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Union of India - Section

Section 17 in Dental Council of India (Establishment of New Dental Colleges, Opening of New or Higher Course of Study or Training and Increase of Admission Capacity in Dental Colleges) Regulations, 2006

17. Grant of Permission for starting a new or higher course, etc.

(1)The Central Government may, after considering the scheme submitted in Form 2 under regulation 14 and the recommendations of the Council thereon, with reference to the Act, issue a Letter of Intent to grant permission subject to such conditions or modifications as it may consider necessary. The formal permission will be granted by the Central Government after the conditions stipulated and the modifications suggested are accepted by the dental college and the performance bank guarantee valid for the entire duration of such course from a Scheduled Commercial bank in favour of the Council is furnished as given below;
Postgraduate degree Postgraduate diploma
Rs.60 lakh Rs.40 lakh
(2)The provisions regarding performance bank guarantee will not apply to a dental college established by a State Governments or a Union territory administration provided that it gives an undertaking to provide funds in its Plan budget regularly till facilities are fully provided as per the time bound programme indicated by it.
(3)The permission granted under this regulation for starting a new or higher course of study or training will be valid for the entire duration of the course till the first batch of students appears in the final examination.Permission of the Central Government to Increase Admission Capacity in the Dental College