Section 39 in The Maharaja Krishnakumarsinhji Bhavnagar University Act, 1978
39. Inspection of colleges and report.
(1)Every affiliated college, recognised institution and approved institution shall furnish such reports, returns and other information as the Executive Council after consulting the Academic Council, may require to enable it to judge the efficiency of the college or institution.(2)The Executive Council shall cause every such college or institution to be inspected from time to time by one or more competent persons authorised by the Executive Council.(3)The Executive Council 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 (1) of Section 35, sub-section (2) of Section 37, or, as the case be, sub-section (2) of Section 38.
