Section 56 in Dr. Babasaheb Ambedkar Technological University Act, 2014
56. Inspection of colleges and recognized institutions and report.
(1)Every affiliated college and recognized institution shall furnish such reports, returns and other particulars as the University may require for enabling it to judge the academic standards and standards of academic administration of the college or recognized institution.(2)The Vice-Chancellor shall cause every University department or institution, affiliated college or recognized institution to be inspected, at least once in every three years, by one or more committees appointed by him in that behalf which shall consist of the following members, namely :-(a)a member of Planning and Evaluation (Monitoring) Board of the University or a Director nominated by the Vice-Chancellor - Chairman;(b)two experts, not connected with the University, nominated by the Academic Council;(c)one expert, to be nominated by the Executive Council :Provided that, no member on such committee shall be connected with the management of college or the institution concerned.(3)The committee shall submit its report to the Vice-Chancellor for his consideration and for further action as may be necessary.
