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Union of India - Act

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, 2019

UNION OF INDIA
India

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, 2019

Rule 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-2019 of 2019

Published on 11 July 2019
Commenced on 11 July 2019
[This is the version of this document from 11 July 2019.]
[Note: The original publication document is not available and this content could not be verified.]

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, 2019Published vide Notification No. 3-16/2018 - Regulation (13 A), Dated 11.7.2019Last Updated 25th September, 2019No. 3-16/2018 - Regulation (13 A). - In exercise of the powers conferred by section 36 of the Indian Medicine Central Council Act, 1970 (48 of 1970), and in supersession of 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, except as respects things done or omitted to be done before such supersession, the Central Council of Indian Medicine, with the previous sanction of the Central Government, hereby makes the following regulations, namely:-

1. Short title and commencement.

(1)These regulations may be called 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, 2019.

(2)They shall come into force on the date of their publication in the Official Gazette.

2. Definition.

- In these regulations, unless the context otherwise requires,-

(a)"Act" means the Indian Medicine Central Council Act, 1970 (48 of 1970);

(b)"Form" means a Form annexed to these regulations;

(c)"section" means a section of the Act; and

(d)words and expressions used herein and not defined but defined in the Act shall have the meanings respectively assigned to them in the Act.

3. The permission for establishment of a medical college, opening of new or higher course of study or training and increase of admission capacity.

- Any person intending to establish a medical college or any medical college intending to open a new or higher course of study or training or intending to increase admission capacity in any course of study or training shall follow the procedure and criteria mentioned in regulations 4 to 6 and submit a scheme to the Central Government along with an application in the form specified in regulation 4.

4. Application Form of scheme.

(1)Any person intending to establish a medical college shall submit the application online in Form-1 as amended from time to time along with non-refundable application fee.

(2)Any medical college intending to open a new or higher course of study or training shall submit the application online in Form-2 as amended from time to time along with non-refundable application fee.

(3)Any medical college intending to increase its admission capacity in any course of study or training shall submit the application online in Form-3 as amended from time to time along with non-refundable application fee.

5. Authority to whom the schemes and applications is to be submitted.

- Applications and schemes under regulation 4 shall be submitted online to the Secretary to the Government of India, Ministry of Ayurveda, Yoga and Naturopathy, Unani, Siddha and Homoeopathy (AYUSH), as per the schedule annexed to the regulations.

6. Eligibility for making an application.

(1)For making an application under sub-regulation (1) of regulation 4, a person shall be eligible if, -

(a)his one of the objectives is to impart education about Ayurveda or Siddha or Unani Tibb or Sowa Rigpa;

(b)owns or possesses the land on lease of not less than thirty years, in the name of college and renewal shall be required on expiry of lease;

(i)for intake capacity upto sixty seats, a single piece of land, not less than three acres;

(ii)for intake capacity from sixty one to hundred seats, land shall not be less than five acres and not more than two plots at a distance not exceeding two kilometers;

(iii)plot, if separated by a road or canal or rivulet but connected with a bridge, shall be treated as one piece of land.

(c)has obtained 'No Objection Certificate' in Form- 4 from the concerned State Government for establishing a new medical college at the proposed site;

(d)has obtained a 'Consent of Affiliation' in Form- 5 for establishing a new medical college from a University established under any Central or State statute;

(e)owns and manages a hospital in Ayurveda or Siddha or Unani or Sowa Rigpa and in a position to establish infrastructure and manpower in phased manner as specified in the notified requirements of Minimum Standard regulations of concerned systems of Indian Medicine.

(f)furnishes an undertaking that, selection or admission of students will be made strictly on the basis of academic merit as prescribed by Central Council;

(g)furnishes an undertaking that, the nomenclature of courses and teacher-student ratio will be kept as laid down in the concerned regulations;

(h)has not already admitted students in any class or standard or course or training of the proposed medical college; and

(i)is in a position to furnish fixed security deposit valid for a period of five years in favour of the Central Council of Indian Medicine, New Delhi as follows: -

(i)for the establishment of medical college: upto 60 seats - rupees one crore;

(ii)between 61 - 100 seats - rupees two crores:

Provided that it shall not apply to the colleges governed by the State Governments or Union Territories, if they give an Undertaking to provide funds in their plan budget regularly till requisite facilities are fully provided as per time bound programme indicated by them.

(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;

(e)is exempted by the Central Government for being owned or managed by the Central Government or the State Government or Union Territory 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-specialty courses and teacher-student ratio is as laid down in the concerned regulations;

(h)in a position to establish infrastructure and manpower in such manner as specified in the notified concerned regulations prescribed by Central Council of Indian Medicine;

(i)furnishes a fixed security deposit valid for three years in favour of the Central Council of Indian Medicine as follows:-

(i)Post-graduate degree course -rupees fifty lakhs per speciality;

(ii)Post-graduate diploma Course - rupees ten lakhs per speciality;

(iii)Super-specialty course-rupees one crore per speciality;

(iv)any other recognised course-rupees thirty lakhs per speciality:

(3)For making an application under sub-regulation (3) 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)has produced documentary evidence in support of additional financial resources, staff, space, equipment and other infrastructure as per Central Council norms;

(d)permitted by the central government for running Under-Graduate or Post-Graduate courses in Ayurveda or Siddha or Unani or Sowa Rigpa and completed at least four years six months in case of Under-Graduate course and three years in case of concerned speciality of Post-Graduate degree course(s) and two years in case of concerned speciality of Post-Graduate Diploma Course(s) respectively after first permission;

(e)is exempted by the Central Government for being owned or managed by the Central Government or the State Government or Union Territory from fulfilling the criteria specified in sub-clause (d);

(f)selection of students for Under-Graduate course, post-graduate courses or diploma and super-specialty courses is made strictly on the basis of academic merit as prescribed by Central Council;

(g)the ratio of teaching staff and students are maintained as laid down in the regulation on Minimum Standards and requirements for admission in the medical college;

(h)the maximum number of admissions shall not exceed the limit as prescribed in the concerned regulations;

(i)in a position to establish infrastructure and manpower in such manner as specified in the notified concerned regulations prescribed by Central Council;

(j)furnishes a fixed security deposit valid for five years in case of under-graduate course and three years in case of Post-graduate course in favour of the Central Council of Indian Medicine, New Delhi as follows:-

(i)Under-graduate course: Up to 60 seats - rupees twenty five lakhs;

(ii)between 61 to 100 seats - rupees fifty lakhs;

(iii)Post-graduate degree course: per seat - rupees five lakhs;

(iv)Post-Graduate diploma Course: per seat- rupees two lakhs;

(v)Super-specialty course: per seat- rupees ten lakhs; and

(vi)any other recognised course: per seat - rupees two lakhs:

7. Recommendation of Central Council.

(1)The Central Government, after receipt of the applications shall scrutinized the application on the basic of eligibility criteria like Application Fee, No Objection Certificate of the State Government and Consent of Affiliation of the University etc. and the Central Government shall forward only eligible applications to the Central Council of Indian Medicine for further consideration and the ineligible and incomplete applications shall be rejected and returned to the applicants by the Central Government.

(2)The Central Council of Indian Medicine shall inspect colleges and issue Letter of Intent at their level in Form-6, if the college is found eligible as specified in the regulations 6 and the Central Council of Indian Medicine shall again inspect or verify the compliance of requirement of minimum standards as specified in concerned regulations and other conditions of Letter of Intent and send the recommendations only once for denial or issuing Letter of Permission as the case may be in Form-7, by the 31st March for approval of the Central Government.

8. Fee to be submitted along with application.

- An application alongwith all necessary documents to be submitted under regulation 4 shall be accompanied by the following non-refundable application fee by way of a demand draft or Online payment (National Electronic Funds Transfer /Real Time Gross Settlement) payable to the 'Central Council of Indian Medicine', New Delhi:-

(a)to establish a medical college - rupees ten lakhs;

(b)to open a new or higher course of study or training - rupees five lakhs per course per speciality;

(c)to increase admission capacity -

(i)for under-graduate course-rupees five lakhs;

(ii)for post-graduate courses-rupees five lakhs per speciality.

9. Permission Order.

(1)The Central Government on the recommendation of the Central Council and after submission of security deposit by the applicant, shall issue a Letter Of Permission to set up a new Medical College or to open new course or to increase intake capacity with such conditions or modifications in the original proposal as may be considered necessary.

(2)The permission to establish a medical college and admit students shall be granted initially for a period of one year and shall be renewed on yearly basis subject to verification of the achievements of annual targets and it shall be the responsibility of the person to apply to the Central Council of Indian Medicine for the purpose of renewal prior to six months to the expiry of the initial permission.

(3)This process of renewal of permission shall continue till such time the establishment of the medical college and expansion of the hospital facilities are completed and a formal recognition of the medical college is granted:Provided that the admissions shall not be made at any stage unless the requirements of the Central Council are fulfilled and the Central Government shall at any stage convey the deficiencies to the applicant and provide him an opportunity and time to rectify the deficiencies.

(4)The Central Council may obtain any other information from the proposed medical college as it deems fit and necessary.Form - 1[see sub-regulation (1) of regulation 4]Application For Permission ToEstablish New Medical College

Part - I
1.	Name of the applicant	___________________________
	(in BLOCK letters)
2.	Complete Address with Pin code, telephone nos.,fax and e-mail)	___________________________
	(in BLOCK letters)
3.	(i) Status of applicant whether	___________________________
	State Government or Union Territory orUniversity or Trust
	(ii)Registration/incorporation	___________________________
	(Number and date, if any)
4.	Name and address of the	___________________________
	Proposed Ayurved or Siddha or Unani Tibb or SowaRigpa College
5.	Date of 'No Objection Certificate'	___________________________
	issued by the State Government or UnionTerritory Administration.
6.	(i) Name and address of Affiliating University	___________________________
	(ii) Date of affiliation for the scheme	___________________________
7.	(i) Name of the proposed medical college	___________________________
	(ii) Name of the attached Hospital of Proposedmedical college	___________________________
	(iii) ate of establishment of Hospital	___________________________
Part I
8.	Basic Infrastructure	___________________________
	Facilities available for Medical college andattached Hospital	___________________________
	(Attach separate sheet if necessary)
9.	Composition of the Trust	___________________________
	Particulars of members of the Society or Trust,Head or Project Director of the proposed Medical College, head ofthe existing Hospital, Qualifications and	___________________________
	Experience in the field of Medical education ofmembers, Head of Project or Director and head of the Hospital.	___________________________
10.	Financial Capability	___________________________
	(Balance sheet for the last three years to beprovided if the applicant is a Trust.	___________________________
	Details of the resources to be prescribed).
11.	Characteristics of proposed site of theMedical College: -
	(a) topography	_____________________________
	(b) plot size	_____________________________
	(c) permissible floor space index	_____________________________
	(d) ground coverage	_____________________________
	(e) building height	___________________________
	(f) road access	___________________________
	(g) availability of public transport	___________________________
	(h) electric supply	___________________________
	(i) water Supply	___________________________
	(j) sewerage connection	___________________________
	(k) communication facilities	___________________________
	(l) Master Plan of the proposed Medical College	___________________________
	(m) Layout plans, sections	___________________________
	(n) elevations and floor wise area calculations	___________________________
12.	Educational Programme
	(a) proposed annual intake capacity of students	___________________________
	(b) mode of admission	___________________________
	(c) reservation/preferential allocation ofseats.	___________________________
13.	Functional programme
	(a) Department wise and service wise functionalrequirements	___________________________
	(b) Area distribution and room wise sittingcapacity.	___________________________
14.	Equipment programme
	Department wise list of equipments with yearwise schedule of quantities and specifications -
	(a) medical equipments	____________________________
	(b) scientific equipments	____________________________
	(c) allied equipments	____________________________
15.	Man-power programme
	Department wise andyear wise provisions -
	(a) full time teaching staff	___________________________
	(b) technical staff	___________________________
	(c) administrative staff	__________________________
	(d) ancillary staff	___________________________
	(e) salary structure	___________________________
	(f) mode of payment of salary	___________________________
	(g) recruitment procedure	___________________________
	(h) recruitment calendar	__________________________
16.	Building programme
	(a) departments, lecture theatres,	__________________________
	examination hall, museum etc.	__________________________
	(b) staff quarters	___________________________
	(c) staff and students hostels	___________________________
	(d) administrative office	__________________________
	(e) library	___________________________
	(f) auditorium	___________________________
	(g) teaching pharmacy	___________________________
	(h) mortuary _________________________
	(i) cultural and recreational center	___________________________
	(j) sports complex _________________________
	(k) medicinal plants garden	___________________________
	(l) Other facilities(state name of other facilities)	___________________________
17.	Proposed Phase programme and quarter wiseschedule of activities indicating -
	(a) commencement and completion of buildingdesign	___________________________
	(b) local body approvals	___________________________
	(c) civil construction	___________________________
	(d) provision of engineering services andequipments	___________________________
	(e) requirement of staff	___________________________
	(f) schedule of admission	___________________________
18.	Project cost
	(a) capital cost of land	___________________________
	(b) buildings	___________________________
	(c) plant and machinery	___________________________
	(d) medical, scientific and allied equipments	___________________________
	(e) furniture and fixtures	___________________________
	(f) Preliminary and preoperative expenses________________________
19.	Means of financing the project
	(a) contribution of the applicant	___________________________
	(b) grants	___________________________
	(c) donations	___________________________
	(d) equity	___________________________
	(e) term loans	___________________________
	(f) other sources, if any	___________________________
20.	Revenue assumptions
	(a) fee structure	___________________________
	(b) hospital user charges	___________________________
	(c) estimated annual revenue from varioussources	___________________________
21.	Expenditure assumptions
	(a) operating expenses	___________________________
	(b) depreciation	___________________________
22.	Operating results
	(a) income statement	___________________________
	(b) cash flow statement	___________________________
	(c) projected balance sheets	___________________________
23.	Name, address anddetails of the existing hospital	___________________________
	(a) bed strength	___________________________
	(b) bed distribution, bed occupancy and whetherthe norms specified in Minimum Standard Requirements	___________________________
	Regulations of the concerned system of IndianMedicine would be fulfilled.	___________________________
	(c) built up area	___________________________
	(d) clinical and para clinical disciplines	___________________________
	(e) number of out patient departments anddepartment wise attendance	___________________________
	(f) architectural and layout plans	___________________________
	(g) list of medical/allied equipments	___________________________
	(h) capacity and configuration of engineeringservices	___________________________
	(i) hospital services, administrative	___________________________
	services, other ancillary and support services(category wise staff strength)	___________________________
Part II
Upgradation and Expansion Programme:
24.	Details about theadditional	______________________________
	land for expansion of the existing hospital	______________________________
	(a) land particulars	______________________________
	(b) location of medical college and proposedhospital	______________________________
	(c) topography	______________________________
	(d) plot size	______________________________
	(e) permissible floor space index	______________________________
	(f) ground coverage	______________________________
	(g) building height	______________________________
	(h) road access	______________________________
	(i) availability of public transport	______________________________
	(j) electric supply	______________________________
	(k) water Supply	______________________________
	(l) sewerage connection	______________________________
	(m) communication facilities	______________________________
	(n) Master Plan of the proposed Medical College	______________________________
	(o) Layout plans, sections	_______________________________
	(p) elevations and floor wise area calculations	______________________________
25.	Upgraded Clinical Programme: -
	Year wise details of the additional	______________________________
	clinical and para clinical activities envisagedunder the expansion programme	______________________________
26.	Upgraded functional programme: -
	(a) specialty wise and service wise functionalrequirements	______________________________
	(b) area distribution	_____________________________
	(c) specialty wise bed distribution	______________________________
27.	Building expansion programme: -
	Year wise additional built-up area to beprovided for -
	(a) departments, lecture theatres, examinationhall etc.	________________________________
	(b) hospital	________________________________
	(c) staff quarters	________________________________
	(d) staff and students hostels	________________________________
	(e) other ancillary buildings	________________________________
28.	Planning and Layout: -
	Upgraded master plan of the hospital complexalong with:-
	(a) Layout plans	______________________________
	(b) Sections	______________________________
	(c) Elevations	______________________________
	(d) Floor wise area calculation of the hospital	______________________________
	(e) Floor wise area calculation of ancillarybuildings	______________________________
29.	Details about upgradation or addition in the capacity	______________________________
	and configuration of engineering services and	______________________________
	hospital services	______________________________
30.	Equipment programme:
	Upgraded department wise list of equipments withyear wise schedule of quantities and specifications -
	(a) medical equipments	______________________________
	(b) scientific equipments	______________________________
	(c) allied equipments	______________________________
31.	Upgraded manpower programme:
	Department wise and year wise provisions-
	(a) full time teaching staff	______________________________
	(b) technical staff	______________________________
	(c) administrative staff	______________________________
	(d) ancillary staff	______________________________
	(e) salary structure	______________________________
	(f) mode of payment of salary	______________________________
	(g) recruitment procedure	______________________________
	(h) recruitment calendar	______________________________
32.	Expansion of scheme- proposed phaseprogramme and quarter wise schedule of activities indicating -
	(a) commencement and completion of buildingdesign	______________________________
	(b) local body approvals	______________________________
	(c) civil construction	______________________________
	(d) provision of engineering and hospitalservices	______________________________
	(e) provision of medical and allied equipments	______________________________
	(f) requirement of staff	______________________________
	(g) schedule of admission	______________________________
33.	Project cost
	(a) capital cost of land	______________________________
	(b) buildings	______________________________
	(c) plant and machinery	______________________________
	(d) medical, scientific and allied equipments	______________________________
	(e) furniture and fixtures	______________________________
	(f) preliminary & preoperative expenses	______________________________
34.	Means of financing the project :-
	(a) contribution of the applicant	______________________________
	(b) grants	______________________________
	(c) donations	______________________________
	(d) equity	______________________________
	(e) term loans	______________________________
	(f) other sources, if any	______________________________
35.	Revenue assumptions
	(a) fee structure	_______________________________
	(b) hospital user charges	_______________________________
	(c) estimated annual revenue from varioussources	_______________________________
36.	Expenditure assumptions
	(a) operating expenses	________________________________
	(b) depreciation	________________________________
37.	Operating results
	(a) income statement	________________________________
	(b) cash flow statement	________________________________
	(c) projected balance sheets	________________________________
		Signature of applicant
List of enclosures:
1.	Certified copy of Bye Laws/Memorandum andArticles of Association/Trust deed.
2.	Certified copy of certificate ofregistration/incorporation.
3.	Annual reports and Audited Balance sheets forthe last three years.
4.	Certified copy of the title deeds of the totalavailable land as proof of ownership.
5.	Certified copy of zoning plans of the availablesites indicating their land use.
6.	Proof of ownership of existing hospital with beddistribution
7.	Certified copy of the 'No Objection Certificate'issued by the respective State Government or Union TerritoryAdministration.
8.	Certified copy of the consent of affiliationissued by a recognized University.
9.	Authorization letter addressed to the bankers ofthe applicant authorizing the Central Government/Central Councilof Indian Medicine to make independent enquiries regarding thefinancial track record of the applicant.
10.	Other enclosures as per the various parts ofapplications (Please indicate details).
Note: All the copies shall be self-attested.

Form-2[See sub-regulation (2) of regulation 4]Application for permission to open a new or higher Course of study or training

1.	Name of the applicant(in BLOCK letters)
2.	Complete Address with PIN code, telephone nos.,fax and email) (in BLOCK letters)
3.	Status of applicant whether State Government orUnion Territory or University or Trust
4.	Registration/incorporation (Number and date, ifany)
5.	Name and address of the Ayurved or Siddha orUnani Tibb or Sowa Rigpa College
6.	Date of 'No Objection Certificate' issued by theState Government or Union Territory Administration.
7.	i Name and addressof Affiliating Universityii. Date of firstAffiliationiii. Date of first Affiliation for the scheme
8.	Year of admission of first batch forundergraduate / Post graduate course
9.	Month & year of completion of first admittedUnder-graduate/ Post-graduate batch
10.	No. of seats approved and date of Recognition byCentral Council of Indian Medicine for existing Under-graduate /Post-graduate course(s)
11.	Name of the proposed new or higher course(s) ofstudy
12.	Number of seats applied for in each course
13.	Details of:(a) additionalfinancial allocation-(b) provision foradditional space, equipment and other infrastructure facilities-(c) provision of recruitment of additionalstaff-
14.	Any other relevant information

Date: ____________Place: ____________

Signature of ApplicantFull NameDesignation

List of enclosures:

1. Attested copy of the 'No Objection Certificate' issued by the respective State Government or Union Territory Administration

2. Attested copy of the concurrence of affiliation issued by a recognized University.

3. Authorization letter addressed to the Bankers of the Applicant authorizing the Central Government/Central Council of Indian Medicine to make independent enquiries regarding the financial track record of the medical college or institution.

4. Attested copy of the letter from Central Council of Indian Medicine approving recognition of the college or institution, if already approved by Central Council of Indian Medicine.

Note. - All the copies shall be self attested.Form-3[See sub-regulation (3) of regulation 4]Application for permission to increase the admission capacity

1.	Name of the applicant(in BLOCK letters)
2.	Complete Address with PIN code, telephone nos.,fax and e-mail) (in BLOCK letters)
3.	Status of applicant whether State Government orUnion Territory or University or Trust
4.	Registration/incorporation (Number and date, ifany)
5.	Name and address of the Ayurved or Siddha orUnani Tibb or Sowa Rigpa College
6.	Date of 'No Objection Certificate' issued by theState Government or Union Territory Administration.
7.	i. Name and addressof Affiliating Universityii. Date of firstAffiliationiii. Date of first Affiliation for the scheme
8.	Year of admission of first batch forundergraduate / Post graduate course
9.	Month and year of completion of first admittedUnder-graduate / Post-graduate batch
10.	No. of seats approved and date of Recognition byCentral Council of Indian Medicine for existing Under-graduate /Post-graduate course(s)
11.	Name of the course(s) of study applied forincrease in admission capacity
12.	Number of seats applied for in eachsubject/course
13.	Details of :(a) additionalfinancial allocation-(b) provision foradditional space, equipment and other infrastructural facilities-(c) provision of recruitment of additionalstaff-
14.	Any other relevant information

Date: ____________Place: ____________

Signature of ApplicantFull NameDesignation

List of Enclosures:

1. Attested copy of the 'No Objection Certificate' issued by the respective State Government or Union Territory Administration on the prescribed proforma.

2. Attested copy of the concurrence of the University to which the college/institute is affiliated.

3. Authorization letter addressed to the Bankers of the Applicant authorizing the Central Government/Central Council of Indian Medicine to make independent enquiries regarding the financial track record of the medical college or institution.

4. Attested copy of the letter from Central Council of Indian Medicine approving recognition of the college or institution, if already approved.

Note. - All the copies shall be self attested.Form-4[See regulation 6]No Objection Certificate from the State GovernmentNo..............Government of ---------------------------The Department of ISM/AYUSH,ToDated, the ____________(Name and address of applicant),Subject : No Objection CertificateReference :Sir,The desired "No Objection Certificate" in respect of following facts is being issued:-

(1)Number of Medical and Ayurved or Siddha or Unani Tibb or Sowa Rigpa institutions already existing in the State.

(2)Number of seats available or number of Medical and Ayurved or Siddha or Unani Tibb or Sowa Rigpa practitioners being produced annually.

(3)Number of Ayurved or Siddha or Unani Tibb or Sowa Rigpa practitioners registered with the State Council/Board of Indian Systems of Medicine.

(4)Number of Ayurved or Siddha or Unani Tibb or Sowa Rigpa practitioners in State Government Service.

(5)Number of vacant Government posts of Ayurved or Siddha or Unani Tibb or Sowa Rigpa doctors in the State, particularly in rural/difficult areas.

(6)Number of Ayurved or Siddha or Unani Tibb or Sowa Rigpa doctors registered with the State Employment Exchanges.

(7)Ayurved or Siddha or Unani Tibb or Sowa Rigpa Doctors-population ratio in the State.

(8)How the establishment of the medical College/increase in admission capacity/starting---------------- course would resolve the problem of deficiencies of qualified medical personnel in the State and improve the availability of such medical manpower in the State.

(9)The restrictions imposed by the State Government, if any, on students who are not domiciled in the State from obtaining admissions in the State be specified.

(10)Full justification for opening of the proposed medical College/increase in admission capacity/starting new or higher course.

(11)Ayurved or Siddha or Unani Tibb or Sowa Rigpa Doctors-population ratio to be achieved.The (name of the person) ___________________________________ has applied for establishment of Ayurved or Siddha or Unani Tibb or Sowa Rigpa college at ______________________________ . On careful consideration of the proposal, the Government of ________________________ has decided to issue 'No Objection Certificate' to the applicant for the establishment of an Ayurved or Siddha or Unani Tibb or Sowa Rigpa College with _____________________ (number) seats/increase in admission capacity from---------to---- seats/starting -------------------- course.It is certified that: -

(a)the applicant owns and manages a _______bedded hospital, which was established in the year _________________,

(b)it is desirable to establish an Ayurved or Siddha or Unani Tibb or Sowa Rigpa College in the public interest /increase in admission capacity/starting---------------- course and

(c)establishment of Ayurved or Siddha or Unani Tibb or Sowa Rigpa college /increase in admission capacity/starting---------------- course at ___________________________ by (the name of Trust) is feasible.

It is also certified that adequate clinical material as per norms of the Central Council of Indian Medicine is available with the proposed/existing Medical College. It is further certified that in case the applicant fails to create infrastructure for the Ayurved or Siddha or Unani Tibb or Sowa Rigpa College as per Central Council of Indian Medicine norms and fresh admissions are stopped by the Central Government, the State Government shall take over the responsibility of the students already admitted in the College with the permission of the Central Government.Yours faithfully,(Signature of the Competent Authority) Office SealForm- 5[See regulation 6]Consent of AffiliationNo .............................................University ...................................Place ...........................Dated ...........................On the basis of the report of the Local Inquiry Committee, the University of ........................ has agreed in principle, to affiliate the proposed Ayurved or Siddha or Unani Tibb or Sowa Rigpa College with admission capacity of ...... seats to be established at ........................... by the (name of the applicant) increase in admission capacity from---------to--- ---seats of ----------course/starting -------------------- course. subject to grant of permission by the Government of India, Ministry of AYUSH, New Delhi under section 13A of the Indian Medicine Central Council Act, 1970 (48 of 1970).Registrar*Note. - While issuing Consent of Affiliation to the applicant, a copy of the same may be provided simultaneously to the Secretary to the Government of India, Ministry of Ayurveda, Yoga & Naturopathy, Unani, Siddha and Homoeopathy (AYUSH), B Block GPO complex, INA, New Delhi-110023.Form- 6[See regulation 7]Reference No ......................................... Dated ...........................ToName of the college with addressSub: Approval or disapproval of Letter of Intent for the application under section 13 A of Indian Medicine Central Council Act, 1970.Sir,I am directed to refer the Ministry of AYUSH Govt. of India letter No. ------ dated forwarding therewith your application under section 13 A of Indian Medicine Central Council Act, 1970 vide ref. No.______________, dated the ____________ and to say that the physical and other infrastructure facilities available at the proposed ___________________(name of the College)_______________________ to be set up at ____________________________ by the (name of the State Government or Union territory or Trust) were inspected on ______________________________ by the visitation team appointed by the Central Council of Indian Medicine on _______.

2. The inspection report and all other related papers were placed before the Executive Committee of the Council in its meeting held on ________________. On careful consideration of the proposal, the Executive Committee decided to issue or not to issue Letter of Intent the decision of the Executive committee has been approved by the Central Council in its meeting held on_.

3. On careful consideration of the Scheme and inspection report, the Central Council has arrived at the following conclusion-

(i)that the applicant fulfills the eligibility and qualifying criteria;

(ii)that the applicant has a feasible and time bound programme to set up the proposed Ayurved or Siddha or Unani Tibb College along with required infrastructure facilities including adequate hostel facilities for boys and girls and as specified by the Central Council, commensurate with the proposed intake of students so as to establish the College fully within a period of four years from the date of grant of permission;

(iii)that the applicant has a feasible and time bound expansion programme to provide additional beds and infrastructure facilities as specified by the Central Council, by way of up-gradation of the existing Hospital or by way of establishment of new Hospital in the same College campus or both so as to collectively provide the specified bed complement within a period of four years from the date of grant of permission to set up the proposed College;

(iv)that the applicant has necessary managerial and financial capabilities to establish and maintain the proposed college and its ancillary facilities including a teaching Hospital;

(v)that the applicant has a feasible and time bound programme for recruitment of faculty and staff as per prescribed norms of the Central Council and that the necessary posts stand created;

(vi)that the applicant has not admitted any students and

(vii)deficiencies, if any, in the infrastructure or faculty.

(be pointed out indicating whether these are remediable or not)The position regarding infrastructure facilities is as under: -

S. No.	Criteria	Remarks
1.	Form-4
2.	Form-5
3.	Functionality of the hospital

In view of the above position, the Council decided to issue /not to issue the Letter of Intent.(In case the Council does not decide to issue Letter of Intent)The reasons for disapproval of the Scheme are as under: -

(a)__________________________________________

(b)_________________________________________

(c)_________________________________________

The scheme, in original, is returned herewith. If the institution wish to make an appeal they may approach the central government in this regard under section 13A (4)(a) of Indian Medicine Central Council Act, 1970.Form- 7[See regulation 7]Reference No ......................................... Dated ...........................To,Secretary to the Govt. of India / Ministry of AYUSH,Ayush Bhawan,B Block GPO Complex,INA, New Delhi 11OO23Subject: Recommendation of the Central Council of Indian Medicine in respect of ---- College for the academic session ---------- under section 13A of the Indian Medicine Central Council Act, 1970 -reg.Sir/Madam,With reference to the subject mentioned above, I am directed to say that in view of the application submitted by the ----- trust or society or college and in view of the Letter of Intent issued vide ref. no. ---- dated ----- the--------- college (with address) was visited on ----- (date) to examine the compliance of relevant regulations in force to maintain the infrastructure facilities to start an Ayurveda or Siddha or Unani or Sowa Rigpa college with intake capacity of ----- seats (or) to start a new course(s) namely ----- with the intake capacity of ---- seats (or) to increase the admission capacity in --- - course from ---seats to --- seats as the case may be.The online visitation report had been scrutinized in view of enforced regulations and the same have been placed before the Executive committee of the Central Council of Indian Medicine and the Executive Committee decided to recommend to the Central Government for issuing the Letter of Permission to start an Ayurveda or Siddha or Unani or Sowa Rigpa college with intake capacity of ----- seats (or) to start a new course(s) namely ----- with the intake capacity of ---- seats (or) to increase the admission capacity in ---- course from ---seats to --- seats as the case may be under section 13A of the Indian Medicine Central Council Act, 1970 from the academic session ...........with the following / without shortcomings:-Enclosures:

1. Online Visitation Proforma i.e. Part-1 i.e. submitted by College.

2. Online Visitors report i.e. Part-2 i.e. submitted by Visitors.

3. Assessment Report of CCIM i.e. Part-3.

Schedule

[see regulation 5]

For Receipt and Processing of The Applications

S. No.	State of processing	Last Date
New Applications Under Section 13A of IMCCAct, 1970
1.	Receipt of applications by the CentralGovernment	the 1st July to the 31st August (both daysinclusive) of any year
2.	Forwarding of eligible applications by CentralGovernment to Central Council of Indian Medicine for technicalscrutiny.	the 30th September
3.	Recommendations of Central Council of IndianMedicine to Central Government for issuing Letter of Permissiondenial order	the 31st March (of following year)
4.	Issue of Letter of Permission by the CentralGovernment	the 31st May (of following year)

Note. - (1) The information given by the applicant in Part-I of the application for setting up Ayurveda or Siddha or Unani Tibb or Sowa Rigpa college that is information regarding organization, basic infrastructure facilities, managerial and financial capabilities of the applicant shall be scrutinized by the Central Council through an application and thereafter the Central Council may recommend issue of Letter of Intent by the Central Government.

(2)Renewal of permission shall not be granted to the new Medical College if the above Schedule for opening Ayurveda or Siddha or Unani Tibb or Sowa Rigpa College is not adhered to and admissions are made without prior approval of the Central Government.

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