70. Power of Government to cause inspection of University.
(1)The Government shall have the right to cause an inspection to be made by such person or persons as they may direct, of the University, its buildings, laboratories, libraries, museums, workhops, and equipments and of any institutions maintained, recognized or approved by, or affiliated to the University and also of the work conducted by the University, and to cause enquiry to be made in respect of any matter connected with the University.(2)The Government shall, before taking any action under sub-section (1), give notice to the University of their intention to cause such inspection or inquiry to be made and the University shall be entitled to be represented thereat.(3)The Government shall communicate to the Syndicate the result of any inspection or inquiry made under sub-section (I) and may, after ascertaining the opinion of the Syndicate thereon, convey their views to the Senate and to the Syndicate.(4)The Government may, after considering the views of the Senate and the Syndicate on the result of any inspection or inquiry under sub-section (1), advise the University upon the action to be taken in the matter.(5)The Syndicate shall report to the Government the action, if any, which is proposed to be taken, or has been taken, upon the result of any inspection or inquiry under sub-section (1).(6)A report under sub -section (5) shall be Submitted with the opinion of the Senate thereon and within such time as the Government may direct.(7)Where the Senate or the Syndicate does not, within a reasonable time, take any action referred to in sub-section (4) to the satisfaction of the Government, the Government may, after considering any explanation furnished, or representation made, by the Senate or the Syndicate in the matter, issue such directions as they may think fit, and the Senate and the Syndicate shall comply with such directions.
