Section 10(1) in Atal Medical and Research University, Himachal Pradesh Act, 2017
(1)The Chancellor, on the advice of the Government, shall have the right to cause an inspection or enquiry to be made by such person as it may direct, of the affairs and properties of the University, its buildings, laboratories, libraries, museums, workshops and equipments and of any college or institution, administered, affiliated, recognized or approved by the University and also of examinations, teaching and other work conducted or done by the University or in respect of any other matter connected with the University.
