Section 21(3) in The Punjab Homoeopathic Practitioners Act, 1965
(3)It shall be the duty of the Council to secure the maintenance of an adequate standard of proficiency for the practice of Homoeopathic System. For the purpose of securing such a standard the Council shall have authority to call on the governing body or authorities of any institution giving instruction in the Homoeopathic System and on any examining body authorised or desirous of being authorised under sub-section (2) -(a)To furnish such particulars, as the Council shall require of any course of study prescribed by regulations or examination held by such body or authority or in any school or college thereof with reference to the grant of any qualifications, and(b)To permit Inspectors appointed by the Council from amongst the registered practitioners in this behalf to attend and be present at all or any of the qualifying examinations.
