Section 23(1) 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
(1)The Central Government may, after considering the application submitted under regulation 20 and the recommendations of the Council thereon with reference to the Act, issue a Letter of Intent to grant permission subject to conditions or modifications in the original proposal as it may consider necessary. The formal permission will be granted by the Central Government after the conditions stipulated and the modifications suggested are accepted by the applicant and a performance bank guarantee from a Scheduled commercial bank valid for the entire duration of the course in favour of the Council is furnished as given below;(i)For increase of BDS seats up to 50: Rs.50 Lakh(ii)For increase of BDS seats from 50 to 100: Rs.1 Crore (100 Lakhs).(iii)For P.G. Diploma: Rs.3 Lakh per seat.(iv)For P.G. Degree : Rs.5 Lakh per seat:
