Section 9(1) in The Karnataka State Rural Development and Panchayat Raj University Act, 2016
(1)The Chancellor may suo motu or on the recommendation of the State Government cause an inspection to be made by a Commission of Enquiry consisting of one or more persons as he may direct, of the buildings, Laboratories, Libraries, Museums, Workshops and equipments of any institution maintained, administered, recognised or approved, by the University and also of the examinations, teaching and other work conducted or done by the University and into any specific allegations against any employee of the University in like manner in respect of any matter connected with or ancillary thereto.
