Section 13(4) in University of Heatlh Sciences, Karnal Act, 2016
(4)The Chancellor shall have the right-(i)to cause an inspection to be made, by such person or persons as he may direct, of the affairs and properties of University, its buildings, laboratories, libraries, museums, workshops, equipments etc.; and of any affiliated college or institution and also of examinations, teaching and other work conducted and done by University or in respect of any other matter connected with University;(ii)to cause an inquiry to be made in like manner in respect of any matter connected with the administration of finances of University or institutions.
