Section 30(5) in The Bombay Homoeopathic Practitioners' Act, 1959
(5)It shall be the duty of the [Council] to secure the maintenance of an adequate standard of proficiency for the practice of the Homoeopathic [* * *] system of medicine [as prescribed by the Central Council]. For the purpose of securing such standard, the [Council] shall have authority to call on the governing body or authorities of any recognised institution to permit inspectors or any members or visitors appointed by the [Council] in this behalf to inspect the recognised institutions and the hospitals attached to them and to attend and be present at all or any of the examinations held by the institutions. Every recognised institution shall comply with any reasonable direction issued by the [Council] from time to time.
