47. Inspection of colleges and institutions and reports.
(1)Every affiliated college and every recognized institution shall furnish such reports, returns and other information as the Syndicate may [after consulting the Academic Council] [These words were inserted, by Gujarat 8 of 1966, Section 23.] require to enable it to judge the efficiency of the college or institution.(2)The Syndicate shall cause such college or institution to be inspected from time to time by one or more competent persons authorised by the Syndicate in this behalf.(3)The Syndicate may call upon any college or institution so inspected to take, within a specified period, such action as may appear to it to be necessary in respect of any of the matters, referred to in sub-section (1) or section 44 of sub-section (2) of section 46, as the case may be.
