Section 10(2) in The Jai Narain Vyas University Jodhpur Act, 1962
(2)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, its buildings, laboratories, workshops and equipment, and of any college, hall hostel or institution maintained or recognised by the University, and also of the examinations, teaching and other work conducted or done by the University, and to cause an enquiry to be made in like manner in respect of any matter connected with the University. The Chancellor shall in every case give notice to the University of his intention to cause an inspection or enquiry to be made and the University shall be entitled to be represented thereat.
