Section 31(3) in The Orissa Homoeopathic Act, 1956
(3)It shall be the duty of the Board to secure the maintenance of an adequate standard of proficiency for the practice of the Homoeopathic system of medicine and, for the purpose of securing such standard, the Board shall have authority to call on the governing body or the authorities of any institution giving instruction in such system-(a)to furnish such particulars as the Board may require of any course of study prescribed by regulations; and(b)to permit Inspectors appointed by the Board to inspect the institution.
