(2)[ The Council shall have power to inspect any] [Section 19 renumbered as sub-Section (1) and sub-Section (2) inserted by Bengal Act 3 of 1928.] [Medical College or School or Institution where candidates for examination by such examining body are trained] [Words substituted for the words 'such Medical College or School' by West Bengal Act 16 of 1954.] and may for this purpose appoint a Special Committee of not less than three or more than five members of the Council to inspect any [such Medical College or school or Institution] [Words substituted for the words 'such institution' by West Bengal Act 16 of of 1954.] and submit a report in regard thereto to the Council.
