Section 7 in The Gujarat Educational Institutions (Regulation) Act, 1984
7. Appointment of Inspectors and their powers.
(1)The State Government may by notification in the Official Gazette appoint such persons as posses the prescribed qualification to the Inspectors for the purpose of this Act and may assign to them such local limits as it may think fit.(2)No person shall be appointed under sub-section (1) or having been so appointed, shall continue to hold office, who is or becomes directly or indirectly interested in an educational institution or in the courses of instruction conducted by it.(3)Subject to any rules made in this behalf, an Inspector may, within the local limits for which he is appointed,(a)enter, with such assistants being persons in the service of the Government, as he thinks fit, any place which is used, or which he has reason to believe is used as an educational institution.(b)require the production of any document relating to the educational institution and take on the spot or otherwise statements of any person, which he may consider necessary for carrying out the purposes of this Act.(c)exercise such other powers as may be prescribed for carrying out the purposes of this Act.
