Section 33(1) in Srinagar and Jammu Cluster Universities Act, 2016
(1)Subject to the provisions of this Act and the Statutes and Regulations made thereunder, the Board of Inspection shall perform the following functions :-(a)receive all applications for recognition or affiliation of colleges and other teaching institutions including all applications for recognition in new courses or subjects referred to it by the Syndicate and cause an inspection to be made and lay its report before the Syndicate for decision ;(b)appoint inspectors for the inspection of a College once at least within a period of three years after the grant of the privileges of an affiliated or Constituent College or after the inspection last held, consider the report of the inspectors and forward it to the Syndicate with its recommendations.
