Section 20(iv) in THE ANDHRA PRADESH MEDICAL PRACTITIONERS REGISTRATION ACT, 1968
(iv)The Government shall permit the Council to constitute two or three member committees for the purpose of visiting or inspecting any hospital or nursing home or institutions or places where alleged unethical practices are being taken place and where un-qualified persons or quacks or doctors who do not belong to modern system or scientific medicine practicing Modern medicine and prescribing drugs of modern medicine. Such committees shall be formed by Chairman of the Council with the members of all categories except ex-officio members of Council;
