Section 6 in Veterinary Council Of India Regulation, 1991
6. Duties of Inspectors.
(1)In furnishing the report to the Executive Committee under sub-regulation (2) of regulation 4, it shall be the duty of an inspector to give his opinion categorically about the sufficiency or otherwise of each examination and also to record therein his specific opinion whether-(a)the examination was properly conducted;(b)the questions for such examination were framed having regard to the standards of the education imparted; and(c)the teaching facilities available in the veterinary college, hospital or other institution in which veterinary education is given are sufficient.(2)The report referred to in sub-regulation (1) shall :(a)set forth all necessary particulars as to the questions proposed in the written, oral and practical parts of each examination inspected by the inspector, the cases and appliances provided for clinical and practical examinations, the arrangements made for invigilation, the method and scales of marking, the standard of knowledge shown by successful candidates and generally all such details as may be required for adjudicating on the scope and character of the examination;(b)include a brief record of Hie actual time spent by the inspector in inspecting each examination on each day of his inspection;(c)include information relating to teaching facilities, equipments, accommodation and staff existing at such colleges, hospitals and institutions and other sections attached to them.(d)indicate the extent to which the recommendations of the Veterinary Council of India in regard to examinations have been carried out in the case of each examination inspected by him and also the extent to which the educational regulations of the Veterinary Council have been given effect to in the education of the students in the particular subject or subjects with which the inspector is concerned in the institution; and(e)compare the proof copy of his report on receipt from the Secretary with the original and correct, sign and return it to the Secretary for preservation in the records of the Council as the authentic copy Of the report.
