Section 7 in The U.P. Krishi Evam Prodyogik Vishwavidyalaya Adhiniyam, 1958
7. Visitation.
(1)The State Government shall have the right to cause an inspection to be made by such person or persons, as it may direct, of the University its buildings, laboratories equipment and of any institution maintained by the University and to cause an enquiry to be made in like manner in respect of any matter connected with the administration and the finances of the University.(2)The State Government shall in every case give notice to the University of its intention to cause inspection or enquiry to be made, and the University shall be entitled to appoint a representative who shall have the right to be present and be heard at such inspection or enquiry.(3)The State Government may address the Board with reference to the result of such inspection an enquiry with such advice as the State Government may offer regarding the action to be taken.(4)The Board shall communicate to the State Government such action, if any, as it proposes to take or has taken upon the result of such inspection or enquiry.(5)If the Board does hot, within a reasonable time, take action to the . satisfaction of the State Government, the State Government may, after considering any explanation furnished or representation made by the said Board, issue such directions as it may think fit and the Board shall bound to comply with such directions.
