Section 30(6) in Maharashtra Homoeopathic Practitioners' Act, 1960
(6)The inspectors, members or visitors shall not interfere with the conduct of any examination but it shall be their duty to report to the [Council] [This word was substituted for the word 'Court' by Maharashtra 16 of 1988, Section 32.], their opinion as to the sufficiency or insufficiency of every examination which they attend and any other matters in regard to such institutions on which the [Council] [This word was substituted for the word 'Court' by Maharashtra 16 of 1988, Section 32.] may require them to report.
