Section 8(3) in The Aryabhatta Knowledge University Act, 2008
(3)The Chancellor shall, in every case, give notice to the University or to the Governing Body of the Colleges or Institutions of his intention to cause an inspection or inquiry to be made and the University or the Governing Body, as the case may be, shall, on receipt of such notice, have the right to make such representation to the Chancellor, as it may consider necessary, within such period as specified in the notice.
