Section 39 in Dr. Sarvepalli Radhakrishnan Rajasthan Ayurved University, Jodhpur Act, 2002
39. Inspections of colleges and reports.
(1)Every affiliated college, recognized institution and approved institution shall furnish such reports, returns and other information as the Academic Council may require to enable it to judge the efficiency of the college or institution.(2)The Academic Council shall cause every such college or institution to be inspected from time to time by one or more competent persons authorized by it in this behalf.(3)The Academic 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 may be, sub-section (2) of section 38.
