(1)The Council shall have power to call on the][authorities of any examining body] included in or desirous of being included in the schedule-(a)to furnish such reports, returns or other information as the Council may require to enable them to judge of the [standard of the examinations held by such body and of the efficiency of the instruction given in the Medical Colleges or Schools or Institutions where candidates for the examination by such body are trained]; and(b)to provide facilities to enable any member of the Council (deputed by the Council in this behalf) to be present at the examinations to be held by such [examining body].[(2) The Council shall have power to inspect any] [Medical College or School or Institution where candidates for examination by such examining body are trained] and may for this purpose appoint a Special Committee of not less than three or more than five members of the Council to inspect any[such Medical College or school or Institution] and submit a report in regard thereto to the Council.
