Section 31 in Rajasthan Para-medical Council Act, 2008
31. Power of Council to call for information from institutions etc.
(1)The Council shall have power to call upon the governing body or authority of any recognized institution-(a)to furnish reports, returns or other information as the council may require to enable it to judge the efficiency of the institution or the education or training imparted therein; 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 to be held by any such institution.(2)The Council shall have power to inspect any such institution and may for the purpose appoint a committee of not less than three and not more than five members of the Council to inspect the same and submit a report in regard thereto to the Council.
