Section 29(2) in Rajasthan Nurses, Midwives, Health Visitors and Auxiliary Nurse-Midwives Registration Act, 1964
(2)The Council shall have power to inspect any such institution and may for the purpose [appoint such number of inspectors whether from among members of the Council or otherwise as it deems necessary.] [Substituted 'appoint a sub-committee of not less than three or more than five members of the Council to inspect the same and submit a report in regard thereto to the Council' by Rajasthan Act No. 16 of 2013, dated 10.4.2013.]
