Section 32 in Himachal Pradesh Technical University Act, 2014
32. Inspection.
(1)The State Government shall have the right to cause an inspection, to be made by such person or persons as it may direct the University, its buildings, laboratories, libraries, museums, press establishments, workshops, equipments, any College or Institution maintained by, or affiliated to the University, works conducted or done by the University or the Institution, and any income, expenditure, properties, assets and liabilities of the University, and of any College or Institution maintained by or affiliated to the University.(2)The State Government shall, in every such case of inspection or enquiry, give previous notice to the University, or to such College or Institution, of its intention to cause such inspection or enquiry.(3)The State Government shall communicate to the Board or to such College or Institution, as the case may be, its views on the results of such inspection or enquiry, and may, after considering the opinion of the Board or of such College or Institution, thereon, advise the University or such College or Institution regarding the action which the State Government considers fit to be taken by the University or such College or Institution in the matter concerned and the University or such College or Institution shall report to the State Government within such time, as the State Government may direct the action which is proposed to be taken by the University to give effect to such advice of the State Government.(4)The State Government may, after considering the report referred to in sub-section (3), advise the University or such College or Institution, as the case may be, to take such further action in the matter concerned as may be specified in that behalf by the State Government.Chapter - VI Statutes, Ordinances and Regulations
