Section 60(5) in The Medical Council Of India Regulations, 2000
(5)It shall be the duty of a visitor to-(a)attend personally every examination which he is required to visit and to see for himself the teaching facilities provided;(b)report to the President of the Council independently and separately on every examination visited by him:(c)include in his report as he may deem "relevant and desirable" a record of the days and hours when he was present during the course of each examination visited and of the parts or divisions of examinations in progress on each day and of the Medical Colleges, hospitals and other institutions which he visited;(d)include also in his report a statement to the extent to which the recommendations of the Council in regard to professional examinations have been carried out in the case of each examination visited by him and also to what extent the recommendations of the council on professional education have been given effect to in the visitation, and also the facilities for teaching in regard to accommodation, staff, equipment, existing in the medical colleges and associated hospitals and other institutions visited by him;(e)include in his report such other relevant observations as he may deem desirable;(f)make such inspections and enquiries on behalf of the Council as he might think necessary so as to enable him to draw up a report to the President on the specific issues for which the visitation is made.
