Section 6 in National Medical Commission (Annual Statement of Accounts, Submission of Annual Report and Other Reports and Statements) Rules, 2019
6. Manner of submission of other reports and statements to Central Government.
- The Commission shall submit the following information annually by the 30th June of every year in a portable document format (PDF) by electronic mode and forward two hard copies of the same by speed post to the Joint Secretary to the Government of India in-charge of the affairs of the National Medical Commission in the Ministry of Health and Family Welfare, namely: -(a)policies for maintenance of quality and standards in medical education;(b)policies for regulating medical institutions, medical researches and medical professionals;(c)assessment of requirements in healthcare including human resources for health and healthcare in infrastructure and development of road map;(d)guidelines and policies for functioning of the Commission, the Autonomous Boards and the State Medical Councils;(e)compliance of guidelines by the State Medical Councils framed for their effective functioning under the provisions of the Act;(f)appeals received against Boards and decisions thereon;(g)compliance of professional ethics in medical profession;(h)details of guidelines for fixation of fees in respect of the private medical institutions and deemed Universities;(i)details of work carried out by the Autonomous Boards in respect of functions assigned to them;(j)details of recommendations made by Medical Advisory Council;(k)information in respect of National Eligibility -Cum- Entrance Test and Examinations (NEXT);(l)details of foreign medical qualifications for which recognition has been granted;(m)list of foreign doctors who have been granted temporary registration or permanent registration by the Commission.
