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[Section 16] [Complete Act]
Central Government Act
Section 16(3) in The Rehabilitation Council Of India Act, 1992
(3) The Visitor shall not interfere with the conduct of any training or examination but shall report to the Chairperson on the adequacy of the standards of education including staff, equipment, accommodation, training and other facilities prescribed for giving education to the rehabilitation professionals or on sufficiency of every examination which they attend.