Section 23(2) in The Maharashtra State Council For Occupational Therapy And Physiotherapy Act, 2002
(2)The Inspectors appointed under this section shall not interfere with the course of any examinations but they shall report to the Executive Committee on the suitability of the institution for the purposes of training and on the adequacy of the training therein, or as the case may be, on the sufficiency of the standard of examinations, and on any other matters with regard to which the Executive Committee may require them to report.
