Section 17(7) in The Punjab School Education Board Act, 1969
(7)cause enquiries to be made through such agency and in such manner as may be prescribed regarding the conditions prevailing in an institution before it is admitted to the privileges of the Board and require such agency to inspect [affiliated institutions] [Substituted by Punjab Act 10 of 1987.] and submit a report to the Board as to how far the conditions and restrictions on which the institution was admitted to the privileges of the Board are being complied with;
