Section 30 in The Orissa Ayurvedic Medicine Act, 1960
30. Power to call for information from Medical Institution.
(1)It shall be the duty of the Faculty-(a)to secure the maintenance of an adequate standard of proficiency for the practice of Ayurvedic System of Medicine including the subjects of Medicine, Surgery and Midwifery. For the purpose of securing such standard, the Faculty may call upon the Governing Body or authorities of the Ayurvedic teaching Institutions, Examining Bodies or other Institutions as are included in, or are desirous of being included in the Schedule;-(b)to furnish such reports, returns or other informations as the Faculty may require of any course of study prescribed by bye-laws or examination hold by such body or institution with reference to grant of any qualification to enable it to judge the efficiency of the institution given therein in the Ayurvedic or any of its subjects or branches; and(c)to provide facilities to enable Inspectors or any member or visitor appointed and deputed by the Faculty for the purposes to attend and be present at all or any of the qualifying examinations conducted by such Ayurvedic institution or examining bodies or other institutions.(2)The Inspectors, members or visitors shall not interfere with the conduct of any examination, but it shall be their duty to report to the Faculty their opinion as to the sufficiency or insufficiency of every examination which they attend and any other matters in relation to such examinations on which the Faculty may require them to report.(3)Every qualifying examination held by the bodies or institutions authorised under this section shall be inspected by Inspectors, members or visitors, at least once in five years and more frequently it the Faculty so directs.(4)The Faculty shall forward a copy of every such report to the body which held the examination in respect of which the said report was made and shall also forward a copy of such report, together with any observations by the said body, to the Council.(5)An Inspector, a member or a visitor shall receive such remuneration to be paid as part of the expenses of the Faculty as the faculty with the permission of Government may determine.
