(1)The Board may appoint such number of Inspectors as it may deem fit on such salary as the Board may, with the previous sanction of the State Government, determine.(2)Such Inspectors shall, in accordance with any general or special directions of the Board given from time to time, inspect the institutions established by or affiliated to the Board and they shall report to the Board in regard to the courses of study pursued and training imparted at every institution which they inspect and on any other matters with regard to which the Board may require them to report.
