Section 16 in The Establishment Of New Medical Colleges, Opening Of Higher Courses Of Study And Increase Of Admission Capacity In Medical Colleges Regulation, 1993
16. operating results: including income statements, cash flow statements and balance sheets.
Application FeeThe application shall be submitted by registered post only to the Secretary (Health) Ministry of Health and Family Welfare, Government of Ind aulana Azad Road, Nirman Bhawan, New Delhi-110 011 along with a non-refundabl [application fee of three lakhs and fifty thousand rupees] in the form of demand draft/pay order in favour of "Medical Council of India" payable at Delhi. The fee is for registration, technical scrutiny, contingent expenditure and for three inspections/evaluation of the examinations at the end of each professional examinations, i.e., at the end of 1st professional examinations, Ilnd professional and IIIrd professional. Beyond three inspections, the normal inspection fee prescribed by the Council will apply.RegistrationApplications found complete in all respects will be registered by the Ministry of Health and Family Welfare and forwarded to the Medical Council of India for evaluation and recommendations. Registration of the applications will only signify the acceptance of the application for evaluation. It will however, under no circumstances mean approval of the application for grant of permission.The period of one year prescribed under the Indian Medical Council (Amendment) Ordinance of 1993 for processing of an application for setting up of a new medical college will commence from the date of registration of the application by the Ministry of Health and Family Welfare.Incomplete applications will not be registered and will be returned by the Ministry of Health and Family Welfare to the applicant along with enclosures and processing fee.Prescribed PeriodIn computing the time-limit specified above, the time taken by the authorities and institutions submitting the scheme in furnishing any information/clarification or additional documents called for by the Council or by the Central Government shall be excluded.Evaluation by Medical Council of IndiaMedical Council of India will evaluate Part I of the application in the first instance to establish the desirability and prima facie feasibility of setting up the medical college at the proposed location and the capability of the applicant to provide the necessary sources and infrastructure for the scheme. While evaluating each part of the application, the Council may seek further information/clarification or additional documents from the applicant as considered necessary or may carry out physical inspection to verify the information.Grant of PermissionThe Central Government on the recommendation of the Medical Council of India, may issue a letter of intent to set up a new college with such conditions by modification in the original proposal as may be considered necessary. The formal permission will be granted after the above conditions and modifications are accepted and the performance bank guarantees for the required sums are furnished by the applicant.The formal permission will include a time bound programme for the establishment of the medical college and expansion of the hospital facilities. This permission will also include a clear-cut definition of preliminary requirements to be met in respect of buildings, infrastructural facilities, medical and allied equipment, faculty and staff, etc., before admitting the 1st batch of students. The permission will also define annual targets to be achieved by the applicant to commensurate with the intake students during the following years.The above permission to establish a new medical college and admit students will be granted initially for a period of one year and will be renewed on yearly basis subject to verification of the achievements of annual targets and revalidation of the performance bank guarantees. This process of renewal of permission will continue till such time the establishment of the medical college and expansion of the hospital facilities is completed and a formal recognition of the medical college by the Medical Council of India is granted. Further admissions are liable to be stopped at any stage unless the requirements for various steps of development are to the satisfaction of Medical Council of India.N.B. - The Council may obtain any other information from the proposed medical college as it deems fit and necessary.APPENDIX IFormat Of Application For Permission Of The Central Government To Establish A New Medical College(Under section 10-A read with section 33 of the Indian Medical Council Act, 1956)PARTICULARS OF THE APPLICANTNAME OF THE APPLICANT(IN BLOCK LETTERS)ADDRESS(IN? BLOCK LETTERS)REGISTERED OFFICE(No. STREET, CITY, PIN CODE, TELEPHONE, TELEX, TELEFAX)CONSTITUTION(STATE GOVERNMENT/UNION TERRITORY ADMINISTRATION/UNIVERSITY, AUTONOMOUS BODY, SOCIETY, TRUSTREGISTRATION/INCORPORATION(NUMBER AND DATE)NAME OF AFFILIATING UNIVERSITYList of Enclosures
