Section 6(1) in 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
(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.
