(1)The University may, at 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, of the University, its buildings, laboratories, libraries, museums, workshops and equipments and of other institutions maintained, recognized or approved by, or affiliated to, the University, and also of the work conducted by the University and also cause an enquiry to be made in respect of any 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 o 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 or enquiry under sub-section (1).
