Section 23 in Indian Institute of Public Health Gandhinagar Act, 2015
23. Assessment for ascertaining the standard of teaching, etc.
(1)The State Government may, for the purpose of ascertaining the standard of teaching, examination and research or any matter relating to the University, cause an assessment to be made in such manner as may be prescribed by the rules.(2)The State Government shall communicate its recommendations to the University on the basis of such assessments for corrective actions. The University shall adopt such corrective measures and comply with the recommendations.(3)The State Government may give directions as it may deem fit if the University fails to comply with the recommendations made under sub-section (2) above within reasonable time. The directions given by the State Government shall be immediately complied by the University.
