Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Gujarat - Section

Section 49 in Kamdhenu University Act, 2009

49. Inspection of college or recognised institution.

(1)Every affiliated college and recognised institution shall furnish such reports, returns and other information as the Board, after consulting the Academic Council, may require to enable it to judge the efficiency of the college or the institution.
(2)On a direction by the Board in that behalf, it shall he the duty of the inspection committee constituted by it to inspect an affiliated college or a recognised institution and to make a report to the Board.
(3)The Board shall cause every such college or institution to be inspected from time to time by the inspection committee.
(4)The Board 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 the matters and undertakings referred to in its application under sub-section (1) of section 46 or, as the case may be, subsection (2) of section 48 or the conditions subject to which such status is granted.