Section 21 in Jammu and Kashmir Nursing Council Act, 2012
21. Appointment of Inspectors by the Council
(1) The Council may appoint such number of Inspectors as recommended by Executive Committee whether from amongst members of the Council or otherwise, preferably having at least Degree in Nursing to inspect the institutions recognized as a Training Institution and to inspect examinations held for the purpose of granting any recognized qualification subject to payment of such fee as may be prescribed.(2)The Inspector shall, in accordance with any general or special directions of the Council given from time to time, inspect the institutions established by or affiliated to the Council and report to the Executive Committee in regard to the courses of study pursued and training imparted at every institution which they inspect and on any other matter with regard to which the Council may require them to report to the Executive Committee.(3)Every qualifying examination and every prior examination leading up to it held by the Bodies or institutions authorized under the Act shall be inspected by the Inspector at least once in two years or more frequently, if the Council so directs.(4)An Inspector shall not interfere with the conduct of any examination, but it shall be his duty to report to the Executive Committee of his opinion as to the sufficiency or insufficiency of any examination which he is asked to inspect and any other matter in relation to such examination on which the Council may require him to report to the Executive Committee.
