Section 28(1) in The Maharashtra Medical Practitioners Act, 1961
(1)If it appears to the State Government on the report of the [Council] [This word was substituted for the 'Faculty' by Maharashtra 23 of 1982, Section 29.] or otherwise that any recognised institution is not maintaining an adequate standard of training according to the requirements of the [Council] [This word was substituted for the 'Faculty' by Maharashtra 23 of 1982, Section 29.], the State Government may ask the [Council] [This word was substituted for the 'Faculty' by Maharashtra 23 of 1982, Section 29.] to direct the institution to take steps within such reasonable time as it may fix to bring the training up to the required standard.
