Section 29 in The United Provinces Indian Medicine Act, 1939
29. Power of Board to call for information from medical institutions.
- The Board shall have power to call upon the governing body or authorities of a Medical Corporation, examining body or other institutions included in or desirous of being included in the Schedule-(a)to furnish such reports, returns or other information as the Board may require to enable it to judge of the efficiency of the instruction given therein in medicine, surgery or midwifery; and(b)to provide facilities to enable a member of the Board deputed by the Board in this behalf to be present at the examinations held by such Medical Corporation, examining body or other institutions.
