Section 8(1) in Indira Kala Sangit Vishwavidyalaya Act, 1956
(1)The State Government shall have the right to cause an inspection, to be made by such person or persons as it may direct, of the Vishwavidyalaya, its buildings, laboratories and equipment and of any institution maintained by the Vishwavidyalaya and also of the examinations, teaching and other work conducted or done by the Vishwavidyalaya and, to cause an enquiry to be made in like manner in respect of any other matter connected with the Vishwavidyalaya.
