Section 9(1) in University of Horticultural Sciences Act, 2009
(1)The Chancellor shall, if so requested by the Government or may, suo moto cause an inspection to be made by such person or persons as he may direct, of the University, its Buildings, Laboratories, Libraries, Museums, Hostels, Workshops and Equipment and any institution maintained, administered, recognized or approved by the University and also of the examinations, teaching and other work conducted or done by the University, and to cause an inspection or an inquiry to be made in like manner in respect of any matter connected with the University.
