Section 7(2) in Doctor Ram Manohar Lohiya National Law University Uttar Pradesh Act, 2005
(2)The Visitor shall have the right to cause inspection to be made, by such person or persons as he may direct, of the [University] [Substituted for 'Sansthan' by U.P. Act 35 of 2006, Section 2.], its buildings, libraries and equipments and of any Institution maintained by the [University] [Substituted for 'Sansthan' by U.P. Act 35 of 2006, Section 2.], and also of the examinations, teaching and other work conducted or done by the [University] [Substituted for 'Sansthan' by U.P. Act 35 of 2006, Section 2.] and to cause an inquiry to be made in like manner in respect of any matter connected with the administration and finances of the [University] [Substituted for 'Sansthan' by U.P. Act 35 of 2006, Section 2.].
