(3)Every authority in the States [* * *] [The words " of India" omitted by A.O. 1950. ] which conducts an approved course of study or holds an approved examination shall furnish such information as the Central Council may, from time to time, require as to the courses of study and training and examination to be undergone, as to the ages at which such courses of study and examination are required to be undergone and generally as to the requisites for such course of study and examination.
