Section 10 in The M.P. Vishwavidyalaya Adhiniyam, 1973
10. Inspection of University and College.
(1)The Kuladhipati may, on his own motion, and shall on a request made by the State Government cause an inspection to be made by such person or persons as he may direct, of the University, its buildings, laboratories, museums, workshops and equipments and of any College or Institution maintained by the University or admitted to its privileges and also of the Examinations, teaching and other work conducted or done by the University and cause an inquiry to be made in like manner in respect of any matter connected with the administration or finances of the University, Colleges or Institutions.(2)The Kuladhipati shall, in every case, give notice of his intention to cause an inspection or inquiry to be made-(a)to the University, if such inspection or inquiry is to be made in respect of the University, College or Institution maintained by it;(b)to the management of the College or Institution if the inspection or inquiry is to be made in respect of a College or Institution admitted to the privileges of the University, and the University or management, as the case may be, shall be entitled to appoint a representative who shall have to right to be present and be heard at such inspection or inquiry.(3)Such person shall report to the Kuladhipati the result of such inspection or inquiry and the Kuladhipati shall communicate through the Kulpati to the Executive Council or the said management, as the case may be, his views with reference to the result of such inspection or inquiry and shall after ascertaining the opinion of the Executive Council or the management thereon advise the University or the management upon the action to be taken ;Provided that where an inspection or inquiry is caused on a request from the State Government, the Kuladhipati shall take action under this sub-section in consultation with State Government.(4)The Executive Council or the management, as the case may be, shall communicate through the Kulpati to the Kuladhipati such action, if any, as it has taken or may propose to take upon the result of such inspection or enquiry and such report shall be submitted within such time as the Kuladhipati may direct.(5)Where the Executive Council or the management, does not, within a reasonable time, lake action to the satisfaction of the Kuladhipati, the Kuladhipati may, after considering any explanation furnished or representation made by the Executive Council or the management, issue, in consultation with the State Government, such directions as he may think fit and the Executive Council or management as the case may be, shall comply therewith.
