Section 10(1) in Dr. Sarvepalli Radhakrishnan Rajasthan Ayurved University, Jodhpur Act, 2002
(1)The Chancellor shall have the right to cause an inspection, to be made by such person or persons, as he may direct -(a)of the University, its buildings, laboratories, libraries, museums, workshops and equipments; or(b)of any college, institution or hostel maintained by the University; or(c)of the teaching and other work conducted or done by the University; or(d)of the conduct of any examination held by the University.
