Section 32(1) in Himachal Pradesh Technical University Act, 2014
(1)The State Government shall have the right to cause an inspection, to be made by such person or persons as it may direct the University, its buildings, laboratories, libraries, museums, press establishments, workshops, equipments, any College or Institution maintained by, or affiliated to the University, works conducted or done by the University or the Institution, and any income, expenditure, properties, assets and liabilities of the University, and of any College or Institution maintained by or affiliated to the University.
