Section 20(iv) in Telangana Medical Practitioners Registration Act, 1968
(iv)[ The Government shall permit the Council to constitute two or three member committees for the purpose of visiting or inspecting any hospital or nursing home or institutions or places where alleged unethical practices are being taken place and where unqualified persons or quacks or doctors who do not belong to modern system or scientific medicine practicing modern medicine and prescribing drugs of modern medicine. Such committees shall be formed by Chairman of the Council with the members of all categories except ex-officio members of the Council; (v) The Government shall also permit the Council to constitute such committees as specified in clause (iv) above to visit or inspect institutions or hospitals or places or nursing homes where the names of the doctors are removed from the register for their unethical acts but alleged to be continuing to practice without surrendering the certificate or registration without sufficient cause within the prescribed time.] [Clauses (iv) and (v) inserted by Act No. 10 of 2013.]
