Section 30(1) in The Orissa Ayurvedic Medicine Act, 1960
(1)It shall be the duty of the Faculty-(a)to secure the maintenance of an adequate standard of proficiency for the practice of Ayurvedic System of Medicine including the subjects of Medicine, Surgery and Midwifery. For the purpose of securing such standard, the Faculty may call upon the Governing Body or authorities of the Ayurvedic teaching Institutions, Examining Bodies or other Institutions as are included in, or are desirous of being included in the Schedule;-(b)to furnish such reports, returns or other informations as the Faculty may require of any course of study prescribed by bye-laws or examination hold by such body or institution with reference to grant of any qualification to enable it to judge the efficiency of the institution given therein in the Ayurvedic or any of its subjects or branches; and(c)to provide facilities to enable Inspectors or any member or visitor appointed and deputed by the Faculty for the purposes to attend and be present at all or any of the qualifying examinations conducted by such Ayurvedic institution or examining bodies or other institutions.
