(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 equipment.(b)of any college or institution maintained by or affiliated to the University, and(c)into all affairs of the University and of such college or institution including examination and other work conducted or done by the University or such college or institution, and(2)to cause an enquiry to be made into the income, expenditure, properties, assets and liabilities of the University and of any college or 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 relates to a college, both to the University and the college affiliated to it, as the case may be, of its intention to cause such inspection or inquiry.(2)The State Government shall communicate to the Court and the Executive Council its views on the results of such inspection or inquiry and may, after considering the opinion of the Court and the Executive Council or of such college or institution thereon, advise the University or such college or institution regarding the action which the State Government considers fit to be taken by the University or by such college or institution in the matters concerned and the University or such college or 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 college or institution to give effect to such advice of the State Government.
