Section 7(2) in National Law School of India Act, 1986
(2)The [visitor] [Substituted by Act 19 of 2011 w.e.f. 6.4.2011.] shall have the right to cause an inspection to be made by such person or persons as he may direct, of the School, its buildings, libraries and equipments and of any institution maintained by the School, and also of the examinations, teaching and other work conducted or done by the School and to cause an inquiry to be made in like manner in respect of any matter connected with the administration and finances of the School.
