Section 8(3) in Guru Gobind Singh Indraprastha University Act, 1998
(3)The Chancellor shall have the right to cause an inspection, to be made by such person or persons as he may direct, of the University, a college or an institution maintained by the University, their buildings, laboratories and equipment, and also of the examination, teaching and other work conducted or done by the University, college or institution, as the case may be, and to cause an inquiry to be made in the like manner in respect of any matter connected with the administration or finances of the University, college or institution, as the case may be.
