Section 33 in Gujarat University (Amendment) Act, 1972
33. Amendment of section 36 of Bom. 50 of 1949.- In section 36 of the principal Act-
(1)in sub-section (1), for the words "affiliated college and recognized institution" the words "affiliated college, recognised institution and approved institution" shall be substituted;(2)after sub-section (1), the following sub-section shall be inserted, namely:-"(1A)(a) There shall be an inspection committee consisting of the Pro-Vice-Chancellor, if any, as the chairman and such other members as may be appointed by the Executive Council in accordance with the Statutes.(b)On a direction by the Executive Council in that/behalf, it shall be the duty of the inspection committee to inspect an affiliated college, or as the case may be, a recognised or approved institution and make a report to the Executive Council.";(3)for sub-section (2), the following shall be substituted, namely:-"(2) The Executive Council shall cause every such college or institution to be inspected from time to time by the inspection committee,";(4)in sub-section (3), for the words, brackets and figures "sub-section (1) of section 33 and sub-section (1) of section 35" the words, brackets, figures and letter "sub-section (5) of section 33, sub-section (2) of section 35 and sub-section (2) of section 35A" shall be substituted.
