Section 47 in Ras Bihari Bose Subharti University Act, 2016
47. Power of the State Government to call for information and records.
(1)It shall be the duty of the University or any authority or officer of the University to furnish such information's or records relating to the administration or finances and other affairs of the University as the State Government may call for.(2)The State Government, If it is of the view that there is a violation of the provisions of this Act or the Statutes or Acts, made there under, may issue such directions to the University under section 51 as it may deem necessary.
