Section 18(3) in The Indian Medical Council Act, 1956
(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).]
