Section 10(3) in THE DELHI SKILL AND ENTREPRENEURSHIP UNIVERSITY ACT, 2019
(3)The Chancellor may cause an inspection to be made by such person or persons as he may direct, of theUniversity, its buildings, libraries and equipment and of any institution maintained by the University, and also of theexaminations, teaching and other work conducted or done by the University and cause an inquiry to be made in thelike manner in respect of any matter connected with the administration and finances of the University;
