Section 46(2) in Biju Patnaik University of Technology Act, 2002
(2)The Commission constituted under sub-section (1) shall inquire into, and make a report on-(i)the working of the University with special reference to quality and relevance of courses of studies and instructions;(ii)the financial position of the University;(iii)the suitability of the provisions of this Act or the Statutes, Regulations and Rules with a view to bringing about improvements in the affairs of the University; and(iv)such other matters as may be referred to it by the Government and make such recommendations to the Government as it thinks fit.
