Section 34 in The Maharashtra State Council of Examinations Act, 1998
34. Inspection and inquiry.
(1)The Government shall have the right to cause an inspection to be made, by such person or persons as it may direct, of the State Council or a Regional Council of the buildings, hostels, laboratories, libraries and equipments of any institution recognised by or affiliated to the State Council; and to cause enquiry to be made in the like manner in respect of any matter connected with any Council. The Government shall, in every case, give due notice to the Council concerned of its intention to cause an inspection or inquiry to be made, and the Council shall be entitled to appoint the representative, who shall have the right to be present and be heard at such inspection or inquiry.(2)The Government shall communicate to the Council its views with reference to the results of the inspection or inquiry and may, after ascertaining the opinion of the Council thereon, advise it on the action to be taken, and fix a time limit for taking such action.(3)The Council shall report to the Government such action, if any, as it has taken or proposes to take upon the result of the inspection or inquiry. Such reports shall be submitted, with the opinion of the Council thereon, within such time as the Government may direct.(4)Where the Council does not, within the time fixed, take action to the satisfaction of the Government, it may, after considering any explanation furnished or representation made by the Council, issue such directions as it may think fit, and the council shall comply with such directions.
