Section 40 in The Rajasthan Self-Financed Private Universities Ordinance, 2004
40. Powers of the State Government to inspect the University.
(1)For the purpose of ascertaining the standards of teaching, examination and research or any other matter relating to the university, the State Government may after consultation with the Vice-chancellor cause an assessment, to be made in such manner as may be prescribed, by such person or persons as it may deem fit.(2)The State Government shall communicate to the university its recommendations in regard to the result of such assessment for corrective action. The university shall adopt such corrective measures and made efforts so as to ensure the compliance of the recommendations.(3)If the university has failed to comply with the recommendation made under sub-section (2) within a reasonable time, the State Government may give such directions as it may deem fit for such compliance.
