Section 8 in Rajiv Gandhi University of Health Sciences Act, 1994
8. Inspection and control.
(1)The Government shall have the right to cause an inspection, to be made by such person or persons as it may direct, of the affairs and properties of the University, its buildings, laboratories, libraries, museums, work shops and equipments and of any college or institution maintained, administered, recognised or approved by the University and also of examinations teaching and other work conducted or done by the University or in respect of any matter connected with the University. The Government shall, in every case, give notice to the University of its intention to cause such inspection or inquiry to be made, and the University shall be entitled to be represented thereat and to be heard at such inspection or inquiry.(2)The Government shall forward to the Vice- Chancellor a copy of the inspection report for obtaining the views of the Syndicate thereon, and on receipt of such views, the Government may tender such advice as it may consider necessary and fix a time limit for action to be taken by the University.(3)The Syndicate shall within the time limit so fixed by the Government report to the Government through the Vice- Chancellor the action which has been taken or is proposed to be taken on the advice by the Government.(4)Where the Syndicate does not, within the time limit fixed, take action to the satisfaction of the Government, the Government may, after considering any explanation furnished or representation made by the Syndicate issue such directions, as it may think fit and the University shall comply with such directions.
