Section 30(5) in Maharashtra Homoeopathic Practitioners' Act, 1960
(5)It shall be the duty of the [Council] [This word was substituted for the word 'Court' by Maharashtra 16 of 1988, Section 32.] to secure the maintenance of an adequate standard of proficiency for the practice of the Homoeopathic [* * *] [The words, 'or the Biochemic' were deleted by Maharashtra 19 of 1988, Section 19(b)(i).] system of medicine ,[as prescribed by the Central Council] [These words were inserted by Maharashtra 19 of 1988, Section 19(b)(ii).]. For the purpose of securing such standard, the [Council] [This word was substituted for the word 'Court' by Maharashtra 16 of 1988, Section 32.] shall have authority to call on the governing body or authorities of any recognised institutions to permit inspectors or any members or visitors appointed by the [Council] [This word was substituted for the word 'Court' by Maharashtra 16 of 1988, Section 32.] in this behalf to inspect the recognised institutions and the hospitals attached to them and to attend and be present at all or any of the examinations held by the institutionSection Every recognized institution shall comply with any reasonable direction issued by the [Council] [This word was substituted for the word 'Court' by Maharashtra 16 of 1988, Section 32.] from time to time.
