Section 8(2) in The U.P. Harcourt Butler Technical University Act, 2016
(2)Where the State Government decides to cause an inspection or enquiry to be made under Section 8(1), it shall inform the University of the same through the Registrar and any person nominated by the Executive Council may be present at such inspection or enquiry as representative of the University and shall have the right, to be heard as such:Provided that no legal practitioner shall appear, plead or act on behalf of the University at such inspection or inquiry.
