Section 20(v) in THE ANDHRA PRADESH MEDICAL PRACTITIONERS REGISTRATION ACT, 1968
(v)The Government shall also permit the council to constitute such committees as specified in clause (iv) above to visit or inspect institutions or hospitals or places or nursing homes where the names of the doctors are removed from the register for their unethical acts but alleged to be continuing to practice without surrendering the certificate or registration without sufficient cause within the prescribed time.]
