Section 55 in Kerala University of Health Sciences Act, 2010
55. Submission of reports and inspection.
(1)Every affiliated college and recognised institution shall furnish such reports, returns and other particulars as the University may require for enabling it to judge the academic standards and standards of academic administration of the college or recognised institution.(2)The Vice-Chancellor shall cause every University department, school, centre, affiliated college or recognised institution to be inspected, at least once in every three years, by one or more committees appointed by him in that behalf which shall consist of the following members, namely:-(i)a Dean or a Chairman of Board of studies nominated by the Vice-Chancellor--Chairperson;(ii)one expert, in medical education, not connected with the University, nominated by the Vice-Chancellor;(iii)one expert, to be nominated by the Governing Council:Provided that no member of such committee shall be connected with the management of college or the institution concerned.(3)The committee shall submit its report to the Vice-Chancellor for consideration and for further action as may be necessary.
