) in Andhra Pradesh Agricultural University Act, 1963
(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).]
