Section 63 in The Indian Nursing Council Regulations
63.
The inspection of examinations under Section 13 (1) of the Indian Nursing Council Act shall be carried out in accordance with the following regulations :--(1)The Executive Committee of the Council shall appoint not less than two inspectors, whether from among members of the Council or otherwise to attend at qualifying and other examinations and to inspect Training Institutions.(2)An inspector shall have taught previously students in one or other of the subjects of the final examination or in cognate subjects for five years and shall have acted as examiner in such subjects.(3)The term of office of an inspector shall be fixed by the Executive Committee at the time of his/her appointment.(4)An inspector shall on receipt of a formal Commission in writing from the President under the Seal of the Council, attend and examinations held for the purpose of granting any recognized qualification or recognized higher qualification, and inspect such recognized training institutions, as the President or the Executive Committee may direct, and thereafter shall report to the Executive Committee on the sufficiency of the examination, or on the suitability of the institutions for the purposes of training and on the adequacy of the training therein.(5)It shall be the duty of the inspector :-(a)To make himself/herself acquainted with previous reports on the inspection of the qualifying examination or examinations and institutions which he/she is appointed to inspect and with the report of the Executive Committee of the Council thereon. He/She shall be provided by the Secretary with a copy of these documents and of the recommendations of the Council in regard to examinations, and of the resolutions with regard to nursing education.(b)To attend personally every examination which he/she is required to inspect, but not to interfere with the conduct thereof.(c)To report to the Executive' Committee his/her opinion as to the sufficiency of each examination and the suitability of each institution inspected by him/her.(d)To report relevant particulars about the questions asked in the written, oral and practical parts of each examination inspected by him/her, the equipment provided for clinical and practical examinations, the arrangements made for invigilation, the method and scales of marking the standard of knowledge shown by successful candidates, and generally all such details as may be required for adjudicating on the scope and character of the examination.(e)To report on the adequacy of the teaching programme in the institutions inspected with particular reference to class and demonstration rooms, teaching equipment, number of nursing tutors, facilities for practical experience in the hospital and public health field. Supervision of practical work during day and night, hours of duty, arrangements for living and recreation and the students health service.(f)To report, in the form of a brief diary, a record of the days and hours when he/she was present at the institution and during the course of the examination inspected, and of the parts of each examination in progress on each day.(g)To report on the extent to which the recommendations of the Council have been carried out in the case of each examination and institution inspected by him/her and also to what extent the resolutions of the Council on nursing education have been given effect to in the education of the students.(6)Every report of an inspector shall be cyclostyled and referred to the Executive Committee of the Council for consideration arid report to the Council. A copy shall be supplied to each member of the Executive Committee.(7)The report of the inspectors shall be deemed confidential unless in any particular case the Council shall direct otherwise.(8)A copy of the report made by an inspector marked "Confidential", shall be forwarded to the institution concerned with a request that the institution will furnish to the Council, with at little delay as possible, such observations thereon as it may think necessary.(9)A confidential copy of every report of an inspector with the observations of the institution thereon shall be supplied to each member of the Council and shall be considered together with the report of the Executive Committee thereon by the Council at their next meeting.(10)A copy of every report by an inspector, with the observations of the institution concerned, and the opinion of the Executive Committee thereon, shall be forwarded to the Central Government.(11)No inspector shall take part in the inspection of any examinations in the University or Nursing School or College or of any training institution in which he/she is a teacher or examiner.(12)An inspector may accept ordinary hospitality but may not accept hospitality of house and board, from examiners or any officials of the University or Nursing School or College or institutions in which he/she is conducting an inspection.(13)It shall be the duty of the Secretary to ascertain periodically from the examining bodies the date and place of every examination which may be inspected by the Council.
