Section 8(1) in The Rajasthan University of Health Sciences Act, 2005
(1)The State Government shall have the right to cause an inspection to be made by such person or persons as it may direct, of the University including its buildings, libraries, laboratories, workshops and equipment and also of the examinations, teaching and all other works conducted or done by the University or, to cause an inquiiy to be made in the like manner in respect of any matter connected with the administration and finances of the University.
