Section 34 in Arunachal Pradesh Colleges and Institutions of Higher Education (Establishment and Regulations) Act, 2010
34. Inspection of Institution of Higher Learning.
(1)The Government or the Competent Authority, may by order authorize any officer as inspection officer for inspection of an institution of higher learning, however, the officer so appointed may not be below the rank of inspecting officer under the Government, for the inspection of an institution of higher learning.(2)The officer as authorised under the sub-section (1) shall enjoy the powers of inspection on all the working aspects of the institution of higher learning.(3)The management and the employees of the institution of higher learning shall be bound to extend all reasonable and necessary facilities and helps to such inspector as are required for the conduct of inspection.(4)The management shall be bound to follow ail the directions and suggestions given by the inspector, However, the aggrieved management by such directions and suggestions may prefer an appeal within a period of thirty days from the receipt of such instructions to the Authority, whose decision shall be final and binding on such appeal.
