Section 19(1A) in The Paschim Banga Ayurvedic System Of Medicine Act, 1961
(1A)to call on the authority of an institution affiliated to the Parishad, or of an institution applying for affiliation, to furnish within such period as may be specified, such reports, returns or other information as the Parishad may require to judge the efficiency of the institution;] [[Clauses (1) and (1A) substituted for original clause (1) by W.B. Act 11 of 1967. Original clause (1) was as under:-'(1) to grant affiliation to institutions teaching the Ayurvedic system of medicine or to withdraw, after giving the authorities of an institution an opportunity to show cause against the action proposed to be taken, such affiliation, and to call on the authority of any such institution or of an institution applying for affiliation to furnish within such period as may be specified such reports, returns or other information as the Parishad may require to judge the efficiency of the institution;'.]]
