Section 19 in The Bihar and Orissa Medical Act, 1916
19. Power to Council to call for certain information from authorities of Medical College or School included or wishing to be included in Schedule.
- The Council shall have power to call on the governing body or authorities of any Medical College School, or other Institution included in or desirous of being included in the Schedule-(a)to furnish such reports, returns, or other information as the Council may require to enable them to judge of the efficiency of the instruction given therein in medicine, surgery, and midwifery; and(b)to provide facilities to enable any member of the Council (deputed by the Council in this behalf) to be present at the examinations to be held by such College or School.
