Section 20 in Assam Non-Government Educational Institutions (Regulation and Management) Act, 2006
20. Inspection or Supervision
- The Director or any officer authorised in this behalf, may,-(a)enter at any time, with or without notice, any place or building or premises which he/she has reasons to believe, is being used as a non-government educational institution;(b)make such examination of place, building or premises or inspect any place, building or premises, equipment, articles or documents including financial transactions and seize any of such equipment articles, documents deemed necessary for the purpose of examination/investigation or collection of evidence and retain them as long as necessary;(c)after making the inspection, the Director or his authorized officer carrying out the inspection shall furnish a copy of the inspection report to the Manager of Managing Committee of the non-government educational institution to act upon the (sic) and for compliance thereof.
