Section 40 in The Rajasthan Indian Medicine Act, 1953
40. Power of Board to call for information from medical institutions.
- The Board shall have power for the purposes of Sections 38 and 39 to call upon the governing body or other authorities of a Medical Corporation, examining body or other institution, whether or not included in or desirous of being included in the Schedule-(a)to furnish such reports, returns or other information, as the Board may require to enable it to judge of the efficiency of the instruction given there in in the Indian system of medicine, surgery or midwifery: and(b)to provide facilities to enable a member deputed by the Board in tins behalf to be present at the examinations held by such corporation body or institution.
