Section 27 in Andhra Pradesh Para Medical Board Act, 2006
27. Inspection of institutions.
(1)The Board may appoint either on regular or ad-hoc basis such number of officers as it may deem necessary, to inspect any institution for the purposes of granting recognition under this Act.(2)The officers referred to in sub-section (1) shall also be empowered to conduct periodical inspections of the recognized institutions to ensure that the required standards are being maintained by them.(3)The Secretary or any officer authorised by the Board may enter into the premises of any recognized institutions to make any inquiry or inspection which is authorized by the provisions of this Act or of any rule or regulation or order made thereunder.(4)The Manager and employees of a recognized institution and its employees shall be bound to offer to the officers of the Board such access at all reasonable times, to the premises of such institution and to all documents and materials as may in the opinion of such officers be necessary to enable them to discharge their duties under this section.Chapter - VII Finance
