Section 10(4) in The Kurukshetra University Act, 1986
(4)The Chancellor shall have the right -(i)to cause an inspection to be made, by such person or persons as he may direct, of the University, its building, laboratories and equipment and of any college or institution maintained by the University and also of the examinations, teaching and other work conducted or done by the University; and(ii)to cause an inquiry to be made in like manner in respect of any matter connected with the administration of finances of the University, colleges or institutions.
