(5)The Chancellor shall have the right:(i)to make an inspection or cause an inspection to be made by such person or persons as he may direct, of any University, its buildings, laboratories, workshops and equipment and institutions associated with such University and of any examination, teaching or other work conducted or done by such University; and(ii)to make an enquiry or cause an enquiry to be made in like manner in respect of any matter connected with any University, and in every such case, he shall give notice to the Registrar of his intension to make an inspection or enquiry or to cause an inspection or enquiry to be made and the concerned University shall be entitled to be represented thereat:Provided that the person entrusted with such enquiry or inspection shall not be below the rank of Registrar or of its equivalent rank.
