(1)The University may, at such regular intervals as it deems necessary, and shall once in every five years, cause an inspection to be made by such person or machinery, as may be prescribed by the Statutes-(a)of the University; its buildings, laboratories, libraries, museums, workshop and equipments and of other institutions maintained recognised or approved by, or affiliated to, the University;(b)of the work conducted by the University; and(c)in respect of any other matter connected with the University.(2)A report of the inspection made under sub-section (1) shall be placed before the Syndicate for such action as may be necessary.(3)The Syndicate shall report to the Government and the Chancellor the action, if any, which is proposed to be taken or has been taken upon the result of any inspection under sub-section (1).
