Section 8(3) in North-Eastern Hill University Act, 1973
(3)The Visitor shall, in every case, give notice of his intention to cause an inspection or inquiry to be made,--(a)to the University, if such inspection or inquiry, is to be made in respect of the University, College or Institution maintained by it, or(b)to the management of the College or Institution, if the inspection or inquiry is to be made in respect of a College or an Institution admitted to the privileges of the University, and the University or the management, as the case may be, shall have the right to make such representations, to the Visitor, as it may consider necessary.
