Section 39 in The Krantiguru Shyamji Krishna Verma Kachchh University Act, 2003
39. Inspection of colleges and of institutions and report.
(1)Every affiliated college, recognised institution and approved institution shall furnish such reports, returns and other information as the Executive Council after consulting the Academic Council may require to enable it to judge the efficiency of the college or institution.(2)On a direction by the Executive Council in that behalf, it shall be the duty of the Inspection Committee constituted under Section 57 to inspect an affiliated college or, as the case may be, a recognised or approved institution and to make a report to the Executive Council.(3)The Executive Council shall cause every such college or institution to be inspected from time to time by the Inspection Committee.(4)The Executive 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 (2) of Section 35 and sub-section (2) of Section 37 or, as the case may be, sub-section (2) of Section 38.
