Section 26(1) in The Orissa Medical Registration Act, 1961
(1)The Council shall have power to call on the authorities of any examining body included in or desirous of being included in the Schedule-(a)to furnish such reports, returns or other information as the Council may require, to enable it to judge the standard of the examinations held by such body and of the efficiency of the instruction given in the Medical Colleges and Schools or Institutions where candidates for the examination by such body are trained; or(b)to provide facilities for enabling any member of the Council deputed by the Council in this behalf to be present at the examinations to be held by such examining body.
