NCT Delhi - Act
The Delhi Medical Council Rules, 2003
DELHI
India
India
The Delhi Medical Council Rules, 2003
Rule THE-DELHI-MEDICAL-COUNCIL-RULES-2003 of 2003
- Published on 6 October 2003
- Commenced on 6 October 2003
- [This is the version of this document from 6 October 2003.]
- [Note: The original publication document is not available and this content could not be verified.]
Chapter I
Preliminary
1. Short title and commencement.
2. Definitions.
- In these rules, unless the context otherwise requires,-3. Grant of Registration.
- Any person who possesses any of the qualifications in the First, Second or third Schedule to the Indian Medical Council Act, 1956 (102 of 1956) shall, subject to any conditions laid down by or under that Act, and is in service in connection with, or wishes to practise in, modern scientific system of medicine in Delhi, apply for registration in the live register of the Council by applying to the Registrar in Form 1, along with copies of certificates of educational qualification required, four passport size photographs and prescribed fees. The Registrar shall consider the application in Form 2 which shall be valid for a period of five years from the date of registration:Provided that any person who has passed the qualifying examination of any University or Medical Institution in India for the grant of a recognised medical qualification shall be entitled to be registered provisionally for the purpose of internship training and on an application made for provisional registration to the Registrar in Form 3 along with the prescribed fees, the Registrar will issue a certificate of provisional registration in Form 4.4. Preparation of registrar.
5. Additional qualifications.
- Persons registered with the Council are entitled to apply for entering additional qualifications acquired by them as specified in the Schedule to the Indian Medical Council Act, 1956, in Form 6, on the Council's register on payment of the fee prescribed by the Council. After scrutiny of the application for additional qualification(s), a new registration certificate shall be issued incorporating the additional qualification(s) in lieu of the original certificate of registration in Form 2 returned by the applicant. The period of validity of the certificate shall remain as in the original certificate with a mention of date incorporating the additional qualification(s).6. Renewal of registration.
- The registration certificate can be renewed by the Council on receipt of application in Form 7 along with the fee prescribed for renewal of registration. The Registrar shall consider the application and if found fit, shall renew the registration.7. Restoration of registration.
- The Executive Committee of the Council may consider a case of restoration of registration of a person whose name has been struck off the register and may direct the Registrar to re-enter the name of the practitioner in the register on payment of the prescribed fees.8. Change of address.
- Every registered practitioner shall send to the Registrar immediate notice of any change in his address in order that his correct address may be duly inserted in the register otherwise the name of such practitioner is liable to be erased from the register.Elections9. Returning Officer.
- The Registrar or Deputy Registrar shall be the Returning Officer. The Returning Officer shall inform the Government about the constitution of a new Council and he shall notify in the Official Gazette and two newspapers published from Delhi, at least, sixty days prior to the expiry of the tenure of the existing Council about the constitution of a new Council and about the proposed schedule of elections.10. Constitution of new Council.
- The following procedure shall be followed for purpose of constituting the new Council, namely:-11. Stages of election.
12. Nomination of candidates.
- Every registered practitioner whose name appears in the electoral rolls shall qualify for filing his nomination paper subject to fulfilling eligibility conditions laid down in the Act. The nomination shall be in Form 8. Every nomination paper duly completed and signed by the proposer and the seconder and subscribed by the candidate himself as consenting to the nomination shall be delivered to the returning officer on or before the date appointed for receipt of nomination papers. Nomination papers received after the time so fixed shall be summarily rejected. The returning officer shall immediately on receipt of a nomination paper record thereon the date and time of its receipt by him. Only registered practitioners registered with the Council whose name appears in the electoral rolls, can be nominee, proposer and seconder. There shall be a non-refundable fee of one thousand rupees for each nomination payable by the candidate through a Bank Draft favouring "Delhi Medical Council" along with the nomination paper. This fee may be revised by the Government from time to time.13. Scrutiny of nomination papers.
- On the date and time appointed for scrutiny of nomination papers, the candidates and his proposer and seconder may attend the proceedings at the appointed time and place. The Returning Officer shall examine the nomination papers and complete the scrutiny. On completion of the scrutiny of the nominations and after the expiry of the period within which a candidate may withdraw his candidature, the Returning Officer shall forthwith under his signature place on the notice board at the office of the Council a list of the contesting candidates.14. Polling.
- If the number of contesting candidates does not exceed the number of vacancies to be filled in, the Returning Officer shall forthwith declare such candidates as duly elected to fill such vacancies without any polling and report the names of such candidates to the Government. When there are more contesting candidates than the existing vacancies, the election shall be conducted within the stipulated time. The Returning Officer shall arrange for polling by printing of ballot papers with the names of the contesting candidates entered in alphabetical order. The voter shall produce proof of identity and residence at the time of polling. The identity proof may be in the form of registration certificate issued from the Council, passport, electoral card, driving licence or any other photo identity card issued by the Government.15. Custody of ballot papers.
- The ballot boxes shall be kept in a safe custody of the Returning Officer and shall not be opened till counting of votes begins.16. Counting of votes and declaration of result of elections.
- The scrutiny and counting of votes shall be undertaken by the Returning Officer at the time, day and place appointed. A candidate and not more than one representative, duly authorised by him, may remain present at the time of counting of votes. After the counting of votes is completed, the Returning Officer shall forthwith declare the result of election. If there is an equal number of votes in favour of two or more candidates for one vacancy,- the election shall be determined by the Returning Officer by draw of lots in the presence of the candidates or their representatives. The Returning Office shall communicate the result of the election to the Government who shall notify the Constitution of the new Council. After the declaration of the result, the Returning Officer shall seal the ballot papers and all other documents relating to the election and shall retain the same with himself in safe custody for a period of six months and thereafter cause them to be destroyed.17. Election of President and Vice-President.
- As soon as possible and not later than fifteen days after the constitution of the new Council, the members shall elect the successor President and Vice-President of the Council from among themselves in a meeting of the Council to be held at Delhi. This meeting shall be convened and conducted by the Registrar. The election of President and Vice-President shall be by a majority of votes of the members present.Conduct of Business of the Council18. Power to appoint Committees/Sub-Committees.
- The Council may appoint committee/sub-committee to carry out the functions of the Council.19. Calling of meetings.
- The Council shall meet on such date, time and place as may be fixed by the President. The President may, whenever he thinks fit or upon a written requisition of not less than one third members call an extraordinary meeting. The President and the Registrar shall discuss and decide the agenda for the meeting.20. Notice for calling at meeting.
- All members of the Council shall be given thirty clear days' notice for an ordinary meeting and ten clear days notice for an extraordinary meeting. Every notice shall also be passed at the Office of the Council. Such notice shall specify the date, time, place and agenda of the meeting. The Registrar shall send to all members a copy of the notice.21. Motions for insertions in agenda.
- Any member mat send a motion to be included in the agenda for an ordinary meeting so as to reach the Registrar twenty clear days before the date fixed for such meeting and seven clear days in case of extraordinary meetings. The President and the Registrar shall discuss and decide whether or not to include such motion/motions in the agenda, and where any motion is disallowed, the reason for doing so shall also be communicated along with the agenda to the member who sent the motion.22. Attendance of the meeting.
- At each meeting, an attendance register shall be placed in the meeting room and every member present shall sing against his name in the register.23. Business to be transacted at meeting.
- At any meeting, no business or proposition other then the specified in the agenda shall be taken up, provided that the President, in his discretion, may permit any business or proposition to be discussed which is of an urgent nature and which was not entered in the notice for meeting.24. Minutes of the meeting.
- The minutes of the meeting shall be recorded by the Registrar and the same shall be kept in the office of the Council.25. Approval of written proposal by circulation.
- Whenever it appears necessary to the President to consider a proposal by circulation, he may, instead of convening a meeting, direct the Registrar to circulate a written proposal for the observation and votes of the members of the Council and then decide on the basis of majority.Executive Committee26. Constitution.
- The Executive Committee shall consist of five members. The President of the Council shall be ex-officio Chairman of the Executive Committee. The Council shall elect the other four members of the Executive Committee from amongst themselves as follows:-27. Calling of meeting.
- The Executive Committee shall meet on such date, time and place as may be fixed by the President. The President may, however if he thinks fit and shall, upon a written requisition by not less than three members call an extraordinary meeting of the Executive Committee on short notice. The President and the Registrar shall discuss and decide the agenda for the meeting.28. Notice of meeting.
- All members of the Executive Committee shall be given seven clear days' notice of an ordinary meeting and three clear days, notice in the case of an extraordinary meeting. Such notice shall specify the place, date and time of the meeting and state whether the meeting is a general meeting or a special meeting and the business to be transacted thereat. The Registrar shall send to all Members a copy of the notice.29. Attendance at meeting.
- At each meeting, an attendance register shall be placed in the meeting room and every members present shall sign against his name in the register. Attendance of three members of the Executive Committee shall constitute a quorum.30. Business to be transacted at meeting.
- At any ordinary meeting and in case of extraordinary meeting no business other than that specified in the notice calling such meetings shall be transacted, provided that the presiding authority may permit any business to be discussed which is of urgent nature and which was not entered in the notice for meeting. All questions at a meeting of the Executive Committee shall be decided by a majority of the members present and in consultation with the Registrar.31. Minutes of the meeting.
- The minutes of the Executive Committee meeting shall be recorded by the Registrar and the same shall be kept in the office of the Council.Inquiries32. Complaint against medical practitioner.
33. Appointment of Registrar/Deputy Registrar.
34. Functions of Registrar/Deputy Registrar.
- The Registrar/Deputy Registrar shall perform statutory functions as prescribed under the Act and these rules. Further, he shall conduct and have charge of the correspondence of the Council and shall issue all requisite notices in the manner required under these rules. As Executive Officer of the Council, he shall be the competent authority to sanction all financial transactions. The Registrar or any other officer functioning as Registrar or his nominee shall be authorised to lodge complaint in the Court of the Metropolitan Magistrate, he will also represent in Court cases on behalf of the Council with the assistance of an advocate.35. Appointment of other staff members.
- The appointing authority may consider in situ promotions of the staff members. The staff members shall draw pay and allowances equivalent to similar posts in the Government and shall be eligible to draw allowances as admissible to employees of Government, like dearness allowance, house rent allowance, city compensatory allowance, transport allowance, travelling allowance, daily allowance, etc. The leave and travelling of the staff members shall be equivalent to that of employees of Government in similar posts. The appointing authority may also appoint staff members on contract basis.36. Retirement.
- The normal age for retirement for all employees shall be as applicable to the employees of the Government. The Council may, grant extension of service to any employee for periods not exceeding one year at a time and not more than two such extensions shall be allowed to anyone even in exceptional circumstances.37. Resignation.
38. Termination of service.
- The Council may terminate the services of any employee other than the Registrar/Deputy Registrar, after due enquiry giving such employee fair opportunity to explain as to why his services should not be terminated. The Council may impose any other penalty on any employee other than the Registrar/Deputy Registrar, after giving such employee a show cause notice. The Council may, with the previous sanction of the Government terminate the services of the Registrar/Deputy Registrar as per the procedure laid down under the Public Servants (Inquiries) Act.39. Provident fund, gratuity and other terms of service.
- The Council shall establish a provident fund and provide for gratuity, in accordance with the statutory provisions. Other terms of service like leave, leave encashment, leave travel concession, etc., shall be similar to those applicable to the employees of the Government. The Council shall provide medical insurance policy for the staff members and their dependant family and will also reimburse a sum upto a maximum of fifteen days basic pay of an employee per year for out-patient medical treatment for himself and his dependant family.40. Maintenance of accounts and other registers.
41. Migration/Transfer.
- Requests for Migration to another Medical Council shall be considered by the Council and after the approval by the Council, "No Objection" Certificate shall be issued by the Registrar on receipt of application along with fees as prescribed.42. Certificate of good standing.
- Certificate of good standing may be issued by the Registrar to registered practitioners on receipt of an application along with fees as prescribed provided that no enquiry is pending against the applicant. This certificate shall be valid for a period of six months from the date of issue.43. Honorarium for attendance of meetings.
- A sum of five hundred rupees per meeting shall be payable as honorarium to Members of the Council, Executive Committee or co-opted members from outside/assessor for attending meetings. This amount may be revised from time to time by the Council.44. Fees.
| Sl. No. | Particular | Amount |
| (i) | For recording change of name in the register. | Five hundred rupees. |
| (ii) | For entering each additional qualification. | Five hundred rupees. |
| (iii) | For issue of duplicate certificate of registration/provisionalregistration | Five hundred rupees |
| (iv) | For issue of a certified copy of an entry in the register. | One hundred rupees. |
| (v) | Provisional Registration. | Five hundred rupees. |
| (vi) | Registration | One thousand rupees. |
| (vii) | Renewal of Registration | One thousand rupees. |
| (viii) | Fees for restoration of registration in the register ofmedical practitioners. | One thousand rupees. |
| (ix) | Late fee for non-registration (Non refundable fees)- | |
| (a) upto a period of one year from the date from whichregistration was due. | Nil. | |
| (b) for period more than one year but upto five years. | Five thousand rupees. | |
| (c) for period more than five years. | Five thousand rupees plus additional one thousand per year. | |
| (x) | Late fees for non-renewal of registration- | |
| (a) upto six months from the date from which registration isdue for renewal. | Five hundred rupees. | |
| (b) for period more than six months but upto one year. | One thousand rupees | |
| (c) for period more than one year. | One thousand rupees per year. | |
| (xi) | For issue of Certificate of goods standing | Five hundred rupees. |
| (xii) | Annual listing fee for entry of name in the website | Five hundred rupees. |
| (xiii) | For issue of No Objection Certificate | Five hundred rupees. |
2. The above fee structure may be revised from time to time.
Form 1(See Rule 3)Delhi Medical Council| Photo | Receipt No. ...........Date....................... |
1. Name of the applicant (in block letters)
First Name: Middle Name: Surname:Maiden Name (in case of married women):2. Father's Name:
3. Gender: Male/Female:
4. Address (Mailing Address): Permanent Address:
5. (a) Telephone Number: (b) Mobile No. (c) E-mail Address:
6. Date and place of birth:
7. Nationality: Whether Indian by birth/by Domicile. If by Domicile, state date becoming Indian citizen.
8. Details of Internship:
9. Details of Qualifications:
| Sl. No. | Description of the qualification | Name of the College/ Medical Institution | Name of the University/ Licensing Body | Year of completion of Internship in case ofMBBS/in any other case year of passing examination |
10. Details of Provisional Registration/Registration with any other Council.
11. Present Occupation with address;
I submit herewith original certificates for verification and submit copies of the following certificates:-| Photo | Receipt No. ...........Date....................... |
1. Name of the applicant (In block letters)
First Name: Middle Name: Surname:2. Father's Name:
3. Gender: Male/Female
4. Address (Mailing Address): Permanent Address:
5. (a) Telephone Number: (b) Mobile No. (c) E-mail Address:
6. Date and Place of Birth:
7. Nationality: Whether Indian by birth/by Domicile. If by Domicile, state date of becoming Indian citizen.
8. Preliminary Education (Full particulars of matriculation or equivalent examination passed with name of the examining body and year of passing).
9. Date of passing Inter-Science/Pre-Medical/10+2 or equivalent examination with name of the examining body and year of passing.
10. Name of the Institution where applicant has been selected for practical training (whether the Hospital or Institution) where such training is to be undertaken is recognised by the Medical Council of India.
11. Name of the medical college attended.
12. Name of the medical degree/diploma obtained and University/ Licensing body with date, month and year of passing the final MBBS examination with the Roll No.
Date...................................Signature of the ApplicantDeclarationI solemnly affirm and declare that the above entries made by me are correct, and undertake to abide by the Code of Ethics of Delhi Medical Council and Medical Council of India and by the Rules of Medical Council.Date.............Signature of the ApplicantNote. - 1. Application is to be submitted at the office of the Delhi Medical Council along with four recent passport size photographs with signature at the backside.2. Provisional degree/diploma or provisional certificate of having passed the MBBS examination issued by the Dean of the College/University in original along with relevant copies be forwarded with this application. The original will be returned with the provisional certificate of registration.
3. Certificate of Date of Birth (Secondary School Certificate or equivalent).
4. The application form should be properly and neatly filled up.
5. Bank Draft for Rs. 500 (Rupees Five Hundred only) in favour of the "Delhi Medical Council" payable at New Delhi should be submitted with the application as non-refundable fee for provisional registration.
(For Office use only)SI. No. of Provisional Registration Certificate issued.......Date...........Acknowledgement of receipt of Provisional Registration CertificateReceived one each of the above document in originalSignature of provisionally registered person...............Name.................Date.................Form 4(See Rule 3)Delhi Medical CouncilLogo of Delhi Medical Council(Constituted under the Delhi Medical Council Act, 1997)Certificate of Provisional Registration| Provisional Registration No. DMC/Provisional/......... | Photo |
| This is to certify that............................. | |
| (Who has signed in the box) |
| Regn. No. | Name | Father's Name | Date of Registration | Address | Nationality | Qualification | Date of renewal | Remarks |
| Photo | Receipt No. ...........Date....................... |
1. Name of the Applicant (In block letters)
First Name: Middle Name: Surname:2. Father's Name
3. Gender: Male/Female
4. Address (Mailing Address): Permanent Address:
5. (a) Telephone Number: (b) Mobile No. (c) E-mail Address:
6. Date and Place of Birth:
7. Nomenclature of Additional Degree/Diploma obtained with the name of the University/Licensing Body and the year of obtaining the qualification. The subject of post graduation(s) should also be indicated.
| Sl. No. | Description of the qualification | Name of the College/ Medical Institution | Name of the University/ Licensing body | Year of obtaining the qualification |
8. Original Delhi Medical Council Registration Certificate No............dated............surrendered and attached herewith.
9. Present Occupation with address:
Date...........Signature of the ApplicantDeclarationI solemnly affirm and declare that the above entries made by me are correct, and undertake to abide by the Code of Ethics of Delhi Medical Council and Medical Council of India and by the Rules of Delhi Medical Council.Date........................Signature of the ApplicantNote:1. Copies of relevant additional qualification may be submitted with this application along with originals, which would be returned after verification.
2. The application form should be properly and neatly filled up.
3. Two recent passport size photographs with name and signature at the backside are to be submitted.
4. Bank Draft for Rs. 500 (Rupees Five Hundred only) as non-refundable fee per qualification in favour of the "Delhi Medical Council" payable at New Delhi, should be submitted alongwith the application as fee.
5. Only post graduate qualifications recognised by Medical Council of India would be entered in the register.
6. Entries of additional qualifications as under (5) would be entered only for those persons who possess a registrable basic medical qualification as included in the scheduled to the Indian Medical Council Act, 1956.
7. The Certificate of Registration with Delhi Medical Council shall be required to be submitted, in original, with this application. A new certificate of Registration incorporating the additional qualification(s) shall be issued to the applicant in lieu of the original certificate of Registration submitted by the applicant.
(for Office use only)Original Delhi Medical Council Registration Certificate No. ................dated.......................cancelled.RegistrarAcknowledgement of receipt of registration Certificate with Additional QualificationSignature of registered person...........Name....................Date.....................Form 7(See Rule 6)Delhi Medical Council| Photo | Receipt No. ...........Date....................... |
1. Name of the Applicant (In block letters)
First Name: Middle Name: Surname:2. Father's Name:
3. Gender: Male/Female
4. Address (Mailing Address): Permanent Address:
5. (a) Telephone Number: (b) Mobile No. (c) E-mail Address:
6. Details of Additional Qualifications for incorporation, if any:
| Sl. No. | Description of the qualification | Name of the College/ Medical Institution | Name of the University/ Licensing body | Year of passing the examination |