Section 27(6) in The Maharashtra Medical Practitioners Act, 1961
(6)The Inspectors, or visitors shall not interfere with the conduct of any examination but it shall be their duty to report to the [Council] [This word was substituted for the word 'Faculty' by Maharashtra 23 of 1982, Section 28] their opinion as to the sufficiency or insufficiency of every examination which they attend, and any other matters in regard to such institution on which the [Council] [This word was substituted for the word 'Faculty' by Maharashtra 23 of 1982, Section 28] may require them to report.
