Section 21(b) in The Punjab Medical Registration Act, 1916
(b)to provide facilities to enable any member of the Council deputed by the Council in this behalf to be present at the examinations held by such UNiversity, college or school.If the said body or authorities refuse to comply with any such request the [State] Government may upon report by the Council remove such University, college or school from the schedule or refuse to include it in the schedule.
