Section 6(1) in Veterinary Council Of India Regulation, 1991
(1)In furnishing the report to the Executive Committee under sub-regulation (2) of regulation 4, it shall be the duty of an inspector to give his opinion categorically about the sufficiency or otherwise of each examination and also to record therein his specific opinion whether-(a)the examination was properly conducted;(b)the questions for such examination were framed having regard to the standards of the education imparted; and(c)the teaching facilities available in the veterinary college, hospital or other institution in which veterinary education is given are sufficient.
