Section 58 in Pharmacy Council of India Regulations, 1952
58.
The inspection of examinations under Section 16 of the Pharmacy Act shall be carried out in accordance with the following Regulations:(1)It shall be the duty of the Secretary periodically to ascertain from the Examining Bodies the date and place every examination which may be inspected by the Council.(2)The Executive Committee of the Council shall appoint the requisite number of Inspectors to attend at such qualifying and other examinations as the President or Executive Committee shall direct and to report thereon. An Inspector shall previously have taught students in one or other of the subjects of the final examination or in cognate subject for three years and shall have acted as Examiner at examinations on such subjects.(3)Every Inspector shall receive from the President a formal commission in writing under the Seal of the council. His instructions shall specify the examination or examinations or authority or institutions which he is required to inspect and shall inform him that he is to report thereon to the Executive Committee in accordance with these Regulations a copy of which shall at the same time be supplied to him.(4)It shall be the duty of the Inspector(a)to make himself acquainted with the Education Regulations and such previous Reports on the qualifying examination or examinations or authority or institution which he is appointed to inspect as the President may direct, and with the observations of the authorities or institutions and the Report of the Executive Committee of the Council thereon. He shall be provided by the Secretary with a copy of these documents and of the recommendations of the Council in regard to examinations, and of the Resolutions with regard to Pharmaceutical Education;(b)to attend personally every examination which he is required to inspect, but not to interfere with the conduct thereof;(c)to inspect any authority or institution which provides an approved course of study or has applied for the approval of its course of study and to see that the course is in conformity with the Education Regulations;(d)to report to the Executive Committee independently and separately his opinion as to the sufficiency or insufficiency of each examination or authority or institution inspected by him;(e)to set forth in his reports in order all necessary particulars as to the questions proposed in the written, oral and practical parts of each examination inspected by him, the apparatus and appliances provided for practical examinations, the arrangements made for invigilation, the method and scales of marking, the standard of knowledge show by successful candidates, and generally all such details as may be required for adjudicating on the scope and character of the examination;(f)to include in his report, in the form of a brief diary a record of the days and hours when he was present during the course of the examination inspected, and of the parts or division of each examination in progress on each day;(g)to include also in his reports a statement of the extent to which the recommendations of the Council in regard to examinations have been carried out in the case of each examination inspected by him, and also to what extent the resolutions of the Council on pharmaceutical education have been given effect to in the education of the students in the particular subject or subjects with which he is concerned in the inspection;(h)on receipt from the Secretary of a proof copy of any of his reports to compare such proof with the original, and correct, sign, and return it to the Secretary for preservation in the records of the Council as the authoritative copy of such report.(5)Every report of an Inspector shall be printed under the direction of the President, and as soon as the corrected proof thereof has been signed by such Inspector, as provided by these Regulations, copies of such report shall be printed and the report shall be referred to the Executive Committee of the Council for consideration and report to the Council. A copy shall be supplied to each member of the Executive Committee.(6)Reports of Inspectors shall be deemed confidential unless in any particular case the Council shall otherwise direct.(7)As soon as the copies of any report by an Inspector have been printed a sufficient number thereof, marked 'Confidential' shall be forwarded to the authority or institution concerned with a request that the authority or institution will furnish to the Council, with as little delay as possible, such observations thereon as it may think necessary.(8)A confidential copy of every report of an Inspector with the observations of the authority or institution thereon shall be supplied to each member of the Council and shall be considered together with the report of the Executive Committee thereon by the Council at its next session.(9)A copy of every report by an Inspector, with the observations of the authority or institution concerned, and the opinion of the Executive Committee thereon, shall, after approval by the Council, be forwarded to the Central Government.(10)No Inspector shall take part in the inspection of any examination in the Institution in which he is a teacher of examiner.(11)An Inspector may accept ordinary hospitality from, but may not accept hospitality of house and board from, examiners or from any officials of the Institution in which he is conducting an inspection.
