Section 33 in THE RAJASTHAN ELECTROPATHY SYSTEM OF MEDICINE ACT, 2018
33. Power of Board to call for information from institutions.-The Board shall
have power to call upon the governing body or authority of a University, medicalinstitution, examining body or other institution, recognised or desirous of beingrecognized -(a)to furnish such reports, returns or other information as the Board mayrequire to enable it to judge the efficiency of the instructions given therein inElectropathy; and(b)to provide facilities to enable a member of the Board deputed by it in thisbehalf to be present at the examination held by such University, medicalinstitution, examining body or other institution.
