Section 8(1) in Mother Teresa Women's University Act, 1984
(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 University, its buildings. University libraries, museum and equipment and of any institutions maintained or recognized by the University and also of the research, teachingand other work conducted or done by the University, and to cause an inquiry to be made in respect of any matter connected with University. The Chancellor shall in every case give notice to the University of his intention to cause such inspection or inquiry to be made and the University shall be entitled to be represented thereat.
