Section 21 in Tamil Nadu Medical Registration Act, 1914
21. Power of Council to call for information regarding efficiency of teaching and examinations.
- The Council shall have power to call on 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 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 demand, the [State Government] [The words 'Provincial Government' were substituted for the words 'Governor in Council' by the Adaptation Order of 1937 and the word 'State' was substituted for 'Provincial' by the Adaptation Order of 1950.] may, upon report by the Council, remove such University, college or school from the Schedule or refuse to include it in the Schedule.
