University Grants Commission Act 1956
13. Inspection.
(1) For
the purpose of ascertaining the financial needs of a University or its
standards of teaching, examination and research,
---------------------------------------------------------------------- 1. Ins.
by Act 33 of 1972, s. 6 (w.e.f. 17-6-1972). 2. Re-numbered by Act 59 of 1984 s.
3 (w.e.f 1-10-1984). 110 the Commission may, after consultation with the
University, cause an inspection of any department or departments thereof to be
made in such manner as may be prescribed and by such person or persons as it
may direct.
(2) The
Commission shall communicate to the University the date on which any inspection
under sub-section (1) is to be made and the University shall be entitled to be
associated with the inspection in such manner as may be prescribed.
(3) The
Commission shall communicate to the University its views in regard to the
results of any such inspection and may, after ascertaining the opinion of the
University, recommend to the University the action to be taken as a result of
such inspection.
(4) All
communications to a University under this section shall be made to the
executive authority thereof and the executive authority of the University shall
report to the Commission the action, if any, which is proposed to be taken for
the purpose of implementing any such recommendation as is referred to in
sub-section (3).