Section 48(2) in Sree Sankaracharya University of Sanskrit Act, 1994
(2)The Government shall, before causing an inspection or enquiry to be made under sub-section (1), give notice in writing to the Vice-Chancellor of their intention to cause an inspection or enquiry to be made and the Vice-Chancellor shall be entitled to appoint a representative of the University who shall have the right to be present and to be heard at such inspection or enquiry.
