Section 5(1) in The Postgraduate Medical Education Regulations, 2000
(1)An institution intending to start a post-graduate medical education course or to increase the annual intake capacity in an already ongoing course shall obtain the prior permission of the Central Government under section 10A of the Act. The prior permission granted by the Central Government for Postgraduate Degree/Postgraduate Diploma courses shall be for four and three academic years respectivelyProvided that it shall be incumbent upon Medical Colleges/Medical Institutions to make an application for starting of Post-graduate medical education courses within three years of grant of recognition, i.e., three years from the date of inclusion of the MBBS qualification awarded by the Medical College in the First Schedule of the Indian Medical Council Act, 1956. Failure to make an application for starting of Postgraduate courses within the stipulated time shall entail the withdrawal of recognition of MBBS qualification.Provided further that a Medical College/Medical Institution that makes an application for starting of a Postgraduate course in the eventuality of disapproval shall be granted two more opportunities for the succeeding years to make an application. Failure to obtain permission of the Central Government thereafter shall entail the withdrawal of Recognition of MBBS qualification."Provided further that above shall be applicable to the scheme submitted from the academic year 2020-21 onwards, in order to provide time to the existing colleges to apply.
