Section 27(5) in The Maharashtra Medical Practitioners Act, 1961
(5)It shall be the duty of the [Council] [This word was substituted for the word 'Faculty' by Maharashtra 23 of 1982, Section 28] to secure the maintenance of an adequate standard of proficiency in the subject of medicine, surgery, midwifery and gynaecology and for the practice to the Ayurvedic system of medicine or the Unani system of medicine, For the purpose of securing the maintenance of such standard, the [Council] [This word was substituted for the word 'Faculty' by Maharashtra 23 of 1982, Section 28] shall have authority to call on the governing body or authorities of any recognised institution to permit Inspectors or visitors appointed by the [Council] [This word was substituted for the word 'Faculty' by Maharashtra 23 of 1982, Section 28] in this behalf, who may or may not be members of the [Council] [This word was substituted for the word 'Faculty' by Maharashtra 23 of 1982, Section 28] to inspect the recognised institution and the hospitals attached to it, and to attend and be present at all or any of the examinations held by the institution. Every recognised institution shall comply with the directions issued by the [Council] [This word was substituted for the word 'Faculty' by Maharashtra 23 of 1982, Section 28] from time to time.
