Section 8(1) in The Assam Agricultural University Act, 1968
(1)The Chancellor shall have the right under extraordinary circumstances to cause an inspection to be made by such person as he may direct, of the University, its buildings, laboratories, libraries, farms, museums, workships and equipments and any institutions, 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 or any other functions including all matters connected with the administration and finances of the University.
