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State of Karnataka - Section

Section 67 in The Karnataka State Universities Act, 2000

67. Inspection of Colleges.

(1)Every affiliated college including permanently affiliated college 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 college and the academic quality achieved.
(2)The Syndicate shall cause every such college to be inspected from time to time by a Committee constituted for the purpose.
(3)The Syndicate may call upon any college 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 College shall comply with the directions of the University issued from time to time in respect of all matters relating to academic and administrative and matters an ciliary thereto.Chapter-XI Enrolment and Degrees