Section 8(1) in Kerala University of Fisheries and Ocean Studies Act, 2010
(1)The Government shall have the right to cause an inspection to be made by such person or persons as the Government may direct of the University, its buildings, laboratories, libraries, museums, workshops and equipments of any of institution, college, school or hostel maintained or administered by the University of the teaching and other work conducted or done by the University or under its auspices and of the conduct of any other functions of the University and to cause an inquiry to be made in respect of any matter connected with the administration and finances of the University. The University shall caused to transfer any document connected with such enquiry to the inspection committee.
