Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

Union of India - Section

Section 22 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

22. Report of the Council.

- After examining the scheme submitted under regulation 21 and after conducting the physical inspection, the Council shall send a report containing its recommendations to the Central Government along with duly authenticated copy of the inspection report; reply, if any, received from the applicant along with comments of the Council thereon and the minutes of the Executive Committee meeting. The Council shall furnish its recommendations by the stipulated date on all schemes referred to it by the Central Government:Provided that upon being so required by the Central Government, the Council shall re-consider its recommendations contained in the report furnished by it after taking into account new or additional information as may be forwarded by the Central Government, and, thereafter, submit its report.