(1)The State Government shall have the right-(a)to cause an inspection to be made, by such person or persons as it may direct,-(i)of the University, its buildings, laboratories, libraries, museums, press establishment, workshops and equipment,(ii)of any college or institution maintained by or affiliated to the University, and(iii)into all affairs of the University and of such college or institution including examination and other work conducted or done by the University or such college or institution; and(b)to cause an enquiry to be made into the income, expenditure, properties, assets and liabilities of the University and of any college or institution maintained by or affiliated to the University.(2)The State Government shall, in every such case of inspection or enquiry, give previous notice to the University or to such college or institution, as the case may be, of its intention to cause such inspection or enquiry.(3)The State Government shall communicate to the Court and the Executive Council or to such college or institution, as the case may be, its views on the results of such inspection or enquiry and may, after considering the opinion of the Court and the Executive Council or of such college or institution thereon, advise the University or such college or institution regarding the action which the State Government considers fit to be taken by the University or by such college or institution in the matters concerned and the University or such college or institution shall report.to the State Government, within such time as the State Government may direct, the action which is proposed to be taken or has been taken by the University or by such college or institution to give effect to such advice of the State Government.(4)The State Government may, after considering the report referred to in subsection (3), advise the University or such college or institution, to take such further action in the matters concerned, as may, in the opinion of the State Government, be necessary, and the University or such college or institution shall take or cause to be taken such further action within such time as may be specified in that behalf by the State Government.
