Section 8(1) in Kerala Agricultural University Act, 1971
(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.
