(1)(i)The State Government shall have the right -(1)to cause an inspection to be made, by such person or persons as it may direct,-(a)of the University, its buildings, laboratories, libraries, museums, press establishment, workshops and equipments,(b)of any Institution maintained by or affiliated to the University, and(c)into all affairs of the University and of such Institution including examination and other work conducted or done by the University or such Institution, and(2)to cause an enquiry to be made into the income, expenditure, properties, assets and liabilities of the University and of any Institution maintained by or affiliated to the University.(ii)The State Government shall, in every such case of inspection or enquiry, give previous notice to the University, and, if the inspection or enquiry relates to an Institution, both to the University and the Institution, of its intention to cause such inspection or enquiry.(2)The State Government shall communicate to the Court or to the Institution as well as to the University, as the case may be, its views on the results of such inspection or enquiry and may, after considering the opinion of the Court or of such Institution thereon, advise the University or such Institution regarding the action which the State Government considers fit to be taken by the University or by such Institution in the matter concerned and the University or such Institution shall report to the State Government, within such time as the State Government may direct, the action which is proposed to be taken or has been taken by the University or by such Institution to give effect to such advice of the State Government.(3)The State Government may, after considering the report referred to in sub-section (2), advise the University or such Institution, as the case may be, to take such further action in the matters concerned as may, in the opinion of the State Government, be necessary, and the University or such Institution shall take or cause to be taken such further action within such time as may be specified in that behalf by the State Government.
