Section 8(1) in Uttarakhand Open University Act, 2005
(1)Subject to the provisions of sub-section 3 and 4 (The Chancellor shall have the right to cause any inspection to be made, by such person or persons as he may direct, of the University or of any Regional Centres or Study Centres) maintained by the University including its buildings, library, laboratories and equipments, and also of the examinations instructions and other work conducted or done by the University and to cause an enquiry to be made in the like manner in respect of any matter connected with the administration and finances of the University.
