Section 24(1)(xxiii) in The Bombay University Act, 1974
(xxiii)direct inspection of colleges and recognised institutions, halls, and hostels in order to assess the academic performance and needs, issue instructions, where necessary, for maintaining efficiency and ensuring adequate student amenities and proper terms and conditions of employment of their teachers and other employees, in the event of disregard of such instructions, recommend modification of the conditions of their affiliation or recognition, or such other measures as it thinks fit;