Section 21 in Rajasthan Non-Government Educational Institutions (Recognition, Grant-In-Aid and Service Conditions Etc.) Rules, 1993
21. Inspection of the Institution.
- With a view to exercising over all supervision and control over the affairs of the institution, any officer authorised for the purpose by the Director of Education/State Government may inspect without prior notice any institution or any part of it. The institutions shall make their record, available to facilitate such inspection. A detailed inspection report shall be submitted by such inspecting officer.
