Section 15 in The West Bengal Universities and Colleges (Administration and Regulation) Act, 2017
15. Inquiry into the affairs of the University.
(1)The State Government shall have the power to enquire into the affairs of the University, as and when it considers necessary.(2)Every such inspection shall ordinarily be made with prior notice to the University.(3)Notwithstanding anything contained in any other law for the time being in force, the Statutes of all State-aided Universities. shall be uniform in respect of the Dowers and functions of the various officers and authorities of the University, the procedure for holding election to various authorities of the University, the procedure for holding meetings of the various bodies and authorities of the University, the procedure and terms and conditions for affiliation of colleges, the rights and duties of employees of the affiliated colleges, the provisions regarding holding of convocation and conferment of Degrees, Diplomas and title's, and such other subjects as may be prescribed from time to time.
