Section 32 in Tamil Nadu Dr. M.G.R. Medical University Chennai (Affiliation of Dental Colleges) Statutes
32.
The inspection commission sent by the University shall inspect the facilities made available by the management of the college and report to the University as to whether all the facilities required to be provided by the college are provided. The inspection commission shall also point out in its report the lacunae, if any, in fulfilment of the conditions required to be fulfilled and also advise as to the capability of the college to rectify the lacunae within a period of two months. In case, there are lacunae in the fulfilment of the condition, the University may conduct re-inspection on payment of a sum of Rs. 5,000 (Rupees five thousand only) or such amount as may be prescribed by the Governing Council, from time to time, towards re-inspection fee and shall receive a final report from the inspection commission.
