Section 31 in The Gujarat Ayurved University Act, 1965
31. Inspection of colleges and reports.
(1)Every affiliated college, recognised institution and approved institution shall furnish such reports, returns and other information as the Syndicate may require to enable it to Judge the efficiency of the college or institution.(2)The Syndicate shall cause every such college or institution to be inspected from time to time by one or more competent persons authorised by the Syndicate in this behalf.(3)The Syndicate 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 matter referred to in sub-section (1) of Section 27 and sub-section (2) of Section 29, or as the case may be, sub-section (2) of Section 30.
