Section 7 in Potti Sreeramulu Telugu University Act, 1985
7. Inspection.
(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 affairs and properties of the University, its buildings, laboratories, libraries, museums, workshops and equipment, and of any college or institution maintained by the University, and also to cause an enquiry to be made, into the teaching and other work conducted or done by the University, or in respect of any matter connected with the University. The Government shall in every case give notice to the University of their intention to cause such inspection or inquiry to be made and the University shall be entitled to be represented thereat.(2)The Government shall forward to the Vice- Chancellor a copy of the inspection report for obtaining the views of the Executive Council and on receipt of such views, the Government may tender such advice as they consider necessary and fix a time limit for action to be taken by the University.(3)The Executive Council shall within such time as the Government may fix, report to them through the Vice- Chancellor the action which has been taken or is proposed to be taken on the advice tendered by them.(4)The Government may, where action has not been taken by the University within the time fixed to their satisfaction, after considering any explanation furnished or representation made by the Executive Council issue such direction as they may think fit and the University shall comply with such directions.CHAPTER-III. Officers of the University.
