Section 30 in Goa Ayurvedic and other Allied Indian Systems of Medicine Council Act, 2019
30. Appointment of Inspector.
(1)The Council may appoint such number of Inspectors as it may deem fit on such salary as the Council may with the previous sanction of the Government determine.(2)It shall be the duty of the Council to secure the maintenance of an adequate standard proficiency for the practice of Ayurvedic System of Medicine and other Allied Indian Systems of Medicine. For the purpose of securing the maintenance of such standard the Council shall have authority to call the governing body of the recognized institution to permit Inspectors appointed by the Council in this behalf to inspect such recognized institution, dispensary and the hospitals attached to it and to attend and be present at all or any of the examinations held by the institutions. Every recognized institution shall comply with the directions issued by the Council from time to time.(3)The Inspector shall, in accordance with any general or special directions of the Council, inspect dispensaries, hospitals, and the institutions affiliated to Council and shall report to the Council in regard to the course of study pursued and training imparted at every such Institutions and on any other matter with regard to which the Council may require him to report.(4)The Inspectors shall not interfere with the conduct of any examination but it shall be their duty to report to the Council their opinion as to the sufficiency or insufficiency of every examination which they attend and any other matter in regard to such institution on which the Council may require them to report.(5)Every recognized institution and every examination held by such institution shall be inspected by the inspectors at least once in five years, and more frequently if the Council so desires.(6)The Council shall forward a copy of every such report to the institution in respect of which the report was made, and shall also forward a copy of such report, together with any observations made thereon by the Council, to the Government.
