Section 31 in The Maharashtra State Board of Technical Education Act, 1997
31. Inspection of institutions and report.
(1)Every affiliated institution shall furnished such reports, returns an other particulars as the Board may require for enabling it to judge the academic standard and standards of academic administration of the institution.(2)The [Director] [This word was substituted for the-word 'chairman' by Maharashtra 1 of 2003, Section 15, (w.e.f. 27-11-2002).] shall cause every affiliated institution to be inspected, at least once in every three years, by one or more committees appointed by him in that behalf.
