Section 9(8) in The Lovely Professional University Act, 2005
(8)If any agency or authority of the State Government wishes to make the inspection, scrutiny, investigation, survey or inquiry or any other such like thing of the University, its constituents or any institution, then a reference in this regard shall have to be made to the Visitor who, if satisfied, may in concurrence with the Chancellor, cause an intended inspection, scrutiny, investigation, survey or inquiry or any other such like thing to be made as per the provisions of this section .
