Section 18 in The Indian Medical Council Act, 1956
18. Visitors at examinations.-
[(1) The Council may appoint such number of visitors as it may deem requisite to inspect any medical institution, college, hospital or other institution where medical education is given, or to attend any examination held by any University or medical institution for the purpose of granting recognized medical qualifications.](2)Any person, whether he is a member of the Council or not, may be appointed as a visitor under this section but a person who is appointed as an inspector under section 17 for any [inspection or examination] [[ Substituted by Act 24 of 1964, Section 9, for " examination" (w.e.f.16.6.1964).]] shall not be appointed as a visitor for the same [inspection or examination] [Substituted by Act 24 of 1964, Section 9, for " examination" (w.e.f. 16.6.1964). ].(3)[ The visitors shall not interfere with the conduct of any training or examination, but shall report to the President of the Council on the adequacy of the standards of medical education including staff, equipment, accommodation, training and other facilities prescribed for giving medical education or on the sufficiency of every examination which they attend.] [ Substituted by Act 24 of 1964, Section 9, for sub-Sections (3) (w.e.f. 16.6.1964).](4)The report of a visitor shall be treated as confidential unless in any particular case the President of the Council otherwise directs:Provided that if the Central Government requires a copy of the report of a visitor, the Council shall furnish the same.
