Section 40 in The Dr. Babasaheb Ambedkar Technological University Act, 1989
40. Inspection of institutions and reports.
(1)Every recognised institution shall furnish such reports, returns and other information as the Executive Council may require to enable it to judge the efficiency and necessity of the institution with respect to the University requirements.(2)The Executive Council shall cause inspection by one or more competent persons authorised by it in this behalf.(3)The Executive Council may call upon any recognised institution so inspected to take, within a specified period, steps necessary in respect of any of the matters referred to in section 38 and this section.
