Section 7(3) in Doctor Ram Manohar Lohiya National Law University Uttar Pradesh Act, 2005
(3)The Visitor shall give notice to the [University] [Substituted for 'Sansthan' by U.P. Act 35 of 2006, Section 2.] of his intention to cause an inspection or inquiry to be made and the [University] [Substituted for 'Sansthan' by U.P. Act 35 of 2006, Section 2.] shall be entitled to appoint a representative who shall have the right to be present and be heard at such inspection of inquiry.
