Section 60(1) in Tamil Nadu Dr. M.G.R. Medical University (Chennai) Act, 1987
(1)The Government shall have the right to cause an inspection or inquiry to be made, by such person or persons, as they may direct, of the University, its buildings, laboratories, libraries, museums, workshops and equipments, and of any institution maintained, recognised or approved by, or affiliated to, the University and also of the examinations, teaching and other work conducted or done by the University and to cause an inquiry to be made in respect of any matter connected with the University. The Government shall, in every case, give notice to the University of their intention to cause such inspection or inquiry to be made and the University shall be entitled to be represented thereat.
