Section 47 in Rajiv Gandhi University of Health Sciences Act, 1994
47. Inspection of colleges and reports.
(1)Every affiliated college shall furnish to the Registrar such reports, returns and other information, as the Syndicate after consulting the Academic Council may require to enable it to judge the efficiency of the college or institution.(2)The Syndicate shall cause every such college to be inspected from time to time by one or more competent persons authorised by it in this behalf.(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 of the matters referred to in sub-section (2) of section 45.
