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State of Uttar Pradesh - Section

Section 30 in The Uttar Pradesh State Sports University Act, 2021

30. inspection of affiliated colleges and report. -

(1)Every affiliated college shall furnish such reports, returns and other information as the Board, after consulting the Academic and Activity Council, may require in order to judge the efficiency of such college.
(2)College shall do annual self certification and upload on as per a standard proforma format and upload it on the designated portal.
(3)The Board shall cause every such college (to be inspected from time to time by the inspection committee consisting of the Vice-Chancellor who shall be the Chairman and such other members, as may be appointed by the Board in accordance with the Statutes.
(4)It shall be the duty of the inspection committee on the directions of the Board in this behalf, to inspect an affiliated college, and make a report to the Board.
(5)The Board may call upon the college so inspected to take, within a specified period, such actions as may appear to it to be necessary.