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[Cites 0, Cited by 0] [Section 6] [Entire Act]

Union of India - Subsection

Section 6(2) in The Establishment Of New Medical College, Opening Of New Or Higher Course Of Study Or Training And Increase Of Admission Capacity By A Medical College Regulations, 2003

(2)For making an application under sub-regulation (2) of regulation 4, a medical college shall be eligible if,--
(a)has obtained the permission of the concerned State Government or the Union Territory Administration (Form 4);
(b)has obtained the concurrence of the University established under any Central or State statute (Form 5);
(c)is able to produce documentary evidence in support of additional financial resources, staff, space, equipment and other infrastructure as per Central Council norms;
(d)is recognized by the Central Council for running Undergraduate or Post-graduate course in Ayurveda/Siddha/Unani for at least 51/2 and 3 years respectively;
(e)is exempted by the Central Government for being owned or managed by the Central Government/State Government from fulfilling the criteria specified in sub-clause (d);
(f)selection of students for post-graduate courses is made strictly on the basis of academic merit as prescribed by Central Council;
(g)the nomenclature of post-graduate degree or diploma and super-speciality courses and teacher-student ratio is as laid down in the concerned regulations;
(h)the Ayurveda/Siddha/Unani Tibb College/Institution provides a bank guarantee in favour of the Central Council of Indian Medicine from a Scheduled Commercial Bank for providing additional infrastructural facilities for each discipline as follows:-
Post-graduate course Rupees Fifty lakhs
Super-specialty course Rupees One crore
Any other recognized course Rupees Thirty lakhs
Exemption .-The above condition shall not apply to colleges--
(i)who are governed by the State Governments; provided that they give an undertaking to provide funds in their Plan. Budget regularly till facilities are fully provided as per the time bound programme indicated by them, and
(ii)for opening any course in the subject where the Council has already recognized the post-graduate course on the same subject.