(1)The Government shall have the right to cause an inquiry to be made by such person or persons as they may direct in respect of any matter connected with the University.(2)The Government shall, in every case, give notice to the University of their intention to cause an inquiry to be made and the University shall be entitled to be represented at such inquiry.(3)The Government shall communicate to the University their views with reference to the result of such inquiry and may, after ascertaining the opinion of the University thereon, advise the University upon the action to be taken and fix a time limit for taking such action.(4)The University shall, within the time limit so fixed, report to the Government the action taken or proposed to be taken on the advice tendered by the Government.(5)If the University does not take action within the time fixed or if the action taken by the University is in the opinion of the Government not satisfactory, the may, after considering any explanation offered or representation made by the University, issue such directions as they may deem fit and the University shall comply with such directions.
