Section 88 in Kerala University of Health Sciences Act, 2010
88. Power of Government to cause inspection of the University.
(1)The Government shall have the right to cause an inspection to be made by such person or persons as they may direct, of the University, its buildings, laboratories, libraries, hospitals and equipments and of any institutions maintained, recognised or approved by or affiliated to the University, and also of the work conducted by the University and to cause enquiry to be made in respect of any matter connected with the University. «(2)The Government shall, before taking any action under sub-section (1), give notice to the University of their intention to cause such inspection or enquiry to be made and the University shall be entitled to be represented there at.(3)The Government shall communicate to the Governing Council the result of any inspection or enquiry made under sub-section (1) and may after ascertaining the opinion of the Governing Council thereon convey their views to the Senate and to the Governing Council.(4)The Government may after considering the views of the Senate and the Governing Council on the result of any inspection or inquiry under subsection (1) advice the University upon the action to be takefi in the matter.(5)The Governing Council shall report to the Government the action, if any, which is proposed to be taken, or has been taken, upon the result of an inspection or inquiry under sub-section (1).(6)A report under sub-section (5) shall be submitted with the opinion of the Senate thereon and within such time as the Government may direct.(7)Where the Senate or the Governing Council does not, within a reasonable time, take any action referred to in sub-section (4) to the satisfaction of the Government, the Government may, after considering any explanation furnished or representation made, by the Senate or the Governing Council in the matter, issue such directions as they may think fit, and the Senate and the Governing Council shall comply with such directions.
