Section 59(6) in The Medical Council Of India Regulations, 2000
(6)The Inspector shall comply with the following requirements, namely:-(a)to acquaint himself with such previous reports on the-(i)facilities for teaching existing at the college, associated hospital or other institutions, wherein instructions are given to students; and(ii)qualifying examination or examinations which he is appointed to inspect as the President may direct;(iii)observations of the Universities; and(iv)report of the Executive Committee thereon;(v)recommendations of the Council in regard to professional examination;(vi)resolutions with regard to medical education:Provided that the Registrar shall furnish him with a copy of these documents.(b)(i)to attend personally every examination which he is required to inspect but not to interfere with the conduct thereof;(ii)to inspect the medical colleges, hospitals and other institutions in regard to matters like the standard of staff, equipment, accommodation, training and other facilities for medical education.(c)to report to the Executive Committee/Post-graduate Medical Education Committee jointly or separately in respect of his/their opinion about the standards of the examination attended by him and all teaching facilities available in the institutions in which the candidates were trained;(d)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 attended by him, the cases and the appliances provided for clinical and practical examinations, the arrangements made for invigilation, the method and scales of marking the standard of knowledge shown by successful candidates and generally all such details as may be required for evaluating the scope and nature and standards of the examination;(e)to inspect and set forth in his report information relating to and comments on teaching facilities, equipment, accommodation and staff existing at such colleges, hospitals and other institutions;(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 to see for himself the teaching facilities provided and of the parts or division of each examination in progress on each day;(g)to include also in his report a statement of the extent to which the recommendation of the Council in regard to professional examinations have been carried out in the cases of each examination inspected by him, and also to what extent the resolutions of the Council on professional 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; and(h)on receipt from the Registrar of a proof copy of any of his report, to compare such proof with the original and correct, sign, and return it to the Registrar for preservation, in the records of the Council, as the authorised copy of such report.
