Section 11(1) in Krishnaguru Adhyatmik Visvavidyalaya Act, 2017
(1)The Chancellor shall have the right to cause an inspection to be made by such person or persons as he may direct of the affairs and properties of the University of the colleges, institutions and bodies maintained by the University and also of the examinations, teaching and other works conducted or done by the University, its officers and authorities, and to cause an enquiry to be made in tho like manner in respect of all or any if the matters aforesaid and of any other matter connected with the University.
