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Union of India - Section

Section 6 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

6. Eligibility and qualifying criteria.

(1)The following organizations, subject to sub-regulation (2), shall be eligible to apply for permission of the Central Government to set up a dental college, namely:-
(a)a State Government or a Union territory administration;
(b)a University;
(c)an autonomous body promoted by the Central or a State Government;
(d)a society registered under the Societies Registration Act, 1860 (21 of 1860) or corresponding enactments in States; or
(e)a public religious or charitable trust registered under the Trust Act, 1882 (2 of 1882) or the Wakf Act, 1954 (29 of 1954).
(2)The organizations under sub-regulation (1) shall qualify to apply for permission to establish a dental college if the following conditions are fulfilled:-
(a)dental education is one of the objectives of the applicant in case the applicant is an autonomous body, registered society or charitable trust;
(b)the applicant has a feasible and time-bound programme to set up the proposed Dental College along with the required infrastructure facilities in respect of buildings including adequate hostel facilities for boys and girls as prescribed by the Dental Council of India, dental and allied equipment, faculty and staff commensurate with the proposed intake of students, so as to complete the Dental College within a period of four years from the date of grant of permission;
(c)the applicant owns or holds by way of long term lease for a period of not less than 30 years obtained from Government or an authority of the Government, a plot of land measuring not less than 5 acres and has provided on the same plot of land, constructed area to set up the proposed dental college and proposes to increase the constructed area, in a phased manner, as given below:
Admissions 1styear 3rdyear
50 30,000 sq. ft. 50,000 sq. ft.
100 60,000 sq. ft. 100,000 sq. ft.
(d)hostel accommodation in separate blocks for boys and girls and accommodation for staff, to the extent of 50 % of the strength, should be available at any given time in the same plot of land in addition to the built-up area mentioned in clause(c);
(e)an Essentiality Certificate in Form 4, as annexed, regarding No Objection of the State Government or Union territory administration for the establishment of the proposed dental college at the proposed site and availability of adequate clinical material as per the Council's regulations have been obtained by the applicant from the concerned State Government or Union territory administration;
(f)that permission of University's Affiliation in Form 5, as annexed, valid for the entire duration of the course, for the proposed Dental College has been obtained by the applicant from a University;
(g)the applicant has not already admitted students to the proposed dental college;
(h)[ the applicant shall attach its proposed dental college with Government/Private Medical College approved/recognised by the Medical council of India which is located at the distance of 10 kms. by road from the proposed dental college and produce evidence of the said Medical College to the effect that it would facilitate training to the students of the proposed dental college as per syllabus/course curriculum prescribed in respective undergraduate and post graduate dental course regulations as amended from time to time : [Substituted by Notification No. DE-22-2012, dated 21.5.2012 (w.e.f. 10.1.2006).]
Provided that not more than one dental college shall be attached with the medical college.
(hh)the existing dental college(s), established or permitted to increase the admission capacity in UG and PG dental courses or permitted for starting of higher courses, under the Principal Regulations, 2006, shall continue to be so governed by the provisions of the Principal Regulations, 2006, as amended from time to time :
Provided that, no permission for starting of MDS Course in the speciality of Oral and Maxillofacial Surgery shall be granted by the Central Government u/s 10A of Dentists (Amendment) Act, 1993 unless and until the desirous existing dental college is attached with a Government/Private Medical College approved/recognised by the Medical Council of India located at the distance of 10 kms. by road.]
(i)the applicant owns and manages a dental clinic in the proposed dental college with not less than 10 dental chairs and units as per the specifications prescribed in Annexure II;
(j)applicant has made provisions for expansion of teaching staff and infrastructure facilities in a phased manner as per Annexure III and IV; and
(k)the applicant has a feasible and time bound expansion programme to provide additional equipments and infrastructure facilities, as specified by the Council and detailed chart for Dental Chairs/Units of the prescribed specifications, as given below:
Dental chairs
Year 50 Admissions 100 Admissions
1styear 20 25
2ndyear 50 100
3rdyear 100 200
4thyear and Internship 125 250