Section 40 in Arni University (Establishment and Regulation) Act, 2009
40. Powers of the Government to inspect the University.
(1)For the purpose of ascertaining the standards of teaching, examination and research or any other matter relating to the University, the Government [or the Regulatory Commission as the case may be [***] [Inserted vide Act No. 17 of 2012.], cause an assessment to be made in such manner as may be prescribed, by such person or persons as it may deem fit.(2)The Government [or the Regulatory Commission, as the case may be,] [Inserted vide Act No. 17 of 2012.] shall communicate to the University its recommendations in regard to the result of such assessment for corrective action and the University shall take such corrective measures as are necessary so as to ensure the compliance of the recommendations.(3)If the University fails to comply with the recommendation made under sub-section (2) within a reasonable time, the Government [or the Regulatory Commission, as the case may be,] [Inserted vide Act No. 17 of 2012.] may give such directions as it may deem fit which shall be binding on the University.
