Section 8 in The U.P. Regulation of Coaching Act, 2002
8. Inspection.
(1)The Competent Officer may inspect any records of a coaching centre.(2)The owner or the person in charge of a coaching centre shall produce before the Competent Officer such records as may be required by the Competent Officer during the inspection.(3)The Competent Officer shall, after making the inspection under this section, prepare a report showing the defects or irregularities, if any, noticed by him during the inspection and forward a copy thereof to the owner or the person in charge of the coaching centre and the State Government.(4)Upon receiving the report under sub-section (3), the owner or the person in charge of the coaching centre shall rectify the defects or irregularities mentioned in such report within the time fixed by the Competent Officer for the purpose.
