Section 33(3) in Pandit Bhagwat Dayal Sharma University of Health Sciences Rohtak Act, 2008
(3)The Government may depute any officer to inspect or examine University, or its development work and to report thereon and the officer so deputed may, for the purposes of such inspection or examination, call for-(a)any extract from any proceedings of the authority or any committee constituted under this Act, record, correspondence, plan or other documents;(b)any return, estimates, statement of accounts or statistics;(c)any report, and University shall furnish the same.
