Section 11 in The School of Planning and Architecture Act, 2014
11. Visitor.
(1)The President of India shall be the Visitor of every School.(2)The Visitor may appoint one or more persons to review the work and progress of any School and to hold inquiries into the affairs thereof and to report thereon in such manner as the Visitor may direct.(3)Upon receipt of any such report, the Visitor may take such action and issue such directions as he considers necessary in respect of any of the matters dealt with in the report and the School shall be bound to comply with such directions within reasonable time.
