Section 7(1) in The Krantiguru Shyamji Krishna Verma Kachchh University Act, 2003
(1)The Chancellor shall have the right to cause an inspection to made by such person or persons as he may direct, of the University, its buildings, laboratories, libraries, museums, workshops and equipments of any institution college or hostel maintained, recognised or approved by, or affiliated to, the university, of the teaching and other work conducted by the University and of the conduct of examination held by the University and to cause an inquiry to be made in respect of any matter connected with the University. The Chancellor shall in every case give notice to University of his intention to cause an inspection or inquiry to be made and University shall be entitled to be represented thereat.
