Section 7(1) in Tamil Nadu National Law School Act, 2012
(1)The Chancellor shall have the right to cause an inspection or inquiry, to be made, by such person or persons, as he may direct, of the School, its buildings, museums, workshops and equipments and of any institution maintained, recognized or approved by the School and also of the examination, teaching and other works conducted or done by the School and to cause an inquiry to be made in respect of any matter connected with the School. The Chancellor shall in every case give notice to the School of his intention to cause such inspection or inquiry to be made and the School shall be entitled to be represented thereat.
