Section 57 in Karnataka Janapada Vishwavidyalaya Act, 2011
57. Inspection of Institutions.
(1)Every recognized institution including permanently recognized institution shall furnish to the Registrar such reports, returns and other information as the Syndicate in consultation with Academic Council may require to judge the efficiency of the institution and the academic quality achieved.(2)The Syndicate shall cause every such institution to be inspected from time to time by a committee constituted for the purpose.(3)The Syndicate may call upon any institution so inspected to take within a specified period such action as may appear to it to be necessary in respect of any matters.(4)Every institution shall comply with the directions of the University issued from time to time in respect of all matters relating to academic, administrative and matters ancillary thereto.Chapter-X Enrolment and Degrees
