Section 34(1) in The Maharashtra State Council of Examinations Act, 1998
(1)The Government shall have the right to cause an inspection to be made, by such person or persons as it may direct, of the State Council or a Regional Council of the buildings, hostels, laboratories, libraries and equipments of any institution recognised by or affiliated to the State Council; and to cause enquiry to be made in the like manner in respect of any matter connected with any Council. The Government shall, in every case, give due notice to the Council concerned of its intention to cause an inspection or inquiry to be made, and the Council shall be entitled to appoint the representative, who shall have the right to be present and be heard at such inspection or inquiry.
