Section 11(1) in The Jawahar Lal Nehru Krishi Vishwa Vidyalaya Act, 1963
(1)The State Government shall have the right to cause an inspection to be made by such person as it may direct, of the Vishwa Vidyalaya generally and other matters particularly such as its buildings, laboratories, libraries, museums. Agricultural Research Stations and farms, workshop, and equipment and of any college or hostel, maintained by the Vishwa Vidyalaya, of the teaching and other work conducted by the Vishwa Vidyalaya or any college or institution and of the conduct of examinations held by the Vishwa Vidyalaya and to cause an inquiry to be made of any matter connected with the Vishwa Vidyalaya :Provided that the State Government shall, in every case, give notice to the Vishwa Vidyalaya of its intention to cause an inspection or inquiry to be made, and the Vishwa Vidyalaya shall be entitled to be represented thereat.
