Section 7(2) in The Maharaja Sayajirao University of Baroda Act, 1949
(2)(a)The Visitor 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, libraries, museums, workshops and equipment and of any institution, college or hostel maintained or recognised 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 the like manner in respect of financial matters of the University and of any institution, college or hostel maintained by the University.(b)The Visitor shall not cause to be made any inspection or inquiry referred to in Clause (a) unless he is, after giving notice to the University of his intention to cause such inspection or inquiry and reasonable opportunity to the University of being heard, satisfied that such inspection or inquiry is necessary in the interest of the University education.(c)Where any inspection or inquiry has been caused to be made by the Visitor, the University shall be entitled to appoint a representative who shall have a right to be present and be heard at such inspection or inquiry.(d)The Visitor may address the Vice-Chancellor with reference to the result of such inspection or inquiry, and the Vice-Chancellor shall communicate to the Syndicate the views of the Visitor with such advice as the Visitor may offer upon the action to be taken thereon.(e)The Syndicate shall communicate through the Vice-Chancellor to the Visitor such action, if any, as it proposes to take or it has taken on the result of such inspection or inquiry.(f)Where the Syndicate does not, within a reasonable time, take action to the satisfaction of the Visitor, the Visitor may, after considering any explanation furnished or representation made by the Syndicate, issue such directions as he may think fit and the Syndicate shall comply with such directions.
