Section 14 in Arunachal Pradesh Indian Medicine Council Act, 2013
14. Commissioner of Enquiry.
(1)Whenever it appears to the State Government that the State Council is not complying with any of the provisions of this Act; the State Government may appoint a Commission of enquiry consisting of three persons, two of whom may be appointed by the State Government and out of the said two, one being first class Magistrate serving in the State and the third one by the State Council, and shall submit to the State Government of the findings of enquiry.(2)The State Government on the basis of report of such Commission shall direct the State Council to take suitable actions or remedial steps as may be deemed necessary.Chapter-III Powers To Make Rules
