47. Inspection of colleges and institutions and reports.
(1)Every affiliated College and recognised Institution shall furnish such reports, returns and other information as the Executive Council may, after consulting the Academic Council, require for enabling it to judge the efficiency of the College or Institution.(2)The Executive Council shall cause every such College or Institution to be inspected at least once in every two years by a committee of competent persons authorised by it in that behalf.(3)The Executive Council may call upon any College or Institution so inspected to take, within a specified period, such action as it thinks necessary regarding any of the matters stated in sub-section (3) of section 43 or sub-section (2) of section 46, as the case may be.
