Section 42(1) in Jawaharlal Nehru Technological Universities Act, 2008
(1)The Government shall have the right to cause an inspection to be made by such person or persons as they may direct, of the University, its buildings, laboratories, libraries, museums, workshops and equipment and of any institutions maintained by [or affiliated] [Inserted by Act No. 8 of 2013, dated 5.7.2013.] the University and also to cause an enquiry to be made into the teaching and other work conducted or done by the University in respect of any matter connected with the university.
