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Union of India - Act

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

UNION OF INDIA
India

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

Rule 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 of 2006

Published on 10 January 2006
Commenced on 10 January 2006
[This is the version of this document from 10 January 2006.]
[Note: The original publication document is not available and this content could not be verified.]

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, 2006Published vide Notification No. DE-22-2005, dated 10.1.2006No. DE-22-2005. - In exercise of the powers conferred by section 10A read with section 20 of the Dentists Act, 1948 (16 of 1948), the Dental Council of India with the previous approval of the Central Government, in supersession of the Establishment of new Dental Colleges, opening of higher courses of study and increase of admission capacity in dental colleges Regulations 1993, except as respects things done or omitted to be done before such supersession, hereby makes the following regulations relating to establishment of new dental colleges, opening of new or higher course of study or training and increase of admission capacity in dental colleges, namely:-

1. Short title and commencement.

(1)These regulations may be called the 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.

(2)They shall come into force on the date of their publication in the Official Gazette.

2. Applicability.

- These regulations shall be applicable to the proposals relating to the following from the academic year 2006-07:

(a)establishment of a new dental college at the under-graduate level;

(b)introduction of a new or higher course of study or training at the post-graduate level (diploma and degree both);and

(c)increase of admission capacity in a dental college at the undergraduate or post-graduate level:

Provided that the dental colleges established or permitted to increase the admission capacity at the under-graduate level before the commencement of these regulations will continue to be governed by the Establishment of new Dental Colleges, opening of higher courses of study and increase of admission capacity in dental colleges Regulations, 1993.

3. Definitions.

(1)In these regulations, unless the context otherwise requires, -

(a)"Act" means the Dentists Act, 1948 (16 of 1948);

(b)"Central Government" means Department of Health and Family Welfare in the Ministry of Health and Family Welfare;

(c)"Council" means the Dental Council of India established under the Act;

(d)"dental college" means any institution, college or a body by whatever name called, in which a person may undergo a course of study or training which will qualify him for the award of any recognised dental qualification.

(2)Words and phrases used in these regulations and not defined but defined in the Act shall have the meaning respectively assigned to them in the Act.

4. Proposals or schemes for establishing a new dental college, or opening a new or higher course of study or training or increasing the admission capacity, in the dental college.

(1)The proposals or schemes for establishing a new dental college, or opening a new or higher course of study or training or increasing the admission capacity, in the dental college, as the case may be, shall be made or submitted to the Central Government for obtaining its permission under the Act in the Form. I, Form 2 and Form 3, respectively, annexed to these regulations.

(2)The scheme or the proposal under sub-regulation (1) and, processing thereof shall be submitted within the time- schedule as provided in the Schedule annexed to these regulations.Permission of the Central Government to Establish a New Dental College

5. Application for the establishment of a dental college.

- Any person eligible under regulation 6 may establish a dental college after obtaining prior permission of the Central Government by submitting a scheme in Form I as annexed to these regulations.

6. Eligibility and qualifying criteria.

(1)The following organizations, subject to sub-regulation (2), shall be eligible to apply for permission of the Central Government to set up a dental college, namely:-

(a)a State Government or a Union territory administration;

(b)a University;

(c)an autonomous body promoted by the Central or a State Government;

(d)a society registered under the Societies Registration Act, 1860 (21 of 1860) or corresponding enactments in States; or

(e)a public religious or charitable trust registered under the Trust Act, 1882 (2 of 1882) or the Wakf Act, 1954 (29 of 1954).

(2)The organizations under sub-regulation (1) shall qualify to apply for permission to establish a dental college if the following conditions are fulfilled:-

(a)dental education is one of the objectives of the applicant in case the applicant is an autonomous body, registered society or charitable trust;

(b)the applicant has a feasible and time-bound programme to set up the proposed Dental College along with the required infrastructure facilities in respect of buildings including adequate hostel facilities for boys and girls as prescribed by the Dental Council of India, dental and allied equipment, faculty and staff commensurate with the proposed intake of students, so as to complete the Dental College within a period of four years from the date of grant of permission;

(c)the applicant owns or holds by way of long term lease for a period of not less than 30 years obtained from Government or an authority of the Government, a plot of land measuring not less than 5 acres and has provided on the same plot of land, constructed area to set up the proposed dental college and proposes to increase the constructed area, in a phased manner, as given below:

Admissions	1styear	3rdyear
50	30,000 sq. ft.	50,000 sq. ft.
100	60,000 sq. ft.	100,000 sq. ft.

(d)hostel accommodation in separate blocks for boys and girls and accommodation for staff, to the extent of 50 % of the strength, should be available at any given time in the same plot of land in addition to the built-up area mentioned in clause(c);

(e)an Essentiality Certificate in Form 4, as annexed, regarding No Objection of the State Government or Union territory administration for the establishment of the proposed dental college at the proposed site and availability of adequate clinical material as per the Council's regulations have been obtained by the applicant from the concerned State Government or Union territory administration;

(f)that permission of University's Affiliation in Form 5, as annexed, valid for the entire duration of the course, for the proposed Dental College has been obtained by the applicant from a University;

(g)the applicant has not already admitted students to the proposed dental college;

(h)[ the applicant shall attach its proposed dental college with Government/Private Medical College approved/recognised by the Medical council of India which is located at the distance of 10 kms. by road from the proposed dental college and produce evidence of the said Medical College to the effect that it would facilitate training to the students of the proposed dental college as per syllabus/course curriculum prescribed in respective undergraduate and post graduate dental course regulations as amended from time to time : [Substituted by Notification No. DE-22-2012, dated 21.5.2012 (w.e.f. 10.1.2006).]

Provided that not more than one dental college shall be attached with the medical college.

(hh)the existing dental college(s), established or permitted to increase the admission capacity in UG and PG dental courses or permitted for starting of higher courses, under the Principal Regulations, 2006, shall continue to be so governed by the provisions of the Principal Regulations, 2006, as amended from time to time :

Provided that, no permission for starting of MDS Course in the speciality of Oral and Maxillofacial Surgery shall be granted by the Central Government u/s 10A of Dentists (Amendment) Act, 1993 unless and until the desirous existing dental college is attached with a Government/Private Medical College approved/recognised by the Medical Council of India located at the distance of 10 kms. by road.]

(i)the applicant owns and manages a dental clinic in the proposed dental college with not less than 10 dental chairs and units as per the specifications prescribed in Annexure II;

(j)applicant has made provisions for expansion of teaching staff and infrastructure facilities in a phased manner as per Annexure III and IV; and

(k)the applicant has a feasible and time bound expansion programme to provide additional equipments and infrastructure facilities, as specified by the Council and detailed chart for Dental Chairs/Units of the prescribed specifications, as given below:

Dental chairs

Year	50 Admissions	100 Admissions
1styear	20	25
2ndyear	50	100
3rdyear	100	200
4thyear and Internship	125	250

7. Submission of the application in Form I and the application Fee.

(1)The application in Form I containing the scheme, as referred to in sub- regulation (1) of regulation 5, shall be submitted to the Secretary (Health), Ministry of Health and Family Welfare, Government of India, Nirman Bhawan, Maulana Azad Road, New Delhi - 110011 between 1st August to 30th September (both days inclusive) of each year, alongwith a non-refundable application fee of Rs. 3.00 lakh in the form of a Demand Draft/Pay Order in favour of Dental Council of India, payable at Delhi. The application fee shall include registration fee, fee for technical scrutiny and fee for three inspections and other contingent expenditure. The applicant has to pay to the Council inspection fee prescribed by the Council from time to time for each additional inspection, if any, after three inspections.

(2)Incomplete applications will not be accepted and will be returned by the Central Government to the applicant, alongwith enclosures and application fee.

(3)Applications submitted under this regulation, if found complete in all respects, will be forwarded by the Central Government to the Dental Council of India within 30 days after the receipts of the same for evaluation of the scheme and its recommendations. Acceptance of applications will, under no circumstances, be treated as approval of the application for grant of permission.

8. Evaluation of the Scheme to establish a new dental college by the Council.

(1)The Dental Council of India will evaluate the scheme submitted under regulation 7 to ascertain the desirability and prima-facie feasibility of setting up the dental college at the proposed location and the capability of the applicant to provide the necessary resources and infrastructure for the scheme.

(2)The Council, while evaluating the scheme under this regulation, may seek further information or clarification or additional documents from the applicant in terms of sub-section (7) of section 10A of Act and any other information as it considers necessary, and may carry out physical inspection to verify the information.

9. Report of the Council.

- After evaluation of the scheme under regulation 8 and after conducting the physical inspection, the Dental Council of India shall send a report containing its recommendations to the Central Government in the format at Annexure V along with a copy of the inspection report duly authenticated on each page by the inspectors, reply, if any, from the dental college and the minutes of the relevant Executive Committee meeting. The Council shall furnish its recommendations by the stipulated date on all schemes relating to opening of new dental colleges referred to it by the Central Government:Provided that upon being so required by the Central Government, the Council shall re-consider its recommendations contained in the report furnished by it after taking into account new or additional information as may be forwarded by the Central Government and submit its report.

10. Grant of Permission to establish a dental college.

(1)The Central Government may, after considering the application submitted under regulation 7 in terms of section 10A of the Act and the recommendations of the Council thereon, issue a Letter of Intent to grant permission to establish a dental college subject to such conditions or modifications in the original proposal as it considers necessary. The formal permission will be granted by the Central Government after the conditions stipulated and the modifications suggested are accepted by the applicant and a performance bank guarantee from a Scheduled commercial bank valid for the entire duration of the course in favour of the Council is furnished as follows:

50 admissions	100 admissions
Rs.100 lakh	Rs.200 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 formal permission will include conditions for fulfilment of a time-bound programme and achieving of annual targets commensurate with initial the intake of students for the establishment of a dental college.

(4)The permission under sub-regulation (1) to establish a new dental college will be granted for a period of one year and will be renewed on yearly basis subject to verification of the achievement of annual targets and revalidation, if necessary, of the performance bank guarantees.

11. Renewal of Permission.

(1)Admissions of the next batches shall not be made by the dental college unless the permission granted under regulation 10 has been renewed by the Central Government.

(2)the application for renewal of permission shall be submitted to the Council, with a copy to the Central Government, six months prior to the expiry of the current academic session. The recommendation of the Council in all cases of renewal shall be made by 15th June and the Central Government shall issue final orders regarding renewal of permission by 15th July of each year:Provided that the process of renewal of permission will not be applicable after the completion of phased expansion of the infrastructure facilities and teaching faculty as per norms laid down by the Council and the first batch of students take the final year examinations.Permission of the Central Government for Starting New or Higher Courses of Study or Training

12. Application for permission of the Central Government for starting a new or higher Course (including Post-graduate Diploma courses) or training in a Dental College.

- For starting a new or higher course or training in dental subjects including Post-graduate Diploma courses or training in a Dental College, a dental college, subject to regulation 13, shall apply to the Central Government by submitting a scheme in this regard in Form 2, as annexed, for obtaining its permission in conformity with the relevant Regulations of the Dental Council of India.

13. Qualifying Criteria.

- A dental college shall qualify for starting a new or higher course of study or training in dental subjects, the following conditions are fulfilled:-

(a)the dental qualification granted to the students of the dental college is recognised for running BDS course and conforms to the norms laid down by it;

(b)the certificate regarding desirability and feasibility for starting a new or higher course of study or training at the dental college has been obtained by the college from the State Government or the Union territory administration, as the case may be;

(c)letter of University's permission, valid for the entire duration of the course, for starting such course or training at the dental college has been obtained by it from the University to which it is affiliated;

(d)the dental college has the full complement of staff, equipments and other infrastructure facilities prescribed for under-graduate training programme and also fulfils additional requirements in respect of funds or allocation of finances, staff and other infrastructure facilities as per the norms prescribed by the Council and approved by the Central Government under Section 20 of the Act in the M.D.S. Regulations, 1983 and P.G. Diploma Regulations, 1983, as amended from time to time.

(e)selection of candidates for post-graduate degree and post-graduate diploma courses will be made strictly on the basis of academic merit.

14. Submission of the application in Form 2 and the application fee.

(1)The application containing the scheme for starting a new or higher course of study or training in a dental college shall be submitted by the dental college in the Form 2, as referred to in regulation 12, to the Secretary (Health), Ministry of Health and Family Welfare, Government of India, Nirman Bhawan, Maulana Azad Road, New Delhi - 110011, alongwith a non-refundable application fee of Rs. 2.00 lakh for each speciality in the form of a Demand Draft/Pay Order in favour of Dental Council of India, payable at Delhi. The fee shall include registration fee, fee for technical scrutiny and fee for two inspections and other contingent expenditure.

(2)Incomplete applications will be returned by the Central Government to the dental college, alongwith enclosures and application fee.

(3)The application submitted under this regulation, if found complete in all respects, will be forwarded by the Central Government to the Council within 30 days of the receipt of such application for evaluation and recommendations. Acceptance of applications will, under no circumstances, be treated as approval of the application for grant of permission.

15. Evaluation of the scheme for opening new or higher course, etc.

(1)The Council will evaluate the scheme submitted under regulation 14 to ascertain the desirability and prima-facie feasibility of starting a new or higher course of study or training at the college and its capability to provide the necessary resources and infrastructure for the said scheme.

(2)The Council while evaluating such scheme may seek further information/clarification or additional documents from the applicant as it consider necessary and may carry out physical inspection to verify the information.

16. Report of the Council.

- After evaluation of the scheme under regulation 15 and after conducting the physical inspection, the Council shall send a report containing its recommendations to the Central Government along with a copy of the inspection report duly authenticated on each page by the inspectors; reply, if any, from the dental college and the minutes of the relevant Executive Committee meeting. The Council shall furnish its recommendations by the stipulated date on all such schemes referred to it by the Central Government:Provided that upon being so required by the Central Government, the Council shall re-consider its recommendations contained in the report furnished by it after taking into account new or additional information as may be forwarded by the Central Government and submit its report.

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

18. Application for increasing the admission capacity.

- For increasing the admission capacity (number of seats) at the under-graduate or post-graduate level (degree or diploma), a dental college shall, subject to regulation 19, submit to the Central Government the scheme in this regard in Form 3, as annexed, for obtaining its permission.

19. Qualifying Criteria.

- A dental college shall qualify to apply under regulation 18, if the following conditions are fulfilled:

(a)the dental qualification granted to the students of the college and in respect of which the capacity is sought to be increased is recognised with the existing admission capacity ;

(b)the requirements prescribed in respect of infrastructure facilities including staff are fulfilled by the College for the existing admission capacity as well as for the admission capacity desired:

Provided that the requirements prescribed in respect of land and building shall not apply to the dental colleges established before the 25th day of September, 1993;

(c)the certificate regarding feasibility and desirability for increasing admission capacity at the dental college has been obtained by the applicant from the State Government or the Union territory administration, as the case may be;

(d)letter of University's permission for increasing admission capacity at the dental college, valid for the entire duration of course, has been obtained by the applicant from the university to which it is affiliated; and

(e)the provision for financial allocation for additional equipments and other infrastructural facilities and for recruitment of additional staff as per the norms prescribed by the Council in this regard are made.

20. Submission of the application in Form 3 and the application fee.

(1)the application containing the scheme for increasing admission capacity in the dental college, as referred to in regulation 18, shall be submitted by the dental college to the Secretary (Health), Ministry of Health & Family Welfare, Government of India, Nirman Bhawan, Maulana Azad Road, New Delhi-110011 on or before the prescribed date along with a nonrefundable application fee of Rs.2.00 lakh (Rs.2.00 lakh per speciality in case of increase of admission capacity in postgraduate courses) in the form of Demand Draft/Pay Order in favour of Dental Council of India, payable at Delhi. The fee shall include registration fee for technical scrutiny and fee for two inspections and contingent expenditure.

(2)Incomplete application or scheme will not be accepted and will be returned by the Central Government to the applicant along with enclosures and processing fee.

(3)Application submitted under this regulation, if found complete in all respects, will be forwarded to the Council within 30 days of the receipt of such application for evaluation and recommendations. Acceptance of such application or scheme will, under no circumstances, mean approval of the application for grant of permission.

21. Evaluation of scheme for increasing admission capacity by the Council.

(1)The Council will evaluate the scheme submitted by the dental college under regulation 20 to ascertain the desirability and prima-facie feasibility for increasing the admission capacity at the dental college and the capability of the dental college to provide the necessary resources and infrastructure for the scheme;

(2)The Council, while evaluating the scheme under this regulation, may seek further information/clarification or additional documents from the applicant as considered necessary or may carry out physical inspection to verify the information.

22. Report of the Council.

- After examining the scheme submitted under regulation 21 and after conducting the physical inspection, the Council shall send a report containing its recommendations to the Central Government along with duly authenticated copy of the inspection report; reply, if any, received from the applicant along with comments of the Council thereon and the minutes of the Executive Committee meeting. The Council shall furnish its recommendations by the stipulated date on all schemes referred to it by the Central Government:Provided that upon being so required by the Central Government, the Council shall re-consider its recommendations contained in the report furnished by it after taking into account new or additional information as may be forwarded by the Central Government, and, thereafter, submit its report.

23. Grant of permission for increasing the admission capacity in a dental college.

(1)The Central Government may, after considering the application submitted under regulation 20 and the recommendations of the Council thereon with reference to the Act, issue a Letter of Intent to grant permission subject to conditions or modifications in the original proposal 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 applicant and a performance bank guarantee from a Scheduled commercial bank valid for the entire duration of the course in favour of the Council is furnished as given below;

(i)For increase of BDS seats up to 50: Rs.50 Lakh

(ii)For increase of BDS seats from 50 to 100: Rs.1 Crore (100 Lakhs).

(iii)For P.G. Diploma: Rs.3 Lakh per seat.

(iv)For P.G. Degree : Rs.5 Lakh per seat:

(2)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 formal permission will include conditions for fulfilment of a time-bound programme and achieving of annual targets in case of BDS course commensurate with the admission capacity of students.

(4)In the case of BDS course, the above permission to increase the admission capacity will be granted for a period of one year and will be renewed on yearly basis subject to verification of the achievement of annual targets and revalidation, if necessary, of the performance bank guarantee. It shall be the responsibility of the dental college to apply to the Council for such renewal six months before the beginning of the next academic session.

24. Renewal of the permission granted for increasing capacity.

(1)Admissions of the next batches in the under-gratudate course shall not be made by the dental college unless the permission granted under regulation 23 has been renewed by the Central Government.

(2)The application for renewal of permission shall be submitted to the Council, with a copy to the Central Government, six months prior to the commencement of the next academic session :Provided that the process of renewal of permission will not be applicable after the completion of phased expansion of the infrastructure facilities and teaching faculty as per norms laid down by the Council and the first batch of students take the final year examinations.Form-1[See Regulation 4(1)]Format of Application For Permission of the Central Government to Establish a New Dental College.(Under Section 10A read with Section 20 of the Dentists Act, 1948.Particulars of the Applicant:(use additional sheets of the A4 size, if the space provided in the application form is not adequate. Use separate sheet(s) a for each question. Also specify clearly in the prescribed form of additional sheet(s) provided for the separate question).

1. Name of the Applicant

(In Block Letters)

2. Address

(No., Street, City, Pincode, Telephone Nos., Fax No.)(In Block Letters)

3. Address of Registered Office

(No., Street, City, Pin code,Telephone, Telex, Telfax)

4. Mailing Address

(No., Street, City, Pin code,Telephone, Telex, Telfax)

5. Constitution

(University/State Government/Union TerritoriesAutonomous Body, Society, Trust)

6. Registration/Incorporation

(Number & Date)

7. Name of Affilating University

8. Objectives

9. State Government Union Territory Permission Letter

(Number, Date and Issuing, Authority)

10. Letter of Permission of the University Affiliation

(Number, Date and Name of University)

11. Bankers

(Name & Address)Part - IPart-I of the application (Annexure - 1) will contain the following particulars about the applicant and information regarding the desirability and prima-facie feasibility of setting up a Dental College at the proposed location:

12. Category of Applicant

(State Government/Union Territory/University/Society/Trust)

13. Basic Infrastructural Facilities Available for Dental College and Attached Hospital

(Please add a Separate Sheet if Necessary)

14. Managerial Capability

Composition of the Society/trust Particulars of Members of the Society/trust; Head or Project Director of the Proposed Dental College, Head of the Existing Hospital their Qualification and Experience in the Field of Dental Education.

15. Financial Capability

Balance Sheet for the Last 3 Years to be Provided if the Applicant is A Society/Trust.Details of the Resources to be Given in Detail.Part - IIPart - II of the application will contain detailed description of the scheme to set up the new Dental College and will be submitted in the form of a detailed Techno- Economic Feasibility Report about the proposed Dental College, complete with the following:

16. Name and Address of the Proposed Dental College

17. Market Survey and Environmental Analysis

(a)Give the main features of the State Dental Education Policy.

(b)Availability of trained dental manpower in the state and need for increase in the provision of Dental manpower.

(c)Gap analysis if any and how the gap will be reduced.

(d)Catchment area in terms of patients for the proposed Dental College/Dental Hospital/General Hospital.

(e)No. of hospitals/primary health centres/private clinics available in the catchment area.

(f)State how will the existing Medical/Dental facilities get augmented by the establishment of proposed dental college.

18. Site Characteristics and Availability of External Linkages

(a)Topography

(b)Plot size

(c)Permissible floor space index

(d)Ground coverage

(e)Building height

(f)Road access

(g)Availability of public transport

(h)Electric supply

(i)Water supply

(j)Sewage connection

(k)Communication facilities

19. Educational Programme

(a)Proposed annual in-take of students

(b)Admission criteria

(c)Reservation/Preferential allocation of seats

(d)Department wise and year wise curriculum of studies

20. the details about the Government Medical College, Hospital or 100-beded Government General Hospital to which the proposed Dental College is to be attached and a certificate of commitment to that effect is to be enclosed.

21. Functional Programme

(a)Department wise and service wise functional requirements

(b)Area distribution and room wise seating capacity

22. Equipment Programme

Room wise list of Equipments complete with year wise schedule of quantities and specifications -

(a)Dental

(b)Medical

(c)Scientific

(d)Allied Equipments

23. Man Power Programme

Department wise and year wise requirements of -

(a)Teaching staff (full-time) - Dental & Medical

(b)Technical staff

(c)Administrative staff

(d)Ancillary staff

(e)Salary structure

24. the details of arrangements for teaching of non-clinical, medical subjects, indicating whether the arrangements are independent in the proposed Dental College or facilities of a medical college will be utilised.

25. Building Programme

Building wise built up area of -

(a)Dental College (departments, lecture theatres, examination hall, museum etc.)

(b)Faculty and staff housing

(c)Student hostels

(d)Administrative office

(e)Library

(f)Auditorium

(g)Animal house

(h)Mortuary

(i)Cultural and recreational centre

(j)Sports complex

(k)Others (state name of the facility)

26. Planning and Layout

(a)Master plan of the Dental College Complex

(b)Layout plans, sections

(c)Elevations and floor-wise area calculations of the Dental College and ancillary building

27. Phasing and Scheduling

Month wise schedule of activities indicating -

(a)Commencement and completion of building design

(b)Local body approvals

(c)Civil construction

(d)Provision of engineering services and equipment

(e)Recruitment of staff

(f)Phasing of commissioning

28. Project Cost

(a)Capital cost of land

(b)Buildings

(c)Plant and machinery

(d)Dental/Medical, scientific and allied equipment

(e)Furniture and fixtures

(f)Preliminary and preoperative expenses

29. Means of Financing the Project

(a)Contribution of the applicant

(b)Grants

(c)Donations

(d)Equity

(e)Term loans

(f)Other sources if any

30. Revenue Assumptions

(a)Fee structure

(b)Estimated annual revenue from various sources

31. Expenditure Assumptions

(a)Operating expenses

(b)Financial expenses

(c)Depreciation

32. Operating Results

(a)Income statement

(b)Cash flow statement

(c)Projected balance sheets

Note:- For Items 4 to 8 a comparative statement showing the relevant Dental Council of India norms vis-a-vis infrastructure/faculty available and/or proposed to be made available should be annexed.PART-III 33. Name and Address of the Existing Dental Hospital

34. Details of the Existing Dental Hospital Including

(I)dental chairs/units.

(II)clinical and non-clinical staff.

(III)infrastructural facilities.

(IV)OPD attendance department wise.

35. Name and Address of the Existing General Hospital

36. Details of the Existing General Hospital Including

(a)Bed strength

(b)Bed distribution

(c)Built-up area

(d)Clinical and para-clinical disciplines

(e)Out patients departments and out patient department attendance department wise

(f)Architectural and lay-out plans

(g)List of medical/allied equipments

(h)Capacity and configuration of engineering services

(i)Hospital services, administrative services

(j)Other ancillary and support services (category-wise clinical and nonclinical staff strength)

(Signature)Authorised Signatory(Name & Designation)

PlaceDateList of Enclosures:

1. Certified Copy of Bye Laws Memorandum and Articles of Association/Trust Deed etc.

2. Certified Copy of Certificates of Registration/Incorporation.

3. Annual Reports and Audited Balance Sheets for the last 3 years.

4. Certified Copy of the Title Deeds of the total available land as a proof of ownership.

5. Certified Copy of the Zoning Plans of the available sites, indicating their land use.

6. Proof of ownership of 100 bedded General Hospital/Attachment with the Medical College/100 bedded Government General Hospital.

7. Certified Copy of the essentially certificate by the respective State Government Union Territory Administration.

8. Certified copy of the Letter of Affiliation issued by a recognised University.

9. Authorisation Letter addressed to the Bankers of the Applicant authorising the Central Government/Dental Council of India to make independent enquiries regarding the financial track record of the applicant.

Form-2[See Regulation 4(1)]Format of Application for Permission of the Central Government for Starting Higher Courses.(Including Post Graduate Degree/Diploma) in a Dental College/Institution/P.G. InstituteApplication For- MDS in .............................................................. Speciality- PG Diploma in .......................................................... SpecialityParticulars of the Applicant:(use additional sheets of the A4 size, if the space provided in the application form is not adequate. Use separate sheet(s) a for each question. Also specify clearly in the prescribed column of the application form the number of additional sheet(s), provided for the separate question).

1. Name of the Applicant

(In Block Letters)

2. Address

(In Block Letters)

3. Registered Office

(No., Street, City, Pin code,Telephone, Telex, Telfax)

4. Mailing Address

(No., Street, City, Pin code,Telephone, Telex, Telfax)

5. Constitution

(University/State Government/Union TerritoriesAutonomous Body, Society, Trust)

6. Registration/Incorporation

(Number & Date)

7. Objectives

8. Letter of Essentiality/Permission of the State Government/union Territory

(Number, Date and Issuing Authority)

9. Letter of University Affiliation

(Number, Date and Name of University)

10. Bankers

(Name & Address)

(Signature)Authorised Signatory

(Name & Designation)PlaceDateList of Enclosures:

1. Certified Copy of Bye Laws/Memorandum and Articles of Association/Trust Deed etc.

2. Certified Copy of Certificates of Registration/Incorporation.

3. Annual Reports and Audited Balance Sheets for the last 3 years.

4. Certified Copy of the Title Deeds of the total available land as a proof of ownership.

5. Certified Copy of the Zoning Plans of the available sites, indicating their land use.

6. Proof of attachment with Medical College Hospital or 100 beded General Hospital.

7. Certified Copy of the essentially certificate by the respective State Government/Union Territory Administration. 8. Certified copy of the Letter of Affiliation issued by a recognised University.

9. Authorisation Letter addressed to the Bankers of the Applicant authorising the Central Government/Dental Council of India to make independent enquiries regarding the financial track record of the applicant.

Form-3[See Regulation 4(1)]Format of Application For Permission of the Central Government to Increase the Admission Capacity in the Recognised Dental College/institutionsApplication for Increase of Seats-BDS Course upto 50-BDS Course from 50 to 100-MDS Course in ................................................. speciality-PG Diploma in ................................................. specialityParticulars of the Applicant:(use additional sheets of the A4 size, if the space provided in the application form is not adequate. Use separate sheet(s) a for each question. Also specify clearly in the prescribed column of the application form the number of additional sheet(s), provided for the separate question).

1. Name of the Applicant

(In Block Letters)

2. Address

(In Block Letters)

3. Registered Office

(No., Street, City, Pin code, Telephone, Telex, Telfax)

4. Mailing Address

(No., Street, City, Pin code, Telephone, Telex, Telfax)

5. Constitution

(University/State Government/Union Territories Autonomous Body, Society, Trust)

6. Registration/Incorporation

(Number & Date)

7. Objectives

8. State Government/Union Territory Permission/Essentiality Letter

(Number, Date and Issuing Authority)

9. Letter of University Affiliation

(Number, Date and Name of University)

10. Bankers

(Name & Address)

(Signature)Authorised Signatory(Name & Designation)

PlaceDateList of Enclosures:

1. Certified Copy of Bye Laws/Memorandum and Articles of Association/Trust Deed etc.

2. Certified Copy of Certificates of Registration/Incorporation.

3. Annual Reports and Audited Balance Sheets for the last 3 years.

4. Certified Copy of the Title Deeds of the total available land as a proof of ownership.

5. Certified Copy of the Zoning Plans of the available sites, indicating their land use.

6. Proof of attachment with Medical College Hospital or 100 beded General Hospital.

7. Certified Copy of the essentially certificate by the respective State Government/Union Territory Administration.

8. Certified copy of the Letter of Affiliation issued by a recognised University.

9. Authorisation Letter addressed to the Bankers of the Applicant authorising the Central Government/Dental Council of India to make independent enquiries regarding the financial track record of the applicant.

Form-4[See Regulation 6(2)(e)]Subject: Essentiality CertificateNo. ..................Government of ..................Department of HealthDated, the .........ToThe(applicant),Sir,The desired certificate is as follows:-

(1)No. of Institutions already existing in the State.

(2)No. of seats available or No. of dental surgeons being produced annually.

(3)No. of dental surgeons registered with the State Dental Council

(4)No. of dental surgeons in Government service.

(5)No. of Government posts vacant and those in rural/difficult areas.

(6)No. of dental surgeons registered with Employment Exchange.

(7)Dental Surgeon population ratio in the State.

(8)How the establishment of the college would resolve the problem of deficiencies of qualified dental personnel in the State and improve the availability of such dental manpower in the State.

(9)The restrictions imposed by the State Government, if any, on students who are not domiciled in the State from obtaining admissions in the State, be specified.

(10)Full justification for opening of the proposed college.

(11)Dental Surgeon -patient ratio proposed to be achieved.

(12)Copy of the Inspection Report in connection with the Inspection carried out by the State Government for grant of permission for setting up a new dental college is to be attached.The (Name of the person) .................................................. has applied for establishment of a dental college at .................................................. On careful consideration of the proposal, the Government of .................................................. has decided to issue an essentially certificate to the applicant for the establishment of a dental college with .................................................. (no.) seatsIt is certified that:-

(a)The applicant owns and manages a ................................... bedded hospital which was established in ..............

OrThe proposed Dental College is located in the proximity of ............................... Medical College recognised by MCI and has also obtained an undertaking from the said Medical College that would facilitate training to the students of the proposed Dental College in the subject of Medicine, Surgery and Allied Medical Sciences.Since no Medical College is available in the proximity of the proposed Dental College, the proposed Dental College has got itself tied up for ............................... years with a Government General Hospital ( .............................................................. ) which is having provision for ....................................beds and which is located within 10 K.M. of radius of the proposed Dental College till they have their own hospital in the same premises. It shall be the duty of the applicant to produce evidence that the infrastructural facilities such as teaching, pre-clinical, para-clinical and allied medical sciences are owned by the proposed Dental College itself.

(b)The applicant owns and manages a dental clinic with ............................... chairs.

(c)It is desirable to establish a dental college in the public interest;

(d)Minimum 30 Out Door Dental patients per day are available to begin with.

(e)The credibility and the financial status of the applicant has been verified.

It is further certified that in case the applicant fails to create infrastructure for the dental college as per Dental Council of India norms and fresh admissions are stopped by the Dental Council of India, the State Government shall take over the responsibility of the students already admitted in the College with the permission of the Central Government.Yours faithfully,(Signature of theCompetent Authority)Form-5[See Regulation 6(2)(f)]No. ...................University of ...................Place ..................Dated, the ..................The Secretary,Ministry of Health &Family Welfare,Nirman Bhawan.AffiliationOn the basis of the report of the Local Inquiry Committee, the University of ................. grants affiliation to the proposed dental college to be established at ................... by the (Name of the person) subject to grant of permission by the Government of India, Ministry of Health & Family Welfare, New Delhi under Section 10A of the Dentists Act, 1948. A copy of the report of the local enquiry committee of the University is attached herewith.RegistrarAnnexure - I[see regulation 6(2)(h)]Requirement of the 100 bedded general hospital for teaching BDS students drawn up in accordance with the parameters prescribed by the Bureau of Indian StandardsA 100 bedded general hospital should have a definite out patient departments, inpatient services and 24 hours emergency and critical care services. It should have a medical programme as under:

1. Medical Programme

(A)Medical & Allied Disciplines

- General Medicine- General Surgery- Obstetrics and Gynaecology- Orthopaedics- Critical Medicine- Emergency Medicine- Olorhine Laryngology- Paediatrics- Pathology- Anaesthesiology- Blood Bank & Transfusion- Community Medicine- Hospital Administration

(B)Nursing, Paramedical, Technical and Allied Services

- Diclities and Therapeutics- Drugs & Pharmacy- ECG Technology- Tmaging Technology- Central sterile supply department- Physiotherapy- Medical Record Sections

(C)Engineering and Allied Services

- Fire protection- Electrical- Air conditioning/Central heating- Medical Gases- Refrigeration- Central Workshop- Ambulance Service- Water Supply- Sewage Treatment/Disposal and waste disposal cell

(D)Administration and Ancillary Services

- General Administration- Material Management- Medical Social Worker- PRO- Library- Security

2. Functional Programme

A. Site:-Site should be on 5 acres of land earmarked for the Dental College - a site with high degree of sensitivity to outside noise should not be present. It should be accessible by transport and building should be well ventilated.B. Category wise Bed Distribution

(i)General Ward - Medical including allied specialities 30 beds

(ii)General Ward - Surgical including allied specialities 30 beds

(iii)Private Ward (A/C & Non A/C) 9 beds

(iv)Maternity Ward 15 beds

(v)Paediatric Ward 6 beds

The intensive care services for medical/surgical intensive care with bed complement of 4 beds (4% of bed strength).The critical care services for medical/surgical emergencies with bed complement of 6 beds (6% of bed strength)

3. Area Requirements (As per Bureau of Indian Standards)

- Covered area requirement is 20 sq.m./bedOut of the total covered area- 40% inpatient services- 35% outpatient services- 25% department and supportive services

4. Man Power Requirements

The consultants in the various departments after post graduation as required.

Medical Staff
-	General Surgery	-	2
-	General Medicine	-	2
-	Obstetrics & Gynaecology	-	2
-	ENT	-	2
-	Paediatrics	-	2
-	Anaesthesia	-	2
-	Orthopaedics	-	2
-	Pharmacologist	-	1
-	Radiologiest	-	1
-	G.DMO	-	1
-	Community Medicine	-	1
-	Hospital Administration	-	1
Nursing Staff
-	Matron	-	1
-	Sister incharge	-	6
-	O.T. Nurses	-	6
-	General Nurses	-	20
-	Labour Room Nurses	-	4
	Health Staff
-	Female Health Assistant	-	1
-	Extension Educator	-	1
Paramedical Staff
-	Lab Technician/Blood Bank Tech	-	4
-	ECG Technician	-	1
-	Pharmacist	-	4
-	Sr. Radiographer	-	1
-	CSSD	-	2
-	Medical Records	-	1
Administrative Staff
-	Office Superintendent	-	1
-	Head Clerk	-	1
-	Cashier	-	1
-	Stenographer	-	1
-	UDC	-	2
-	LDC	-	4

Support services to be provided.Annexure - II[See Regulations 6(2)(2)]Minimum requirement of dental chairs at `Under-graduate & Post-graduate level in dental colleges'UG Level

2. broad categories

(a)Examination chairs - (used for patient examination diagnosis and radiology departments). These chairs built on solid metal sheet base weighing min 165 kg (total weight), should be with semi-electrical controlled up/down movements with suitable body contoured physiologically and ergonomically designed seat. Back rest movement may be mechanically or electrically controlled with a spittoon tumbler holder and filler, two intensity examination light and an autoclavable instrument tray.

*1 The chair should be accompanied by pneumatic operatory stool, all painted parts should be with high quality PU paint and/or zinc/chrome plated.*2 Minimum and maximum range of working height of the chairs should be between 440-810 mm at seat level from the floor.*3 All inlet and outlet waterpipes, electrical cables and compressed airpipe should be concealed for esthetic and most importantly hygienic reasons.

(b)Treatment chairs - (used for all types of dental treatment rendered to the patient). All treatment chairs must be fully electrically operated for patient/operator comfort and convenience. All movements i.e. up/down and backward/forward needs to be electrically controlled with switches or touch pad system, in addition to foot controlled movements.

The treatment chairs besides having a spittoon, tumbler holder/filler, high an low velocity suction, dual intensity operating lamp and an autoclavable examination tray on a movable arm, should at leasthave 3-way syringe, AR control, airmotor control/micromotor besides scaler and light cure attachments (both optionally provided wherever required) mounted on a movable arm along with pneumatic operator stool. Average treatment chair mounted on the base of sturdy metal plate should be of min weight of 180+ kgs for optimum stability during different treatment positions and procedures.*1, *2, *3 same as examination chairs:PG LevelFor post-graduate students all the features of examination and/or treatment chairs for UG level should be present with addition of fully electrically operated and programmable feature in each chair. Additionally the assistant console for an extra 3-way syringe and motored HV and LV suction should be provided at the assistant side.PG students should be trained to be working with `4 handed dentistry' protocol using assistant control panel.PG clinical electrical programmable chairs - mounted on a sturdy metal plate should weigh min 200+ kg and have facilities to upgrade with intra oral camera and screen monitor for easy documentation of clinical cases.*1, *2, *3 same as examination chairs.Annexure - III[see regulation 6(2)(j)]Minimum Staffing Pattern For Under Graduate Dental Studies For 50 AdmissionsPrincipal/Dean: - 1 (One post of Professor can be deleted in the under mentioned tabulation according to the subject of specialisation)Each Dental Department should be headed by a Professor

	I Year	II Year
	Prof.	Reader	Lecturer	Prof.	Reader	Lecturer
	2*	2	10	3*	4	20
Prosthodontics, Crown Bridge, AestheticDentistry and Oral Implantology	1	1	-	1	2	-
Oral Pathology, Microbiology & ForensicOdontology	-	-	-		1	-
Conservative, Endodontics & AestheticDentistry	-	1	-	1	1	-
Oral & Maxillofacial Surgery and OralImplantology	-	-	-	-	-	-
Periodontology & Oral Implantology	-	-	-	-	-	-
Orthodontics & Dento-facial Orthopedics	-	-	-	-	-	-
Pedodontics & Preventive Dentistry	-	-	-	-	-	-
Oral Medicine & Radiology	-	-	-	-	-	-
Public Health Dentistry & PreventiveDentistry	-	-	-	-	-	-
Dental Materials	-	-	-	-	-	-
Dental Anatomy/Oral Biology	-	-	-	-	-	-

	III Year	Total Posts in position from the beginning of3rdyear onwards
	Prof.	Reader	Lecturer	Prof.	Reader	Lecturer
	6*	11	30	*6	11	30
Prosthodontics, Crown Bridge, AestheticDentistry and Oral Implantology	1	2	-	1	2	-
Oral Pathology, Microbiology & ForensicOdontology	1	1	-	1	1	-
Conservative, Endodontics & AestheticDentistry	1	2	-	1	2	-
Oral & Maxillofacial Surgery and OralImplantology	1	1	-	1	1	-
Periodontology & Oral Implantology	1	1	-	1	1	-
Orthodontics & Dento-facial Orthopedics	-	1	-	-	1	-
Pedodontics & Preventive Dentistry	-	1	-	-	1	-
Oral Medicine & Radiology	-	1	-	-	1	-
Public Health Dentistry & PreventiveDentistry	-	1	-	-	1	-
Dental Materials	-	-	-	-	-	-
Dental Anatomy/Oral Biology	-	-	-	-	-	-

* Includes the Principal who can head any one of the six specialities.Minimum Staffing Pattern for Under Graduate Dental Studies for 100 AdmissionsEach Dental Department should be headed by a Professor

	I Year	II Year
	Prof.	Reader	Lecturer	Prof.	Reader	Lecturer
	2*	3	16	*4	5	30
Prosthodontics, Crown Bridge, AestheticDentistry and Oral Implantology	1	2	-	1	2	-
Oral Pathology, Microbiology & ForensicOdontology	-	-	-	1	1	-
Conservative, Endodontics & AestheticDentistry	-	1	-	1	2	-
Oral & Maxillofacial Surgery and OralImplantology	-	-	-	-	-	-
Periodontology & Oral Implantology	-	-	-	-	-	-
Orthodontics & Dento-facial Orthopedics	-	-	-	-	-	-
Pedodontics & Preventive Dentistry	-	-	-	-	-	-
Oral Medicine & Radiology	-	-	-	-	-	-
Public Health Dentistry & PreventiveDentistry	-	-	-	-	-	-
Dental Materials	-	-	-	-	-	-
Dental Anatomy/Oral Biology	-	-	-	-	-	-

	III Year	Total Posts in position from the beginning of3rdyear onwards
	Prof.	Reader	Lecturer	Prof.	Reader	Lecturer
	6*	13	40	*6	13	40
Prosthodontics, Crown Bridge, AestheticDentistry and Oral Implantology	1	2	-	1	2	-
Oral Pathology, Microbiology & ForensicOdontology	1	1	-	1	1	-
Conservative, Endodontics & AestheticDentistry	1	2	-	1	2	-
Oral & Maxillofacial Surgery and OralImplantology	1	2	-	1	2	-
Periodontology & Oral Implantology	1	2	-	1	2	-
Orthodontics & Dento-facial Orthopedics	-	1	-	-	1	-
Pedodontics & Preventive Dentistry	-	1	-	-	1	-
Oral Medicine & Radiology	-	1	-	-	1	-
Public Health Dentistry & PreventiveDentistry	-	1	-	-	1	-
Dental Materials	-	-	-	-	-	-
Dental Anatomy/Oral Biology	-	-	-	-	-	-

* Includes the Principal who can head any one of the six specialities.Annexure IV[See Regulations 6(2)(j)]Medical Teaching Staff in a Dental College

Year	Subjects	Intake and Designations
		50 Admissions	100 Admissions
		Professor	Reader	Lecturer	Professor	Reader	Lecturer
I	Anatomy	-	1	2	-	1	4
I	Physiology	-	1	2	-	1	2
I	Biochemistry	-	1	2	-	1	2
II	Pharmacology	-	1	2	-	1	3
II	General Pathology	-	1	2	-	1	2
II	Microbiology	-	1	2	-	1	2
III	General Medicine	-	1	2	-	1	3
III	General Surgery	-	1	2	-	1	3
III	Anaesthesia	-	1	1	-	1	1

Annexure - V[See Regulation 9 ]Recommendation of the Dental Council of IndiaDental Council of IndiaNo. ...................Place ..................Date ..................ToThe Secretary,Ministry of Health & Family Welfare,Nirman Bhawan,New Delhi.Sub:- Establishment of a dental college at ................... By (name of theState Government/Union Territory/Society/Trust).Sir,I am directed to refer to your letter No. ............... dated on the above subject and to say that the physical and other infrastructural facilities available at the proposed dental college to be set up at ................. by the (person) were inspected on ............... by the Inspectors appointed by the Dental Council of India. A copy of the inspection report is enclosed.

2. The inspection report and all other related papers were placed before the Executive Committee of the Council in its meeting held on .................... On careful consideration of the proposal, the Executive Committee decided to recommend to the Central Government for approval/disapproval of the Scheme. The decision of the Executive Committee has been approved by/will be placed before the General Body in its meeting/ensuing meeting held/to be held on .............

3. On careful consideration of the scheme and inspection report the Dental Council of India has arrived at the following conclusion:-

(i)that the applicant fulfils the eligibility and qualifying criteria.(ii)that the applicant has a feasible and time bound programme to set up the proposed dental college along with infrastructural facilities including adequate hostel facilities for boys and girls and as prescribed by the Dental Council of India, commensurate with the proposed intake of students so as to complete the dental college within a period of four years from the date of grant of permission.(iii)That the applicant has necessary managerial and financial capabilities to establish and maintain the proposed college and its ancillary facilities including a teaching hospital/tie up with the Government General Hospital.(iv)That the applicant has a feasible and time bound programme for recruitment of faculty and staff as per prescribed norms of the Council and that the necessary posts stand created.(v)That the applicant has not admitted any students.(vi)Deficiencies if any in the infrastructure or faculty shall be pointed out indicating whether these are remediable or not.The position regarding infrastructural facilities is as under:-

Requirement at the time of inception	Available	Remarks
No. as per DCI norms
1. Staff
2. Buildings
3. Equipment
4. Other requirement

In view of the above position, the Council recommends to the Central Government for grant of permission -In case the Council does not recommend permission.The reasons for disapproval of the scheme are as under:-(a)......................(b)......................(c)......................The scheme, in original, is returned herewith.Yours faithfully,Secretary,Dental Council of IndiaEncls:- Inspector's report.[Schedule] [Substituted by Notification No. DE-218-2016, dated 7.3.2016 (w.e.f. 10.1.2006).][See Regulation 4(2)]Time Schedule For Receipt of Application For Establishment of New Dental Colleges/Increase of Under Graduate Seats/Renewal of Permission and Processing of the Applications by the Central Government and the Dental Council of India.

Sl. No.	Stage of processing	Last Date
1.	Receipt of applications by the CentralGovernment.	Between 15thJune to 7thJuly (both daysinclusive) of any year
2.	Forwarding of applications by the CentralGovernment to Dental Council of India.	By 31stJuly
3.	Technical Scrutiny, Assessment andRecommendations by the Dental Council of India.	By 31stDecember
4.	Receipt of reply/compliance from the applicantby the Central Government and for personal hearing thereto, ifany and forwarding of compliance by the Central Government to theDental Council of India.	Two months from receipt of recommendation fromDCI but not after 31stJanuary.
5.	Final recommendations by the Dental Council ofIndia.	By 30thApril
6.	Issue of Letter of Permission by the CentralGovernment.	By 31stMay
7.	Commencement of academic session/term	1stof August
8.	Last date upto which students can beadmitted/Joined against stray vacancies arising due to any reason	By 15thSeptember

Note: (1) In case of renewal permission, the applicants shall submit the application to the Dental Council of India by 31st July.

(2)The time schedule indicated above may be modified by the Central Government, for reasons to be recorded in writing, in respect of any class or category of applications.Time Schedule For Receipt of Application for Opening of Higher Courses of Study/Increase of Post Graduate Seats/Renewal of Permission and Processing of the Applications by the Central Government and the Dental Council of India.

Sl.No.	Stage of processing	Last Date
1.	Receipt of applications by the CentralGovernment.	Between 15thMarch to 7thApril (both daysinclusive of any year)
2.	Forwarding of applications by the CentralGovernment to Dental Council of India.	By 30thApril
3.	Technical Scrutiny, Assessment andRecommendations by the Dental Council of India.	By 15thOctober
4.	Receipt of reply/compliance from the applicantby the Central Government and for personal hearing thereto, ifany and forwarding of compliance by the Central Government to theDental Council of India	Two months from receipt of recommendation fromDCI but not after 15thNovember
5.	Final recommendations by the Dental Council ofIndia.	By 31stJanuary
6.	Issue of Letter of Permission by the CentralGovernment.	By 28thFebruary
7.	Commencement of academic session/term	1stMay
8.	Last date upto which students can beadmitted/Joined against stray vacancies arising due to any reason	By 31stMay

Note: (1) In case of renewal permission, the applicants shall submit the application to the Dental Council of India by 30th April.

(2)The time schedule indicated above may be modified by the Central Government, for reasons to be recorded in writing, in respect of any class or category of applications.[Time Schedule For Completion of Admission Process For PG Dental Courses For All India Quota and State Quota] [Inserted by Notification No. DE-22(10)-2018, dated 12.3.2018 (w.e.f. 10.1.2006).]

Sl. No.	Schedule for admission	Broad Specialty
		All India Quota	State Quota
1.	Conduct of entrance examination	Month of January
2.	Declaration of the result of the QualifyingExam/Entrance Exam	Month of February
3.	1stround of counseling/admission	Between 12thMarch to 24thMarch	Between 4thApril to 15thApril
4.	Last dated for joining/reporting the allottedcollege and the course	By 3rdApril	By 22ndApril
5.	2ndround of counseling/admission for vacancies	Between 23rdApril to 30thApril	Between 11thMay to 20thMay
6.	Last date for joining for the 2ndround ofcounseling/admission	By 10thMay	By 27thMay
7.	Commencement of academic session/term	1stMay	1stMay
8.	Last date up to which students can beadmitted/joined against vacancies arising due to any reason	-	By 31stMay

Note: All India Quota Seats remaining vacant after last date for joining, i.e. 10th May will be deemed to be converted into state quota.

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