Section 9(5) in Jammu and Kashmir Nursing Council Act, 2012
(5)Without generality to the forgoing provisions, the Executive Committee shall discharge following functions, namely:(i)the Executive Committee shall recommend to the Council such number of Inspectors whether from among members of the Council or otherwise, as it deems necessary, to inspect any institution recognized as a training institution, and to inspect examinations held for the purpose of granting any recognized qualification or recognized higher qualification and the inspectors so appointed by the Council shall report to the Executive Committee on the suitability of the institution for the purposes of training and on the adequacy of the training therein, or as the case may be, on conduct of the examination;(ii)the Executive Committee shall forward a copy of such report to the council or institution concerned, and shall also forward copies with the remarks, if any, of the council or institution concerned thereon to the Government;(iii)the Executive Committee shall submit its report to the Council regarding withdrawal of recognition of an institution if it is satisfied that the courses of study and training and the examinations conducted in order to obtain a recognized qualification from any authority or the conditions for admission to such courses or the standards of proficiency required from the candidates at such examination are not in conformity with the regulations made under the Act or fall short of the standards required thereby or that an institution recognized by the Council for the training of Nurses, Midwives or Health Visitors doesn't satisfy the requirements prescribed by the Council.
