Section 20 in Dental Council of India (Establishment of New Dental Colleges, Opening of New or Higher Course of Study or Training and Increase of Admission Capacity in Dental Colleges) Regulations, 2006
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.
