Section 21 in The Punjab Medical Registration Act, 1916
21. Power of Council to call for information regarding efficiency to teaching and to attend examinations.
- The Council shall have power to request the governing body or authorities of any University, medical college or school, 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 of the efficiency of the instruction given therein in medicine and surgery and midwifery; and(b)to provide facilities to enable any member of the Council deputed by the Council in this behalf to be present at the examinations held by such UNiversity, college or school.If the said body or authorities refuse to comply with any such request the [State] Government may upon report by the Council remove such University, college or school from the schedule or refuse to include it in the schedule.
