Section 8(2) in Indira Kala Sangit Vishwavidyalaya Act, 1956
(2)The State Government shall in every case give notice to the Vishwavidyalaya of its intention to cause an inspection or enquiry to be made and the Vishwavidyalaya shall be entitled to appoint a representative who shall have the right to be present and to be heard at such inspection or enquiry.
