Section 31(1) in Rajasthan Para-medical Council Act, 2008
(1)The Council shall have power to call upon the governing body or authority of any recognized institution-(a)to furnish reports, returns or other information as the council may require to enable it to judge the efficiency of the institution or the education or training imparted therein; 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 any such institution.
