(1)Every [affiliated college, recognised institution and approved institution] [These words were substituted for the word 'affiliated college and recognized institution' by Gujarat 6 of 1973, section 33 (1).] shall furnish such reports, returns and other information as the [Executive Council] [This word was substituted for the word 'Syndicate' by Gujarat 6 of 1973, section 2 (2).] after consulting, the Academic Council may require to enable it to judge of the efficiency of the college or institution.(1A)[ (a) There shall be an inspection committee consisting of the Pro-Vice-Chancellor, if any, as the chairman and such other members as may be appointed by the Executive Council in accordance with the Statutes.(b)On a direction by the Executive Council in that behalf, it shall be the duty of the inspection committee to inspect an affiliated college, or as the case may be, a recognised or approved institution and make a report to the Executive Council.](2)[ The Executive Council shall cause every such college or institution to be inspected from time to time by the inspection committee.] [Sub-section (2) was inserted by Gujarat 6 of 1973, section 33 (3).](3)The [Executive Council] [This word was substituted for the word 'Syndicate' by Gujarat 6 of 1973, section 2 (2).] 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 (5) of section 33, sub-section (2) of section 35 and sub-section (2) of section 35A] [These words, brackets, figures and letter were substituted for the word, brackets and figures 'Sub-section (1) of section 33 and sub-section (2) of section 35' by Gujarat 6 of 1973, section 33 (4).],
