Section 58(4) in Pharmacy Council of India Regulations, 1952
(4)It shall be the duty of the Inspector(a)to make himself acquainted with the Education Regulations and such previous Reports on the qualifying examination or examinations or authority or institution which he is appointed to inspect as the President may direct, and with the observations of the authorities or institutions and the Report of the Executive Committee of the Council thereon. He shall be provided by the Secretary with a copy of these documents and of the recommendations of the Council in regard to examinations, and of the Resolutions with regard to Pharmaceutical Education;(b)to attend personally every examination which he is required to inspect, but not to interfere with the conduct thereof;(c)to inspect any authority or institution which provides an approved course of study or has applied for the approval of its course of study and to see that the course is in conformity with the Education Regulations;(d)to report to the Executive Committee independently and separately his opinion as to the sufficiency or insufficiency of each examination or authority or institution inspected by him;(e)to set forth in his reports in order all necessary particulars as to the questions proposed in the written, oral and practical parts of each examination inspected by him, the apparatus and appliances provided for practical examinations, the arrangements made for invigilation, the method and scales of marking, the standard of knowledge show by successful candidates, and generally all such details as may be required for adjudicating on the scope and character of the examination;(f)to include in his report, in the form of a brief diary a record of the days and hours when he was present during the course of the examination inspected, and of the parts or division of each examination in progress on each day;(g)to include also in his reports a statement of the extent to which the recommendations of the Council in regard to examinations have been carried out in the case of each examination inspected by him, and also to what extent the resolutions of the Council on pharmaceutical education have been given effect to in the education of the students in the particular subject or subjects with which he is concerned in the inspection;(h)on receipt from the Secretary of a proof copy of any of his reports to compare such proof with the original, and correct, sign, and return it to the Secretary for preservation in the records of the Council as the authoritative copy of such report.
