Section 19(7) in Bihar Agricultural University Act, 2010
(7)The Chancellor shall have the right to cause an inspection to be made by such person or persons, as he may direct, of the University including its building, laboratories, libraries, museums, workshops and equipments and any institution, college or hostel maintained or administered by the University or the teaching and other work conducted by the University or in its auspices; and of the conduct of any other functionary of the University; and to cause any enquiry to be made in respect of any matter connected with administration and finances of the University.
