Section 60 in Tamil Nadu Dr. M.G.R. Medical University (Chennai) Act, 1987
60. Visitation.
(1)The Government shall have the right to cause an inspection or inquiry to be made, by such person or persons, as they may direct, of the University, its buildings, laboratories, libraries, museums, workshops and equipments, and of any institution maintained, recognised or approved by, or affiliated to, the University and also of the examinations, teaching and other work conducted or done by the University and to cause an inquiry to be made in respect of any matter connected with the University. The Government shall, in every case, 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.(2)The Government shall communicate to the Governing Council their views with reference to the result of such inspection or inquiry and may, after ascertaining the opinion of the Governing Council thereon, advise the University upon the action to be taken and fix a time limit for taking such action.(3)The Governing Council shall report to the Government the action taken on the basis of the result of such inspection or inquiry. Such report shall be submitted within such time as the Government may direct.(4)Where the Governing Council does not take action to the satisfaction of the Government within a reasonable time, the Government may, after considering any explanation furnished or representation made by the Governing Council, issue such directions as they may think fit and the Governing Council shall not comply with such directions. In the event of the Governing Council complying with such directions within such time as may be fixed in that behalf by the Government, the Government shall have power to appoint any person or body to comply with Such directions and make such orders as may be necessary for the expenses thereof.
