Section 8 in The Uttar Banga Krishi Viswavidyalaya Act, 2000
8. Inspection and inquiry.
(1)The State Government shall have the right to cause an inspection to be made by such person or persons as that Government may direct-(a)of the University, its buildings, laboratories, libraries, museums, workshops and equipment, or(b)of an institution, college or hostel maintained by the University, or(c)of the teaching and other work conducted by the University or under its auspices, or(d)of the conduct of any examination held by the University.(2)The State Government shall also have the right to cause an inquiry to be made by such person or persons as that Government may direct in respect of any matter connected with the administration or finance of the University.(3)The State Government shall, in every case, give notice to the University of its intention to cause an inspection or inquiry to be made, and the University shall be entitled to be represented at such inspection or inquiry.(4)The State Government shall communicate to the University its views with reference to the result of such inspection or inquiry and may, after ascertaining the opinion of the University thereon, advise the University upon the action to be taken and fix a time limit for taking such action.(5)The University shall, within the time limit so fixed, report to the State Government the action taken or proposed to be taken and fix a time limit for taking such action.(6)If the University does not take action within the time limit fixed or if the action taken by the University is, in the opinion of the State Government, not satisfactory, the State Government may, after considering any explanation offered or representation made by the University, issue such direction as that Government may deem fit, and the University shall comply with such direction.(7)If the University does not comply with such direction within the time limit as may be fixed in that behalf by the State Government, the State Government shall have the power to appoint any person or body to comply with such direction and make such order as may be necessary for the execution thereof.
