Section 24(1)(xiv) in The Maharaja Sayajirao University of Baroda Act, 1949
(xiv)to arrange for and direct the inspection of affiliated colleges, and recognised institutions, and to lay down conditions for ensuring or maintaining their efficiency in teaching, training or research and [to issue instructions for ensuring proper conditions of employment for members of the staff of such colleges or institutions and, in case of disregard of such instructions, to recommend modification of conditions of their affiliation or recognition, or to take such other steps as it deems proper] [These words were substituted for the words 'to supervise hostels and to direct rheir inspection' by Bombay 52 of 1950, Section 18 (c).];