Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com University Grants Commission (Inspection of Universities) Rules, 1960 CONTENTS 1. . 2. . 3. . 4. . 5. . University Grants Commission (Inspection of Universities) Rules, 1960 In exercise of the power conferred by clause (g) of Sub-Section (2) of Section 25 of the University Grants Commission Act 1956 (3 of 1956) the Central Government hereby makes the following rules:- 1. . :- (1) These rules may be called the University Grants Commission (Inspection of Universities) Rules, 1960. (2) They shall come into force with immediate effect. 2. . :- In these rules unless the context otherwise requires:- (a) "Commission" means the University Grants Commission; (b) "University" means a University as defined in Section 2(f) of the University Grants Commission Act, 1956; and includes an institution of higher learning deemed to be a University under Section 3 of the said Act; (c) "Financial Year" means the year commencing from the Ist April and ending 31st March of the following calendar year; and (d) "Academic Year" means the academic year of the respective Universities. 3. . :- The Commission may appoint a Committee, wherever or whenever necessary consisting of such persons as it may decide in each case and subject to the provision of rule 6, to examine and report on the financial needs of a University or its standards of teaching, examination and research or both. 4. . :- Before the Commission inspects the University, the Commission shall send to the Vice-Chancellor of the University a questionnaire seeking information on all relevant matters relating to the Department/ Departments or institution/institutions to be inspected. 5. . :- After receipt of information under rule 4, the Commission shall fix the date of inspection by the Committee and communicate the same. to the University concerned.