Section 8(1) in Rajiv Gandhi University of Health Sciences Act, 1994
(1)The Government shall have the right to cause an inspection, to be made by such person or persons as it may direct, of the affairs and properties of the University, its buildings, laboratories, libraries, museums, work shops and equipments and of any college or institution maintained, administered, recognised or approved by the University and also of examinations teaching and other work conducted or done by the University or in respect of any matter connected with the University. The Government shall, in every case, give notice to the University of its intention to cause such inspection or inquiry to be made, and the University shall be entitled to be represented thereat and to be heard at such inspection or inquiry.
